North East Transmission Company ... vs The State Of Assam And 2 Ors
2023 Latest Caselaw 2570 Gua

Citation : 2023 Latest Caselaw 2570 Gua
Judgement Date : 16 June, 2023

Gauhati High Court

North East Transmission Company ... vs The State Of Assam And 2 Ors on 16 June, 2023

                                                                    Page No.# 1/2

GAHC010125772023




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

                                   Case No. : CRP/62/2023

            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:SMT. ANJALI MAHALI
            W/O ANIL MOHALI
            VILL-MOHONPUR GRANT
             P.S.-ALGAPUR
             P.O.-ALGAPUR
             DIST-HAILAKANDI
            ASSAM
             PIN-78815

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 Additional District Judge, Hailakandi, in Misc. (PG) Case No. 26/2016 shall remain stayed.

JUDGE

Comparing Assistant