Trigyn Technologies Ltd vs The State Of Assam And 5 Ors
2021 Latest Caselaw 1721 Gua

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GAHC010081672021




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

                          Case No. : WP(C)/2892/2021

         TRIGYN TECHNOLOGIES LTD
         A COMPANY INCORPORATED UNDER THE PROVISIONS OF THE
         COMPANIES ACT, 1956, HAVING ITS OFFICE SITUATED AT 27, SDF-1,
         SEEPZ-SEZ, , ANDHERI (EAST) MUMBAI, MAHARASHTRA, 400096



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REPRESENTED BY THE CHIEF SECRETARY, GOVT. OF ASSAM, DISPUR
         GUWAHATI 781005, ASSAM

         2:THE COMMISSIONER SECRETARY

          EDUCATION (ELEMENTARY) DEPARTMENT
          GOVT. OF ASSAM
          DISPUR
          GUWAHATI 781005
          ASSAM

         3:THE MISSION DIRECTOR

          AXOM SARBA SIKSHA ABHIYAN MISSION
          SAMAGRASIKSHA
          ASSAM
          KAHILIPARA GUWAHATI 781019
          ASSAM

         4:M/S BROADCASTING ENGINEERING CONSULTANTS INDIA LTD

          C-56
          A/17
          SECTOR 62
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             NOIDA 201301
             UP

            5:M/S SILVER TOUCH TECHNOLOGIES LTD

             SAFFRON TOWER
             2ND NEAR
             PANCHVATI CIR
             AHMEDABAD
             GUJARAT 380006

            6:M/S UNEECOPS TECHNOLOGIES LTD.

             C-185
             PHASE 1
             NARAINA INDUSTRIAL AREA
             NEW DELHI 11002

Advocate for the Petitioner   : MR. B D DEKA

Advocate for the Respondent : GA, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                          ORDER

Date : 28.07.2021

The Court proceedings have been conducted through online court proceeding services.

Heard Mr. K.N. Choudhury, learned Senior Counsel assisted by Mr. B.D. Deka, learned counsel for the petitioner. Also heard Mr. D. Saikia, learned Advocate General, Assam assisted by Mr. S. Borah, learned Standing Counsel, Sarba Siksha Abhiyan for the State respondents and Mr. M. Rohatgi, learned Senior Counsel assisted by Mr. P. Bindra and Mr. A. Dhar, learned counsel for respondent no. 6.

Hearing is concluded.

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Judgment is reserved.

JUDGE

Comparing Assistant