Citation : 2023 Latest Caselaw 2566 Gua
Judgement Date : 16 June, 2023
Page No.# 1/2
GAHC010125722023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRP/65/2023
NORTH EAST TRANSMISSION COMPANY LIMITED
RANGIRKHARI, SILCHAR, DIST-CACHAR, PIN-788005, ASSAM,
REPRESENTED BY THE MANAGER
VERSUS
THE STATE OF ASSAM AND 2 ORS.
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM, POWER DEPT., DISPUR, GUWAHATI-6
2:THE DEPUTY COMMISSIONER
HAILAKANDI
DIST-HAILAKANDI
3:JOYNUL HUSSAIN MAZUMDER
S/O LATE RASID ALI MAZUMDER
VILL- NISCHINTAPUR PART II
P.S./DIST- HAILAKANDI
ASSAM
PIN-78816
Advocate for the Petitioner : MR. N C DAS
Advocate for the Respondent : GA, ASSAM
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BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
16.06.2023 Heard Mr. N C Das, learned senior counsel for the petitioner, assisted by Mr. A. Das, Advocate. Also heard Ms. U. Das, learned counsel for the respondent no. 2.
Issue Notice.
No formal notice need be issued on the respondent no. 2 as Ms. Das has accepted notice on behalf of the said respondent. However, extra copies of the petition be furnished.
Petitioner shall take steps for service of notice on the remaining respondent by registered post with A/D and other usual process.
List after four weeks.
Till returnable date, the Judgment and Order dated 12.08.2022 passed by the learned District Judge, Hailakandi, in Misc. (PG) Case No. 59/2016 shall remain stayed.
JUDGE
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