Gauhati High Court
Page No.# 1/4 vs The State Of Assam And 8 Ors on 19 July, 2021
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
Page No.# 1/4
GAHC010103772021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/3313/2021
M/S UNICOM INFOTEL PVT. LTD. AND ANR.
PRIMARC TOWER, UNIT NO. 501, 5TH FLOOR, PLOT-36, BLOCK DN,
SECTOR V, SALT LAKE, KOLKATA-700091 A PRIVATE LIMITED COMPANY
REP. BY ITS TERRITORY MANAGER, GUWAHATI
MR. PUTUL DEORI
S/O SRI MR. BIMAN CH. DEURI
HOUSE NO. 22, BYLANE -3, BISHNUJYOTI PATH, HATIGAON MAIN ROAD,
DISPUR, GUWAHATI, DIST. KAMRUP (M), ASSAM, PIN- 781038
2: MR PUTUL DEORI
SON OF MR. BIMAN CH. DEURI
HOUSE NO. 22
BYE LANE -3
BISHNUJYOTI PATH
HATIGAON MAIN ROAD
DISPUR
GUWAHATI
DIST. KAMRUP (M)
ASSAM
PIN-78103
VERSUS
THE STATE OF ASSAM AND 8 ORS.
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
HOME AND POLITICAL DEPARTMENT, DISPUR, GUWAHATI- 781006.
2:THE DIRECTOR GENERAL OF POLICE
ASSAM
ASSAM POLICE HEADQUARTERS
ULUBARI
Page No.# 2/4
GUWAHATI
DIST. KAMRUP (M)
ASSAMPIN-781007
3:THE ADDITIONAL DIRECTOR GENERAL OF POLICE (COMMUNICATION)
ASSAM
ASSAM POLICE HEADQUARTERS
ULUBARI
GUWAHATI
DIST. KAMRUP (M)
ASSAM
PIN-781007.
4:THE SPECIAL DIRECTOR GENERAL OF POLICE (COMMUNICATION)
ASSAM
ASSAM POLICE HEADQUARTERS
ULUBARI
GUWAHATI-781007
5:THE DIRECTOR OF POLICE (COMMUNICATION)
ASSAM
ULUBARI
GUWAHATI
DIST. KAMRUP (M)
ASSAM
PIN-781007
6:M/S TRIGYAN TECHNOLOGIES LTD.
27
SDF-1
SEEPZ-SEZ
ANDHERI (EAST)
MUMBAI-400096.
7:M/S RAILTEL CORPORATION OF INDIA LTD.
CHATTERJEE INTERNATIONAL CENTRE
16TH FLOOR
33A
JAWAHARLAL NEHRU ROAD
KOLKATA-700071.
8:M/S VEDANG RADIO TECHNOLOGY PVT. LTD.
308
EVERSHINE MALL
CHINCHOLI BUNDER
MIND SPACE
Page No.# 3/4
LINK ROAD
MALAD (WEST)
MUMBAI-400064.
9:THE TECHNICAL COMMITTEE FOR EVALUATION OF TECHNICAL
BIDS IN TERMS OF RFP DATED 04/01/2020
REP. BY ITS CHAIRMAN
SHRI PRASANTA SAIKIA
DIRECTOR OF POLICE (COMMUNICATION)
ASSAM ULUBARI
GUWAHATI
DIST. KAMRUP (M)
ASSAM
PIN-78100
Advocate for the Petitioner : MR A D CHOUDHURY
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA
ORDER
Date : -19.7.2021 Heard Mr. A. D.Choudhury, learned counsel for the petitioner.
The issue involved in this writ is more or less similar to the one in WP(C) No.3225/2021.
Let notice be issued .
Mr. D. Nath, learned Senior Govt. Advocate accepts notice for respondent Nos. 1 to 5 and 9. Mr. M. Dutta, learned counsel for the respondent No. 8 who filed WP(C) No. 3225/2021, accepts notice for said respondent No. 8. Necessary copies be served on the learned counsel for the respondents during the course of the day Mr. Choudhury shall take steps on the private respondent Nos. 6 and 7 on the e-mail address to be provided by Mr. Nath during the course of the day. Notice is made returnable on 30.7.2021. As an abundant caution the petitioner shall take steps by way of registered post A/D on the respondent Nos. 6 and 7 by tomorrow .
Page No.# 4/4 In the meantime, Mr. Nath shall file necessary affidavit after which learned counsel for the petitioner shall file affidavit in reply in between. Interim order passed in WP(C) 3225/2021 shall cover this writ petition also.
List this matter alongwith WP(C) No.3225/2021 JUDGE Comparing Assistant