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GAHC010222292022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WA/26/2023
THE FOOD CORPORATION OF INDIA AND 2 ORS.
HAVING ITS HEAD QUARTER AT 16-20, BARAKHAMBA LANE, NEW DELHI-
110001, INDIA AND REGIONAL OFFICE IN PALTAN BAZAR, GUWAHATI,
KAMRUP (M)- 781008, ASSAM., REP. BY ITS CHAIRMAN AND MANAGING
DIRECTOR
2: THE EXECUTIVE DIRECTOR
FOOD CORPORATION OF INDIA
ZONAL OFFICE (NE)
G.S. ROAD
G. L. PUBLICATION BUILDING
ULUBARI, GUWAHATI- 781007.
3: THE GENERAL MANAGER (R)
FOOD CORPORATION OF INDIA
REGIONAL OFFICE
MT TOWER
G.S. ROAD, PALTAN BAZAR
GUWAHATI- 781008
KAMRUP (METRO), ASSAM
VERSUS
M/S G.B. CHOWDHURY HOLDINGS PVT. LTD. E
A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956 AND
HAVING ITS REGISTERED OFFICE AT CHOWDHURY TILLA
SARUMOTORIA, OPPOSITE DISPUR CAPITAL COMPLEX, GUWAHATI-
781006, ASSAM AND IS REP. BY ITS DIRECTOR
Advocate for the Petitioner : MR B K SINGH
Advocate for the Respondent :
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BEFORE
HON'BLE THE CHIEF JUSTICE (ACTING) MR. N. KOTISWAR SINGH
HON'BLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
08.02.2023 [N. Kotiswar Singh, CJ(Acting)] Heard Mr. K. Agarwal, learned Senior counsel assisted by Mr. B.K. Singh, for the appellants. Also heard Mr. N. Deka, learned counsel for the sole respondent.
It has been submitted that the matter can be heard finally. Accordingly, let the matter be listed for hearing in usual course. In the meantime, the security deposit of the respondent No.1 may be released by the FCI authorities on furnishing a no objection certificate.
It also goes without saying that this will be without any prejudice to the claim of the respondent No.1 in the present petition.
Except for the above observation made, the remaining part of the judgment and order dated 13.09.2022 passed in WP(C) No.214/2019 will remain stayed.
Sd/- Soumitra Saikia Sd/- N. Kotiswar Singh
JUDGE CHIEF JUSTICE (ACTING)
Comparing Assistant