Citation : 2022 Latest Caselaw 4204 Gua
Judgement Date : 1 November, 2022
Page No.# 1/2
GAHC010177882015
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4791/2015
MONORANJAN SARMA
S/O LT. GOPESWAR SARMA, R/O P.O. and VILL. BELSOR, P.S. BELSOR, DIST-
NALBARI, ASSAM
VERSUS
THE STATE OF ASSAM AND 4 ORS
REP. BY THE PRINCIPAL SECY. TO THE GOVT. OF ASSAM, CO-OP. DEPTT.,
DISPUR, GHY-6
2:THE REGISTRAR
CO-OP. DEPTT.
GOVT. OF ASSAM
DISPUR
GHY-6
ASSAM
3:THE REGISTRAR OF CO-OP. SOCIETIES
ASSAM
KHANAPARA
GHY-22
4:THE CHIEF EXECUTIVE OFFICER
ASSAM CADRE MANAGEMENT CO-OP. SOCIETIES LTD.
SILPUKHURI
GHY-3
5:BIPUL TALUKDAR
LDA
ASSAM CADRE MANAGEMENT CO-OP. SOCIETIES LTD.
SILPUKHURI
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GHY-
Advocate for the Petitioner : MR.H K DAS
Advocate for the Respondent : MR. N HAQUE (R5)
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 01.11.2022
Heard Mr. A.K. Bhattacharyya, learned Senior Counsel assisted by Mr. K.K. Bhattacharyya, learned counsel for the petitioner; Mr. B. Rajkhowa, learned Standing Counsel, Co-operation Department for the respondent nos. 1, 2 & 3; and Mr. A.K. Azad, learned counsel for the respondent no. 5.
Mr. Rajkhowa, learned Standing Counsel, Co-operation Department has submitted that the Assam Cadre Management Society was liquidated long back and as such, the entity named Assam Cadre Management Society cannot be represented.
Hearing is concluded.
Judgment is reserved.
JUDGE
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