Narendra Nath Barman vs The State Of Assam And 8 Ors
2023 Latest Caselaw 3345 Gua

                                                                 Page No.# 1/3

GAHC010203382016




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

                            Case No. : WP(C)/2284/2016

         NARENDRA NATH BARMAN
         S/O LT. NOWRAM BARMAN R/O RUPNAGAR DEKAGIRI PATH, HOUSE NO.
         12, GUWAHATI - 781052.



         VERSUS

         THE STATE OF ASSAM AND 8 ORS
         REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
         CO-OPERATIVE DEPARTMENT, DISPUR, GUWAHATI - 781006.

         2:THE REGISTRAR OF CO-OPERATIVE SOCIETIES

          ASSAM
          KHANAPARA
          GUWAHATI-22.

         3:THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES

          ASSAM
          KHANAPARA
          GUWAHATI -22.

         4:THE SUB-REGISTRAR OF CO-OPERATIVE SOCIETIES

          GUWAHATI.

         5:THE ASSISTANT REGISTRAR OF CO -OPERATIVE SOCIETIES
          GUWAHATI.

         6:THE GUWAHATI CO-OPERATIVE
          URBAN BANK HAVING ITS REGISTERED OFFICE AT K.C. ROAD
          CHATRIBARI
                                                                        Page No.# 2/3

             GUWAHATI-01
             REP.BY ITS CHAIRMAN.

             7:THE CHAIRMAN

             GUWAHATI CO-OPERATIVE URBAN BANK HAVING ITS REGISTERED
             OFFICE AT K.C. ROAD
             CHATRIBAR
             GUWAHATI-01.

             8:THE BOARD OF DIRECTOR

             GUWAHATI CO-OPERATIVE URBAN BANK HAVING ITS REGISTERED
             OFFICE AT K.C. ROAD
             CHATRIBARI
             GUWAHATI -01


Advocate for the Petitioner(s)   : Mr. J. I. Borbhuiya, Advocate

Advocate for the Respondents(s) : Mr. K. N. Choudhury, Sr. Advocate
                                : Mr. J. Patowary, Advocate
                               : Mr. R. B. Goswami, Advocate




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                         ORDER

Date : 25.08.2023

1. The instant writ petition has been filed by the Petitioner seeking a direction upon the Registrar of Cooperative Societies to forthwith take action against the Board of Directors of the Respondent Bank and to remove the Board of Directors.

2. The learned counsel appearing on behalf of the Petitioner submits that in view of the judgment and order which has been passed by this Court in WP(C) Page No.# 3/3

No.5940/2021, he would not like to press the instant writ petition.

3. Accordingly, the instant writ petition stands closed on withdrawal.

JUDGE

Comparing Assistant