Kgm vs General Manager /Con Northeast ... on 6 March, 2026

[Cites 0, Cited by 0]

Gauhati High Court

Kgm vs General Manager /Con Northeast ... on 6 March, 2026

Bench: Soumitra Saikia

                                                                       Page No.# 1/2

GAHC010062612025




                                                                undefined

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

                                  Case No. : Arb.P./14/2025

            KGM, A JOINT VENTURE
            HAVING ITS REGISTERED OFFICE AT FLAT NO. 6BD, MAINAAK GREENS
            APARTMENT, CHRISTIAN BASTI GS ROAD, GUWAHATI, ASSAM 781005
            AND IS REPRESENTED THROUGH ITS AUTHORIZED SIGNATORY SRI
            SANJEEV GARODIA, SON OF B N GARODIA, JYOTINAGAR, JALAN NAGAR,
            DIBRUGARH 786005



            VERSUS

            GENERAL MANAGER /CON NORTHEAST FRONTIER RAILWAY
            MALIGAON, GUWAHATI 11, KAMRUP(M), ASSAM

            2:THE CHIEF ENGINEER/CONSTRUCTION
             NORTHEAST FRONTIER RAILWAY MALIGAON GUWAHATI 11 KAMRUP
            METRO ASSA

Advocate for the Petitioner   : MR S ISLAM,

Advocate for the Respondent : SC, NF RLY, MR. K GOGOI (C.G.C)




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

06.03.2026 In deference to the earlier order dated 10.02.2026, Hon'ble Mr. Justice. H. Page No.# 2/2 N. Sarma, Former Judge of the Gauhati High Court, who was appointed as Prospective Arbitrator has filed his written declaration dated 19.02.2026, expressing no difficulty or handicap in acting as a Sole Arbitrator to decide and arbitrate on the dispute arisen between the parties.

In view of the said written declaration dated 19.02.2026 which is available in the case of Hon'ble Mr. Justice H. N. Sarma, Former Judge of Gauhati High Court he is appointed as Sole Arbitrator to decide and arbitrate in disputes arising by and between the parties in connection with the contract pertaining to construction of Station Building cum RBG room, PP Shed, FOB, High Level Passenger Platform at all the stations from Digaru to Jugijan including all ancillary work in connection with Digaru-Hojai Doubling Project of N.F. Railway.

Registry will communicate a copy of this order to Hon'ble Mr. Justice H. N. Sarma, Former Judge of the Gauhati High Court, as also the parties.

Therefore, the parties will appear before the learned arbitrator on 01.04.2026.

Accordingly, this arbitration petition is disposed of.

JUDGE Comparing Assistant

Unlock Advanced Research with PRISMAI

Gauhati High Court