Syed Riazul Haque vs Tez Prasad Bhusal
2022 Latest Caselaw 4018 Gua

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GAHC010171292020




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

                               Case No. : Cont.Cas(C)/569/2020

            SYED RIAZUL HAQUE
            S/O. LT. SYED RAFIQUL HAQUE, R/O. DR. ZAKIR HUSSAIN ROAD,
            SARUMATARIA, GUWAHATI-36, PRESENTLY POSTED AT HAIBARGAON
            CENTRE, ASWC, A.T. ROAD, KHUTIKATIA, NAGAON-782002.



            VERSUS

            TEZ PRASAD BHUSAL
            ACS, THE MANAGING DIRECTOR THE ASSAM STATE WAREHOUSING
            CORPORATION (PANYAGAR BHAWAN) AMARWATI PATH, CHRISTIAN
            BASTI, GUWAHATI-05.

            2:Mr.Manoj Kumar
             Managing Director of the Assam State Warehousing Corporation
             Panyagar Bhawan
            Amarwati Path
             Christian Basti
             Guwahati 5

            3:SHRI R.R. BORA
             IAS
             MANAGING DIRECTOR ASSAM STATE WAREHOUSING CORPORATION
             PANYAGAR BHAWAN
            AMARWATI PATH
             CHRISTIAN BASTI
             GUWAHATI-5

Advocate for the Petitioner   : MR. P K ROY

Advocate for the Respondent : MR K L GUPTA
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                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                             ORDER

19.10.2022

Heard Mr. P.K. Roy, learned senior counsel for the petitioner and Mr. K.L. Gupta, learned counsel for the respondent no. 3.

It is submitted by Mr. Gupta, learned counsel for the respondent no. 3 that the respondent no. 3 has been transferred, in the meantime, from the office of the Managing Director, Assam State Warehousing Corporation.

Be that as it may. The respondent no. 3 shall file an affidavit stating about the steps he had taken for compliance of the direction made in the judgment and order dated 26.06.2020 passed in the writ petition, W.P.[C] no. 2520/2012 in view of the submission made by Mr. Roy, learned senior counsel for the petitioner that in the intra-court appeal, W.A. 108/2022 preferred against the said judgment and order dated 26.06.2020, there was no prayer for stay.

Mr. Gupta, learned counsel for the respondent no. 3 has sought for 2 [two] weeks' time to file an affidavit.

The petitioner may take appropriate steps for impleadment of the present incumbent, Managing Director, Assam State Warehousing Corporation

List the case accordingly after 2 [two] weeks.

JUDGE

Comparing Assistant