Page No.# 1/3 vs Assam State Warehousing ...
2023 Latest Caselaw 1115 Gua

                                                                  Page No.# 1/3

GAHC010262672022




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

                                    Case No. : RSA/46/2023

            M/S AJMARA INDUSTRIAL SERVICES AND ANR.
            5TH FLOOR, ASHA TOWER, S.C GOSWAMI ROAD, PANBAZAR, DIST
            KAMRUPM ASSAM

            2: SUSHIL KUMAR AJMERA
             PROPRIETOR
             M.S AJMARA INDUSTRIAL SERVICES
             5TH FLOOR
            ASHA TOWER
             S.C GOSWAMI ROAD
             PANBAZAR
             DIST KAMRUPM ASSA

            VERSUS

            ASSAM STATE WAREHOUSING CORPORATION
            PANNYAGAR BHAWAN, CHRISTIAN BASTI, GUWAHATI, KAMRUP M
            ASSAM 5



Advocate for the Petitioner   : MR. R K BHUYAN

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/760/2023

            M/S AJMARA INDUSTRIAL SERVICES AND ANR.
            5TH FLOOR
            ASHA TOWER
                                                                              Page No.# 2/3

             S.C GOSWAMI ROAD
             PANBAZAR
             DIST KAMRUPM ASSAM

            2: SUSHIL KUMAR AJMERA
            PROPRIETOR
             M.S AJMARA INDUSTRIAL SERVICES
             5TH FLOOR
            ASHA TOWER
             S.C GOSWAMI ROAD
             PANBAZAR
             DIST KAMRUPM ASSAM
            VERSUS

            ASSAM STATE WAREHOUSING CORPORATION
            PANNYAGAR BHAWAN
             CHRISTIAN BASTI
             GUWAHATI
             KAMRUP M ASSAM 5


            ------------
            Advocate for : MR. R K BHUYAN
            Advocate for : appearing for ASSAM STATE WAREHOUSING CORPORATION



                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : --20.03.2023 Heard Mr. R.K. Bhuyan, learned counsel for the appellants.

This is an application under Order-41 Rule-5 read with Section 151 of the C.P.C. against the impugned judgment and decree dated 23.12.2015 passed by the learned Additional District Judge No. 2, Kamrup (M) in Money Appeal No. 1/2014 upholding the judgment and decree dated 18.12.2013 passed by the learned Civil Judge No. 3, Kamrup (M) in Money Suit No. 99/2007.

Issue notice to the respondents returnable by 4 weeks.

The appellant shall take steps for service of notice upon respondents by registered A/D Page No.# 3/3

post as well as usual process within 7 days.

The prayer for stay will be considered on appearance of the other side.

List the matter accordingly.

JUDGE

Comparing Assistant