Gauhati High Court
Megha Engineering And Infrastructures ... vs Oil India Ltd on 13 March, 2020
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
Page No.# 1/1
GAHC010304972019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 9193/2019
1:MEGHA ENGINEERING AND INFRASTRUCTURES LTD.
S-2, TECHNOCRAT INDUSTRIAL ESTATE, BALANAGAR, HYDERABAD-
500037. REP. BY MR. P. DORAIAH, S/O- SH. P. BAPANNA, (AGED ABOUT 60
YEARS), R/O- G-106, KEERTHI APARTMENTS, YELLAREDDYGUDA,
HYDERABAD.
VERSUS
1:OIL INDIA LTD.
REP. BY THE GENERAL MANAGER (PROJECTS- C AND P), PROJECTS
DEPTT., DULIAJAN, ASSAM, INDIA, PIN- 786602.
Advocate for the Petitioner : DR. ASHOK SARAF
Advocate for the Respondent : SC, OIL
BEFORE
HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA
ORDER
Date : 13-03-2020 On the submission of Mr. J. Roy, learned counsel for the petitioner and in presence of Ms. S. Ghosh, learned counsel appearing on behalf of Mr. S. N. Sarma, learned Senior Counsel for the OIL sought for adjournment on the ground that similar matter is pending in another court. Accordingly, let this matter be listed alongwith WP(C) No 1386/2020 for motion on 23.3.2020.
JUDGE Comparing Assistant