Gauhati High Court
M/S Trident Enterprise vs The Union Of India And 8 Ors on 30 November, 2021
Bench: Sudhanshu Dhulia, Soumitra Saikia
Page No.# 1/3
GAHC010192012021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WA/328/2021
M/S TRIDENT ENTERPRISE
A SOLE PROPRIETORSHIP CONCERN BEARING REGD. NO. NPW/CLASS-
I/158, REPRESENTED BY ITS PROPRIETOR SHRI IMTY AO @ P. IMTY AO,
S/O LATE L. PANGER AO, R/O LOWER AGRI COLONY, KOHIMA,
NAGALAND-797001
VERSUS
THE UNION OF INDIA AND 8 ORS.
REPRESENTED BY THE SECRETARY TO THE MINISTRY OF RURAL
DEVELOPMENT, GOVERNMENT OF INDIA, KRISHI BHAVAN, NEW DELHI-
110001
2:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
NAGALAND
KOHIMA
3:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
NAGALAND
WORKS AND HOUSING DEPARTMENT
KOHIMA
NAGALAND
4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
NAGALAND
RURAL DEVELOPMENT DEPARTMENT
KOHIMA
NAGALAND
5:THE ENGINEER-IN-CHIEF
NPWD AND EMPOWERED OFFICER
Page No.# 2/3
NGRRDA
NAGALAND
KOHIMA
6:THE CHIEF ENGINEER
PWD (R AND B)
NAGALAND
KOHIMA
7:THE SUPERINTENDING ENGINEER (DESIGN)
O/O THE CHIEF ENGINEER
PWD (R AND B)
KOHIMA
NAGALAND
8:THE EXECUTIVE ENGINEER (DESIGN)
O/O CHIEF ENGINEER
PWD (R AND B)
KOHIMA
NAGALAND
9:M/S ND AND CO.
REGD. NO. NPW/CLASS-1/457
KOHIMA
NAGALAN
Advocate for the Petitioner : MR. N N B CHOUDHURY
Advocate for the Respondent : ASSTT.S.G.I.
-BEFORE-
HON'BLE THE CHIEF JUSTICE MR. SUDHANSHU DHULIA HON'BLE MR. JUSTICE SOUMITRA SAIKIA 30-11-2021 Heard Mr. D Das, learned senior counsel assisted by Mr. NNB Choudhury, learned counsel for the appellant.
Issue notice returnable by 22.12.2021.
Page No.# 3/3 As Mr. RKD Choudhury, learned Assistant Solicitor General of India, accepts notice on behalf of respondent No.1 and Ms. M Kechii, learned Additional Senior Government Advocate, Nagaland, accepts notice on behalf of respondent Nos.2 to 8, no formal steps for service of notice need be taken upon the said respondents.
Appellant to take steps for service of notice upon the respondent No.9 by registered post with A/D within one week.
Reply be filed within two weeks.
Since a statement has been made by Ms. M Kechii, learned Additional Senior Government Advocate that work order has not been issued as yet, as an interim measure, it is provided that till the next date fixed, the work order in respect of Re- Tender Notice No.CE/R&B/PMGSY-11/TENDER/2019-20/104-106 dated 02.11.2021 shall not be issued.
JUDGE CHIEF JUSTICE Comparing Assistant