Oil India Limited vs Protim Patni Dey
2021 Latest Caselaw 1648 Gua

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GAHC010096842021




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

                                  Case No. : WA/153/2021

            OIL INDIA LIMITED
            HAVING ITS REGD. OFFICE AT DULIAJAN, P.O. DULIAJAN, DIST.
            DIBRUGARH, PIN-786602, REP. BY ITS CHAIRMAN AND MANAGING
            DIRECTOR.


            VERSUS

            PROTIM PATNI DEY
            S/O. SRI PRONOY PATNI DEY, R/O. BORHAT HABIGAON, P.O. BORHAT, PIN-
            785693, SIVASAGAR, ASSAM.


Advocate for the Petitioner   : MR S N SARMA SENIOR ADVOCATE

Advocate for the Respondent :

-B E F O R E -

HON'BLE THE CHIEF JUSTICE MR. SUDHANSHU DHULIA HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

12-07-2021 (Sudhanshu Dhulia, CJ)

The matter is taken up through video conferencing. Heard Mr. S.N. Sarma, learned senior counsel, assisted by Mr. K. Kalita, learned counsel for the appellant.

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Issue notice to the respondents, returnable in four weeks. Appellant to take steps for service of notice on sole respondent by registered post with A/D within one week.

The respondent may file his reply within three weeks.

Meanwhile, the judgment & order dated 23.04.2021 passed in WP(C) No.7096/2017 shall remain stayed. However, it is made clear that the respondent shall continue to be given the suspension allowance as is applicable under the law.

                        JUDGE                     CHIEF JUSTICE



Comparing Assistant