Gauhati High Court
The Sports Authority Of Assam vs Larsen And Tourbo Limited And Anr on 27 September, 2022
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/3
GAHC010310192019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Arb.A./7/2020
THE SPORTS AUTHORITY OF ASSAM
(RUDRA SINGHA SPORTS COMPLEX, DISPUR), SARUSAJAI SPORTS
COMPLEX, GUWAHATI- 781034, REP. BY ITS AUTHORIZED OFFICER AND
ADMINISTRATIVE OFFICER, SRI KAMALJIT TALUKDAR, ACS, AGE- 46
YEARS.
VERSUS
LARSEN AND TOURBO LIMITED AND ANR
MOUNT POONAMALLE ROAD, MANAPALLAM, POST BAG NO. 979,
CHENNAI-600089, TAMIL NADU, INDIA HAVING ONE OF ITS REGIONAL
OFFICE AT GODREJ WATERSIDE BUILDING, 11TH FLOOR, TOWER-2,
OFFICE-5, PLOT-5, BLOCK DP SECTOR-V, SALT LAKE, KOLKATA- 700091,
WEST BENGAL, INDIA.
2:NATIONAL GAMES SECRETARIAT (NGS) OF ASSAM
RUDRA SINGHA SPORTS COMPLEX
DISPUR
GUWAHATI- 781006
Advocate for the Petitioner : MR. S SARMA
Advocate for the Respondent : MR R SHARMA, Caveator
Linked Case : I.A.(Civil)/864/2020
THE SPORTS AUTHORITY OF ASSAM
(RUDRA SINGHA SPORTS COMPLEX
Page No.# 2/3
DISPUR)
SARUSAJAI SPORTS COMPLEX
GUWAHATI- 781034
REP. BY ITS AUTHORIZED OFFICER AND ADMINISTRATIVE OFFICER
SRI KAMALJIT TALUKDAR
ACS
AGE- 46 YEARS.
VERSUS
LARSEN AND TOURBO LIMITED AND ANR
MOUNT POONAMALLE ROAD
MANAPALLAM
POST BAG NO. 979
CHENNAI-600089
TAMIL NADU
INDIA HAVING ONE OF ITS REGIONAL OFFICE AT GODREJ WATERSIDE
BUILDING
11TH FLOOR
TOWER-2
OFFICE-5
PLOT-5
BLOCK DP SECTOR-V
SALT LAKE
KOLKATA- 700091
WEST BENGAL
INDIA.
2:NATIONAL GAMES SECRETARIAT (NGS) OF ASSAM
RUDRA SINGHA SPORTS COMPLEX
DISPUR
GUWAHATI- 781006.
------------
Advocate for : MR. S SARMA
Advocate for : appearing for LARSEN AND TOURBO LIMITED AND ANR
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 27.09.2022 Heard Mr. S. Sarma, learned senior counsel, assisted by Mr. J. Deka, Page No.# 3/3 learned counsel for the petitioner. Also heard Mr. R. Sarma, learned senior counsel, assisted by Ms. P. Phukan, learned counsel for the respondents.
This matter has been kept part-heard for quite some time. However, as these days are prior to the long puja vacation of the Court commencing from 01.10.2022 to 18.10.2022, the Court is not inclined to hear this part-heard matter in view of the long list of bail matters.
Accordingly, the matter stands reluctantly adjourned today.
As agreed to by both sides, list the matter on 27.10.2022.
Interim order passed earlier stands extended till the next date of listing.
JUDGE Comparing Assistant