Tapan Das vs M/S Mayasheel Retail India ...
2021 Latest Caselaw 2004 Gua

                                                                                  Page No.# 1/2

GAHC010077762021




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                   Case No. : CRP/38/2021

            TAPAN DAS
            S/O LATE ARINDRA CH. DAS, R/O HOUSE NO. 13, KALIA THAKUR PATH,
            GARCHUK, P.O. GARCHUK, P.S. GARCHUK, GUWAHATI 781035, DIST.
            KAMRUP (M), ASSAM.

            VERSUS

            M/S MAYASHEEL RETAIL INDIA LIMITED (FPRMERLY KNOWN AS
            MAYASHEEL RETAIL LLP),
            A CO. DULY INCORPORATED UNDER THE COMPANIES ACT 2013 HAVING
            ITS REGISTERED OFFICE AT 5709 SUBHASH MOHALLA, GANDHINAGAR,
            NEW DELHI 110031 REPRESENTED BY ITS AUTHORIZED SIGNATORY SRI
            DEEPAK MONPA, S/O KESANG TSHERING MONPA, R/O SANTI PARA,
            WARD NO. 42, SALUGARA, SILIGURI MUNICIPAL CORPORATION,
            JALPAIGURI, WEST BENGAL 734008



Advocate for the Petitioner   : MR P SHARMAH

Advocate for the Respondent : MR. R BAISHYA




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                           ORDER

26-08-2021 Heard Shri P. Sharmah, learned counsel for the petitioner. Also heard Shri P.M. Talukdar, learned counsel for the sole respondents.

This Court vide an Order dated 07.05.2021 had issued notice and after Page No.# 2/2

relying upon a Judgment of the Hon'ble Supreme Court, in Booz Allen and Hamilton INC vs. SBI Home Finance Limited and Ors. reported in (2011) 5 SCC 532 had also granted an interim order which has been continued till date.

The matter would require some deliberation. Admit for hearing.

Since the sole respondent is already represented, issuance of fresh notice is dispensed with.

Since urgency has been expressed by Shri Sharmah, learned counsel for the petitioner on the ground that they had not been receiving the rent for the last about 1 ½ years, Registry is directed to list this case for hearing in the last week of September.

Interim order passed earlier to continue till the next date of listing.

JUDGE

Comparing Assistant