Gauhati High Court
Shivam Transcon Private Limited- Amrit ... vs The General Manager- North East ... on 13 August, 2025
Author: Devashis Baruah
Bench: Devashis Baruah
Page No.# 1/4
GAHC010099452023
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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.
4:THE SENIOR DIVISIONAL ENGINEER (WORKS)
NORTH EAST FRONTIER RAILWAY
Page No.# 2/4
TINSUKIA DIVISION
TINSUKIA
ASSAM
Advocate for the Petitioner : MR. U K NAIR, MR H K DAS,MR N K SARMA,MR. M P
SARMA,MS S SARMA HAZARIKA
Advocate for the Respondent : DY.S.G.I., MR. B CHAKRAVARTY
Linked Case : WP(C)/2970/2023
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
MALIGAON AND 3 ORS.
GUWAHATI
ASSAM
Page No.# 3/4
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.
4:THE SENIOR DIVISIONAL ENGINEER (WORKS)
NORTH EAST FRONTIER RAILWAY
TINSUKIA DIVISION
TINSUKIA
ASSAM.
For the Petitioner(s) : Ms. B. Saikia, Advocate
For the Respondent(s) : Mr. B. Chakravarty, Standing Counsel
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : 13.08.2025 Ms. B. Saikia, the learned counsel appearing on behalf of the Petitioner submits that the file has already been taken from them and they are no longer engaged in the instant case.
2. Mr. B. Chakravarty, the learned Standing counsel for the Railways submits that the claims are disputed and as such, this Court may not exercise the jurisdiction under Article 226 of the Constitution.
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3. Taking into account that the files have been taken from the learned counsels for the petitioner, this Court fixes this matter again on 15.09.2025.
4. In the meantime, the counsel who appeared today before this Court Ms. B. Saikia shall inform the Petitioner by way of a communication that the instant proceedings have been fixed on 15.09.2025 and the said communication be also filed before the Registry of this Court.
JUDGE Comparing Assistant