Gauhati High Court
The Union Of India And 2 Ors vs Ms Royal- Bnillp (Jv) And 4 Ors. (A Joint ... on 22 August, 2023
Author: Chief Justice
Bench: Chief Justice
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GAHC010107842023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WA/212/2023
1: THE UNION OF INDIA AND 2 ORS.
REP. BY THE GENERAL MANAGER/ CONSTRUCTION, N.F. RAILWAY,
MALIGAON, GUWAHATI- 781011.
2: THE CHIEF ENGINEER/CONSTRUCTION-5
N.F. RAILWAY MALIGAON GUWAHATI-781011.
3: THE FINANCIAL ADVISOR AND CHIEF ACCOUNTS OFFICER
N.F. RAILWAY MALIGAON GUWAHATI-781001
VERSUS
1: MS ROYAL- BNILLP (JV) AND 4 ORS. (A JOINT VENTURE OF ROYAL
INFRACONSTRU LIMITED AND BN INFRAPROJECTS LLP), HAVING ITS
OFFICE AT AMBAGAN ROAD, BYE LANE, NEAR MADHUBAN FACTORY,
TEZPUR- 784001, DIST.- SONITPUR, ASSAM AND REP. BY ITS AUTHORIZED
REPRESENTATIVE BABUL NATH, S/O LATE MANORANJAN NATH, R/O
VILL.- POLICE LINE, TEZPUR, SONITPUR- 784001.
2:M/S ROYAL INFRACONSTRU LIMITED A LIMITED COMPANY HAVING ITS
REGISTERED OFFICE AT GODREJ WATER SIDE BUILDING TOWER NO. 1
4TH FLOOR NO. 401 PLOT NO. 5 DP BLOCK SALT LAKE SECTOR V
KOLKATA WEST BENGAL-700091 REPRESENTED BY ITS AUTHORIZED
REPRESENTATIVE NAMELY SUJIT KUMAR MANDAL.
3:M/S BN INFRAPROJECTS LLP, A LIMITED LIABILITY FIRM REGISTERED
UNDER THE LLP RULES 2009 HAVING ITS REGISTERED OFFICE AT
AMBAGAN BYE LANE NEAR MADHUBAN FACTORY TEZPUR DIST-
SONITPUR-784001 ASSAM REPRESENTED BY ONE OF ITS DESIGNATED
PARTNERS NAMELY MR. BABUL NATH.
4:BABUL NATH (DESIGNATED PARTNER OF M/S BN INFRAPROJECTS LLP)
S/O LATE MANORANJAN NATH AGED ABOUT 44 YEARS R/O VILL.- POLICE
LINE TEZPUR SONITPUR-784001 ASSAM.
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5:SHARMISTHA NATH
W/O SRI BABUL NATH
AGED ABOUT 40 YEARS R/O TEZPUR TOWN
WARD NO. 12 SONITPUR ASSAM.
6:PRANAB NATH
S/O LATE MANORANJAN NATH
R/O VILL- EX-POLICE LINE TEZPUR-784001 SONITPUR ASSAM
For the Appellants : Mr. Y. Barbhuiya, Advocate.
For the Respondents : None.
-B E F O R E -
HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND 22.08.2023 Notices issued to the respondents have not returned after service. Let fresh steps be taken within 7(seven) days, whereafter process be issued.
Dasti service is permitted. Rule is made returnable in 8(eight) weeks.
JUDGE CHIEF JUSTICE Comparing Assistant