Co-Ordination Committee Of ... vs The State Of Assam And 4 Ors
2022 Latest Caselaw 455 Gua

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GAHC010134052019




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

                        Case No. : I.A.(Civil)/2663/2019

         CO-ORDINATION COMMITTEE OF PRIVATISATION MIS-RULES
         VICTIMISED EMPLOYEES
         OF ASSAM STATE TEXTILE CORPORATION LTD., REP. BY SRI RAMESH CH.
         ROY, CHIEF COORDINATOR OF THE CO-ORDINATION COMMITTEE,
         NAOPARA, DIST.- BONGAIGAON, ASSAM.


         VERSUS

         THE STATE OF ASSAM AND 4 ORS.
         REP. BY THE PRINCIPLE SECRETARY TO THE GOVERNMENT OF ASSAM,
         DEPARTMENT OF INDUSTRIES AND COMMERCE, DISPUR, GUWAHATI-
         781006.

         2:THE PRINCIPLE SECRETARY TO THE GOVT. OF ASSAM
          DEPARTMENT OF PUBLIC ENTERPRISE
          DISPUR
          GUWAHATI- 781006.

         3:THE ASSAM TEXTILE CORPORATION LTD.
          REP. BY ITS CHAIRMAN CUM MANAGING DIRECTOR
          DIC
          INDUSTRIAL STATE
          BAMUNIMAIDAM
          GUWAHATI-21.

         4:THE DIRECTOR OF INDUSTRIES AND COMMERCE
         ASSAM
          GUWAHATI-21

         5:PRIVATE SECTOR COLLABORATION
          REP. BY THE MANAGING DIRECTOR GOENKA WOOLEN MILLS. RANI
         BAZAR BUILDING
          FANCY BAZAR
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             GUWAHATI- 781001

Advocate for the Petitioner   : MR. S BANIK

Advocate for the Respondent : GA, ASSAM




                                     BEFORE
                          HONOURABLE THE CHIEF JUSTICE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

Date : 10.02.2022

The matter is taken up through video conferencing. Heard Mr. H. Talukdar, learned counsel for the applicant. Also heard Mr. N. Das, learned Government Advocate, Assam, appearing for the respondent Nos.1 & 2 and Mr. G. Choudhury, learned counsel appearing for the respondent No.3.

This application has been filed for condoning the delay of 722 days in filing the accompanying writ appeal against the judgment & order dated 18.05.2017 passed in WP(C) No.6033/2010.

The respondents have filed their objections to the delay condonation application.

Having heard the learned counsel appearing for the parties and on going through the averments made in the application, the delay seems to be bonafide. The delay is accordingly condoned and the application is allowed.

Registry is directed to register and number the appeal and list the same on 16th February, 2022.

                                         JUDGE             CHIEF JUSTICE


Comparing Assistant