Shivam Transcon Private Limited- Amrit ... vs The General Manager- North East ... on 24 May, 2023

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Gauhati High Court

Shivam Transcon Private Limited- Amrit ... vs The General Manager- North East ... on 24 May, 2023

Bench: Kalyan Rai Surana

                                                             Page No.# 1/3

GAHC010099452023




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                         Case No. : WP(C)/2723/2023

         SHIVAM TRANSCON PRIVATE LIMITED- AMRIT KUMAR BURAGOHAIN
         (JV),
         HAVING ITS REGISTERED OFFICE AT REHANA MANSION, GROUND
         FLOOR, RATAN DEWAN ROAD,
         ULUBARI, GUWAHATI- 781007, ASSAM.
         REPRESENTED BY SHRI AMRIT KUMAR BURAGOHAIN, AGED ABOUT 45
         YEARS,
         S/O- LATE BHUBAN CHANDRA BURAGOHAIN,
         R/O- BYE LANE NO. 3, H/NO.- 54,
         4TH FLOOR, SHREE NAGAR, GUWAHATI- 771005, P.S. DISPUR.



         VERSUS

         THE GENERAL MANAGER- NORTH EAST FRONTIER RAILWAY AND 3 ORS.
         MALIGAON, GUWAHATI, ASSAM 781001.

         2:THE DIVISIONAL RAILWAY MANAGER
          NORTH EAST FRONTIER RAILWAY
         TINSUKIA DIVISION

         TINSUKIA
         ASSAM.

         3:THE SENIOR DIVISIONAL ENGINEER/C
          NORTH EAST FRONTIER RAILWAY
         TINSUKIA DIVISION

         TINSUKIA
         ASSAM.
                                                                         Page No.# 2/3

            4:THE SENIOR DIVISIONAL ENGINEER (WORKS)
             NORTH EAST FRONTIER RAILWAY
            TINSUKIA DIVISION

            TINSUKIA
            ASSAM

Advocate for the Petitioner   : MR. U K NAIR

Advocate for the Respondent : DY.S.G.I.




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 24.05.2023 Heard Mr. S. Sarma, learned counsel for the petitioner. Also heard Mr. B. Chakrabarty, learned CGC appearing for the respondents.

Aggrieved by the deduction of money from the final bill of the petitioner, the present writ petition has been filed under Article 226 of the Constitution of India.

Issue notice returnable in 4 (four) weeks.

Requisite extra copies of the writ petition be furnished to the learned CGC in course of the day.

Pendency of the writ petition shall not be a bar for the respondent authorities to examine the correctness of deduction of Rs.1,48,060/- from the final bill of the petitioner and refund the same is the petitioner is found entitled to.

The learned CGC is permitted to send a downloaded copy of this order to Page No.# 3/3 the respondent no.2 to bring the order to the notice of the said authority.

List after 4 (four) weeks.

JUDGE Comparing Assistant

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