Gauhati High Court
Gammon Engineers And Contractors Pvt. ... vs The Border Roads Organisation (Bro) on 20 September, 2021
Author: N. Kotiswar Singh
Bench: N. Kotiswar Singh
Page No.# 1/2
GAHC010103492021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Arb.P./26/2021
GAMMON ENGINEERS AND CONTRACTORS PVT. LTD
GAMMON HOUSE, VEER SAVARKAR MARG, P.O. BOX. N. 9129,
PRABHADEVI, MUMBAI-400025, REPRESENTED BY MANAGER, SRI
MANOJ RATHOD, AGED ABOUT 46 YEARS
VERSUS
THE BORDER ROADS ORGANISATION (BRO)
C/O 99 APO, PASIGHAT, DIST-EAST SIANG, ARUNACHAL PRADESH-791102,
REPRESENTED BY THE CHIEF ENGINEER, PROJECT VARTAK
Advocate for the Petitioner : MR D DEKA
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE N. KOTISWAR SINGH
ORDER
Date : 20.09.2021 This is a petition under Section 11 of the Arbitration and Conciliation Act, 1996. Heard Mr. D. Deka, learned counsel for the petitioner.
Issue notice, returnable within four weeks.
Mr. S. Borthakur, learned counsel, appearing on behalf of Mr. S. Roy, learned CGC accepts notice on behalf of the sole respondent.
Page No.# 2/2 Adequate number of copies of the petition may be furnished to the learned counsel for the respondent within seven working days.
List the matter after four weeks.
JUDGE Comparing Assistant