M/S. Unemployed Youth Enterprise vs Alok Jyoti Das
2022 Latest Caselaw 3649 Gua

                                                                           Page No.# 1/2

GAHC010185362022




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

                                Case No. : I.A.(Civil)/2800/2022
                                   In Cont. Cas(C) No. 262/2018

            M/S. UNEMPLOYED YOUTH ENTERPRISE
            REP. BY ITS PROPRIETOR SRI KARNA BAHADUR CHETRY, RESIDENT OF
            NAOHOLIA BAZAR, P.O. NAOHOLIA, P.S. DULIAJAN, DIST. DIBRUGARH,
            ASSAM,


            VERSUS

            ALOK JYOTI DAS
            BORDER ROADS, NEC WORKS, CHANDMARI, GUWAHATI-781003,
            DISTRICT KAMRUP(METRO), ASSAM



Advocate for the Petitioner   : MR J K PARAJULI

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                           ORDER

19-09-2022 Heard Shri S. K. Chakraborty, learned counsel for the applicant/petitioner, who by means of this application has sought to implead Shri Alok Jyoti Das, the new incumbent, in the post of Chief Engineer, Border Roads, NEC Works, Guwahati. However, it appears that the new incumbent has not been issued notice prior to filing Page No.# 2/2

of this impleadment application.

In that view of the matter, liberty is granted to the petitioner to issue notice of informing about the judgment and order dated 12.06.2017 passed in WP(C) No. 5017/2014 and request for a compliance and thereafter, if need be, file an additional affidavit annexing the receipt copy of such notice.

List after 6 (six) weeks.

JUDGE

Comparing Assistant