Gauhati High Court
Megha Engineering And Infrastructures ... vs Oil India Ltd on 3 February, 2020
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
Page No.# 1/2
GAHC010304972019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 9193/2019
1:MEGHA ENGINEERING AND INFRASTRUCTURES LTD.
S-2, TECHNOCRAT INDUSTRIAL ESTATE, BALANAGAR, HYDERABAD-
500037. REP. BY MR. P. DORAIAH, S/O- SH. P. BAPANNA, (AGED ABOUT 60
YEARS), R/O- G-106, KEERTHI APARTMENTS, YELLAREDDYGUDA,
HYDERABAD.
VERSUS
1:OIL INDIA LTD.
REP. BY THE GENERAL MANAGER (PROJECTS- C AND P), PROJECTS
DEPTT., DULIAJAN, ASSAM, INDIA, PIN- 786602.
Advocate for the Petitioner : DR. ASHOK SARAF
Advocate for the Respondent : SC, OIL
BEFORE
THE HON'BLE MR. JUSTICE PRASANTA KUMAR DEKA
ORDER
03.02.2020 Heard Mr. A. Goyal, the learned counsel for the petitioner. Also heard Mr. S. N. Sarma, the learned Senior Counsel assisted by Mr. K. Kalita, the learned Standing Counsel for the respondent OIL.
The Department of Computer Science & Engineering, Indian Institute of Technology, Page No.# 2/2 Guwahati vide letter dated 29.01.2020 in order to arrive at a conclusion in respect of the opinion sought for by this Court, the representatives from OIL and MEIL were requested to answer some of the queries as notified through the said letter. The said queries are marked as Flag-"A" in the case record.
A copy of the letter dated 29.01.2020 sent by the Department of Computer Science & Engineering, IIT, Guwahati shall be allowed to be taken by the learned counsel appearing on behalf of the parties to this writ petition in order to get back the reply which would be sent to the Department of Computer Science & Engineering, IIT, Guwahati. The copies be handed over to the learned counsel of the parties during the course of the day or by tomorrow where after, the said reply to the queries shall be sent to the IIT, Guwahati, within a period of 5 (five) days from today.
List on 14.02.2020.
The Registry to get back the opinion in between so that the same as available on the next date fixed.
Interim order is extended till the next date.
JUDGE Comparing Assistant