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2022 Latest Caselaw 2849 Gua

                                                                     Page No.# 1/3

GAHC010189272021




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

                            Case No. : WP(C)/5996/2021

         PRADIP SARMA AND ANR.
         S/O LATE LAKSHMI KANTA SARMA, H.NO. 4, LP. SCHOOL, P.O.
         JAPORIGOG, DIST. KAMRUP (M), P.S. DISPUR, GUWAHATI 781005

         2: BRAHMA NANDA ROY

          S/O LATE TIKEN CHANDRA ROY
          VILL. SIALMARI
          DHOPLAPARA
          DIST. CHIRANG
          P.O.
          P.S. BIJNI
          PIN 78339

         VERSUS

         THE STATE OF ASSAM AND 5 ORS.
         DEPTT. OF PUBLIC ENTERPRISE, THROUGH THE COMMISSIONER AND
         SECY. OF PUBLIC ENTERPRISE, DISPUR.

         2:THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM

          DEPTT. OF FINANCE
          DISPUR
          GUWAHATI 06

         3:ASSAM STATE FINANCIAL CORPORATION

          VITTYA BHAVAN
          M.D. SHAH ROAD
          PALTAN BAZAR
          GUWAHATI 781008
          ASSAM.
                                                                        Page No.# 2/3

            4:MANAGING DIRECTOR

             ASSAM FINANCIAL CORPORATION
             VITTYA BHAVAN
             M.D. SHAH ROAD
             PALTAN BAZAR
             GUWAHATI 781008
             ASSAM.

            5:THE TRUSTEE

             ASSAM STATE FINANCIAL CORPORATION
             GROUP GRATUITY ACCUMULATION FUND
             VITTYA BHAVAN
             M.D. SHAH ROAD
             PALTAN BAZAR
             GUWAHATI 781008
             ASSAM.

            6:LIFE INSURANCE CORPORATION OF INDIA

             GUWAHATI
             GUWAHATI
             DIVISIONAL OFFICE
             JEEVAN PRAKASH
             FANCY BAZAR
             GUWAHATI 78100

Advocate for the Petitioner   : MR. B SARMAH

Advocate for the Respondent : GA, ASSAM




                           BEFORE
      HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                        ORDER

08.08.2022

Mr. B Sarmah, learned counsel for the writ petitioners states that the issue raised in this writ petition is covered by the judgment dated 18.04.2022 in WP(C)No.3697/2020.

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The respondents to examine the aforesaid submission of Mr. B Sarmah, learned counsel for the petitioners.

List after two weeks.

JUDGE

Comparing Assistant