Gauhati High Court
Globe India Enterprise vs The Union Of India And 3 Ors on 25 January, 2021
Author: N. Kotiswar Singh
Bench: N. Kotiswar Singh
Page No.# 1/2
GAHC010114722020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Arb.P./28/2020
GLOBE INDIA ENTERPRISE,
A PARTNERSHIP CONCERN AND HAVING ITS OFFICE AT IOCL (BGR), MAIN
GATE, DHALIGAON, BTAD IN THE DISTRICT OF CHIRANG, ASSAM AND IS
REP. BY ITS AUTHORIZED POWER OF ATTORNEY HOLDER SHRI JAKIR
HUSSAIN, S/O- LATE MONIRUDDIN AHMED, R/O- NORTH BONGAIGAON,
P.O., P.S. AND DIST.- BONGAIGAON, ASSAM
VERSUS
THE UNION OF INDIA AND 3 ORS.
REP. BY THE SECRETARY, MINISTRY OF RAILWAYS, RAILWAY BOARD,
RAILWAY BHAWAN, NEW DELHI.
2:GENERAL MANAGER/CONSTRUCTION
OFFICE OF THE GENERAL MANAGER/CON
NORTHEAST FRONTIER RAILWAY
MALIGAON
GUWAHATI-1.
3:THE CHIEF ENGINEER/CONSTRUCTION-V
NORTHEASTFRONTIER RAILWAY
MALIGAON
GUWAHATI-1.
4:THE DEPUTY CHIEF ENGINEER/CON-V
NORTHEAST FRONTIER RAILWAY
JOGIGHOPA
Advocate for the Petitioner : MR G N SAHEWALLA
Advocate for the Respondent : SC, RAILWAY
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BEFORE
HONOURABLE MR. JUSTICE N. KOTISWAR SINGH
ORDER
Date : 25.01.2021 Heard Mr. M. Sahewalla, learned counsel for the petitioner. This is a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996.
Issue notice, returnable within four weeks.
Mr. B. Sharma, learned Standing Counsel, N.F. Railway accepts notice on behalf of all the respondents.
Extra copy of the petition be furnished to the learned counsel for the respondents during the course of the day.
JUDGE Comparing Assistant