Sieakte Chorei vs The State Of Assam And 5 Ors
2022 Latest Caselaw 832 Gua

                                                                 Page No.# 1/2

GAHC010007892020




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

                          Case No. : WP(C)/229/2020

         SIEAKTE CHOREI
         S/O- LATE SHYAM MOHAN CHOREI, R/O- VILL AND P.O- MANIKBOND, P.S-
         BAZARICHERRA, DIST- KARIMGANJ, ASSAM, PIN- 788728



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM,
         FINANCE (ESTT B) DEPTT, DISPUR, GUWAHATI- 06

         2:THE ADDITIONAL CHIEF SECRETARY TO THE GOVT OF ASSAM
         WT AND BC DEPTT
          DISPUR
          GUWAHATI- 06

         3:THE DIRECTOR OF ACCOUNTS AND TREASURIES
         ASSAM
          KAR BHAWAN
          DISPUR
          GUWAHATI- 06

         4:THE DEPUTY COMMISSIONER
          KARIMGANJ
          DIST- KARIMGANJ
         ASSAM

         5:THE TREASURY OFFICER
          KARIMGANJ TREASURY
          PATHARKANDI SUB TREASURY
          KARIMGANJ
         ASSAM
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             6:CHAMPU RANJAN ROY
             ACCOUNTANT
              R K NAGAR SUB TREASURY
              KARIMGANJ
             ASSAM
              PIN- 78816

Advocate for the Petitioner   : MR H K DAS

Advocate for the Respondent : GA, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                          ORDER

08.03.2022

The learned counsels for the parties submit that a similar matter is pending judgment and as such they pray that the matter may be adjourned, awaiting judgment in WP(C) 5005/2016.

Prayer is allowed.

List the matter after three weeks.

In the meantime, the respondent nos.2 & 6 may file their affidavits.

JUDGE

Comparing Assistant