Gauhati High Court
M/S. Royal - Cpl (Jv) vs The Union Of India And 4 Ors on 17 November, 2020
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/3
GAHC010181592019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5557/2019
M/S. ROYAL - CPL (JV)
GODREJ WATERSIDE BUILDING, TOWER NO.1, 4TH FLOOR NO. 401, PLOT
NO.5, DP BLOCK, SALT LAKE, SECTOR V, KOLKATA (WEST BENGAL)REP.
BY SRI AJAY KUMAR PODDAR, S/O-MAHAVIR PRASAD PODDAR
VERSUS
THE UNION OF INDIA AND 4 ORS
REP. BY THE SECRETARY, DEPTT OF RAILWAYS, GOVT OF INDIA, NEW
DELHI
2:THE NORTH EAST FRONTIER RAILWAY
REP. BY GM/CON
MALIGAON
GUWAHATI- 781011
3:THE CHIEF ENGINEER/CON
NF RAILWAY
MALIGAON
GUWAHATI- 781011
4:BHARTIA INFRA PROJECTS LIMITED
201
ARCADE
2ND FLOOR
DR. B BRUAH ROAD
ULUBARI
GHY- 781007
5:PA(JV)
187
MAHASHI DEBENDRA ROAD
Page No.# 2/3
KOLKATA- 70000
Advocate for the Petitioner : MR. D DAS
Advocate for the Respondent : MR. A DASGUPTA (SC, N.F. RLY)
Linked Case : I.A.(Civil)/262/2020
THE UNION OF INDIA AND 2 ORS
Address:REPRESENTED BY THE SECRETARY
DEPARTMENT OF RAILWAYS
GOVERNMENT OF INDIA
NEW DELHI
VERSUS
M/S ROYAL-CPL (JV) AND 2 ORS.
Address:GODREJ WATERSIDE BUILDING
TOWER NO. 1
4TH FLOOR
NO. 401
PLOT NO. 5
DP BLOCK
SALT LAKE
SECTOR V
KOLKATA (WEST BENGAL) REPRESENTED BY SRI AJAY KUMAR PODDAR
S/O MAHAVIR PRASAD PODDAR
2:BHARTIA INFRA PROJECTS LIMITED
Address:201
ROYAL ARCADE
2ND FLOOR
DR. B. BARUAH ROAD
ULUBARI
GUWAHATI-781007
3:PA (JV)
Address:187
MAHASHI DEBENDRA ROAD
KOLKATA-700006
------------
Advocate for : MS P AGARWAL
Advocate for : MR. Y S MANNAN appearing for M/S ROYAL-CPL (JV) AND 2
ORS.: Advocate ,
Page No.# 3/3
, appearing for 2,
3, respectively.
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
17-11-2020 Heard Shri R.C. Borpatra Gohain, learned counsel appearing for the Railways, who has filed this Interlocutory Application for modification of the interim order passed in the connected Writ Petition No. 5557/2019. Also heard Shri D. Das, learned Senior Counsel for the Opposite Party/ Writ Petitioner as well as Shri G.N. Sahewalla, learned Senior Counsel for the private respondents.
After hearing at some length, this Court is of the opinion that instead of deciding the I/A, the entire writ petition can be taken up for admission hearing in view of the fact that pleadings are already completed.
The aforesaid proposal is also agreed to by the parties. Considering the urgency expressed, list this case for admission hearing on 26.11.2020 on which date, an endeavour would be made to dispose of the writ petition.
Shri G. Goswami, learned counsel assisting Shri R.C. Borpatra Gohain, learned counsel shall also keep the record of the case handy.
JUDGE Comparing Assistant