M/S. Royal - Cpl (Jv) vs The Union Of India And 4 Ors on 15 July, 2021

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Gauhati High Court

M/S. Royal - Cpl (Jv) vs The Union Of India And 4 Ors on 15 July, 2021

Bench: Prasanta Kumar Deka

                                                                 Page No.# 1/2

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.# 2/2

            KOLKATA- 70000

Advocate for the Petitioner   : MR. D DAS

Advocate for the Respondent : MR. A DASGUPTA (SC, N.F. RLY)




                                            BEFORE
                  THE HON'BLE MR JUSTICE PRASANTA KUMAR DEKA
                                    ORDER

15. 07. 2021 Heard Mr. D Das, learned Senior counsel assisted by Mr. YS Mannan and Mr. R Batra, learned counsel for the petitioner. Also heard Mr. A Dasgupta, learned Senior counsel assisted by Mr. G Goswami, learned standing counsel for the Railways. Both the learned Senior counsel submit that exchange of pleadings are completed. Keeping in view the various issues involved in this writ petition it is agreed by the learned Senior counsel that the written synopsis/ argument shall be placed whereafter the oral argument can be heard by the court. The said view of the learned Senior counsel is accepted.

Let this matter be listed on 30.07.2021 for submission of the synopsis of the argument of the respective learned Senior counsel. Mr. Dasgupta presses for fixing this matter on 25.07.2021, however, due to inconvenience of Mr. Das, learned Senior counsel for the petitioner, matter is fixed on 30.07.2021 keeping in view that after submission of the written argument/ synopsis are put on record the matter can be taken up within the second week of August, 2021 with an endeavor for its disposal.

Accordingly, let this matter be listed on 30.07.2021 as observed hereinabove.

JUDGE Comparing Assistant

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