Gauhati High Court
M/S. Shivam Transcon Pvt. Ltd vs The State Of Assam And 4 Ors on 30 May, 2019
Author: Ujjal Bhuyan
Bench: Ujjal Bhuyan
Page No.# 1/2
GAHC010068522019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 2132/2019
1:M/S. SHIVAM TRANSCON PVT. LTD.
REP. BY ITS MANAGING DIRECTOR SRI SANKAR CHARAN DAS, AGE 56
YEARS, S/O LT. AMBIKA CHARAN DAS, R/O HOUSE NO. 59, ZOO NARENGI
ROAD, GEETANAGAR, P.O-BAMUNIMAIDAM, P.S.- GEETANAGAR, DIST.-
KAMRUP (M), ASSAM
VERSUS
1:THE STATE OF ASSAM AND 4 ORS.
REP. BY THE COMMISSIONER AND SECRETARY, DEPTT. OF PWD, DISPUR,
GUWAHATI-6, ASSAM
2:THE CHIEF ENGINEER
PWD. (BORDER ROADS AND NEC WORKS)
ASSAM
CHANDMARI
GUWAHATI-3
3:THE SUPERINTENDING ENGINEER
PWD (ROADS)
JORHAT ROAD CIRCLE
JORHAT
PIN-785001
4:THE EXECUTIVE ENGINEER
PWD
JORHAT RURAL ROAD DIVISION
JORHAT
PIN-785001
5:THE EXECUTIVE ENGINEER
PWD
MAJULI ROAD DIVISION
GARMUR
MAJULI-78510
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Advocate for the Petitioner : MR. P J SAIKIA
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE UJJAL BHUYAN
ORDER
Date : 30-05-2019 Heard Mr. PJ Saikia, learned counsel for the petitioner and Ms. K Phukan, learned Government Advocate, Assam.
Petitioner is aggrieved by withholding of security deposit from his contractual dues without any such provision in the contract agreement. In this connection petitioner has relied upon a Division Bench judgment of this Court in the case of State Vs. Muslim Ali, reported in 2013 (2) GLT 945.
Since the case has been listed first time after notice, learned Government Advocate, Assam may either file affidavit or atleast obtain instruction.
List on 25.06.2019.
Interim order passed earlier shall continue.
JUDGE Biplab Comparing Assistant