M/S. Sanwar Mal Khetawat vs The Union Of India And 8 Ors on 15 November, 2019

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Gauhati High Court

M/S. Sanwar Mal Khetawat vs The Union Of India And 8 Ors on 15 November, 2019

Bench: Suman Shyam

                                                                 Page No.# 1/3

GAHC010274592019




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

                             Case No. : WP(C) 8358/2019

         1:M/S. SANWAR MAL KHETAWAT
         A REGD. PARTNERSHIP FIRM HAVING ITS REGD. OFFICE AT TARUN RAM
         PHUKAN ROAD, P.O. HAIBARGAON IN THE DIST. OF NAGAON, ASSAM
         AND IS REP. BY ITS DULY AUTHORIZED PARTNER, SHRI SANJAY KUMAR
         KHETAWAT.

         VERSUS

         1:THE UNION OF INDIA AND 8 ORS.
         REP. BY THE SECY., MINISTRY OF HOUSING AND URBAN AFFAIRS,
         NIRMAN BHAWAN, NEW DELHI- 110011.

         2:THE CENTRAL PUBLIC WORKS DEPARTMENT
          GROUND FLOOR
         A-WING
          NIRMAN BHAWAN
          NEW DELHI- 110011 REP. BY ITS DIRECTOR GENERAL.

         3:THE DIRECTOR GENERAL
          C.P.W.D.
          GROUND FLOOR
         A-WING
          NIRMAN BHAWAN
          NEW DELHI- 110011 REP. BY ITS DIRECTOR GENERAL.

         4:THE SPL. D.G. (ER-II)
          C.P.W.D.
          GARCHUK
          GUWAHATI
         ASSAM
          PIN- 781035.

         5:THE CHIEF ENGINEER (NORTH EAST ZONE-II)
          C.P.W.D.
                                                             Page No.# 2/3

             GPRA COMPLEX
             GANDHIGRAM
             AGARTALA- 799012
             TRIPURA.

            6:THE SUPERINTENDING ENGINEER
             C.P.W.D.
             SILCHAR CENTRAL CIRCLE
             CHIRUKANDI ROAD
            TARAPUR
             SILCHAR- 788033
            ASSAM.

            7:THE EXECUTIVE ENGINEER
             C.P.W.D.
             SILCHAR CENTRAL CIRCLE
             CHIRUKANDI ROAD
            TARAPUR
             SILCHAR- 788033
            ASSAM.

            8:THE DIRECTOR GENERAL
             C.R.P.F.
             BLOCK NO. 1
             C.G.O. COMPLEX
             LODHI ROAD
             NEW DELHI- 110003.

            9:THE DY. INSPECTOR GENERAL OF POLICE (WORKS)
             DTE.
             C.R.P.F.
             BLOCK NO. 1
             C.G.O. COMPLEX
             LODHI ROAD
             NEW DELHI- 110003

Advocate for the Petitioner   : MR G N SAHEWALLA

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




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM

                                             ORDER

Date : 15-11-2019 Page No.# 3/3 Heard Mr. G.N. Sahewalla, learned Sr. counsel assisted by Mr. A. Chetia, learned counsel for the writ petitioner.

Aggrieved by non-payment of the contractual dues which is stated to be admitted amount, the writ petitioner is before this Court by filing the present petition.

Issue notice returnable in 06 weeks.

Since Mr. K. Gogoi, learned CGC has appeared and accepted notice on behalf of all the respondents, no formal notice is required to be sent in this case.

Petitioner to furnish extra copies of the writ petition, requisite in numbers, to the learned CGC within 03 days from today so as to enable them to obtain instruction facilitating disposal of the writ petition at the stage of admission hearing.

List this case by reflecting the name of Mr. K. Gogoi, learned CGC in the cause list.

JUDGE GS Comparing Assistant

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