K B TIWARI ELECTRICAL CO PVT LTD Vs. NORTH EASTERN HILL UNIVERSITY AND ORS

JUDGEMENT

(1.) The instant Civil Revision Petition is directed against the Impugned Order dated 31.01.2013 passed by the learned Assistant to the Deputy Commissioner, Shillong in Misc. Case No. 75(T) 2012 arose out of Money Suit No. 40(T) 2012.

(2.) The Petitioner's case in a nutshell is that:

(3.) Being aggrieved by the Impugned Order dated 31.01.2013 petitioner approached this court by way of this instant Revision Petition.