Union Of India vs M/S Midas Granites
2023 Latest Caselaw 2084 Gua

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GAHC010100362022




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

                                   Case No. : RFA/32/2022

            UNION OF INDIA
            MINISTRY OF ROAD TRANSPORT AND HIGHWAY (MORT AND H) NEW
            DELHI, REPRESENTED BY THE OFFICER COMMANDING,115 RCC (GREF)
            C/O 99 APO



            VERSUS

            M/S MIDAS GRANITES
            HOUSE NO. VII, VIVEKANANDA CO OPERATIVE SOCIETIES, SILCHAR,
            788005, CACHAR, ASSAM, REPRESENTED BY ITS PROPRIETOR MR. JOJO
            ANTHONY, SON OF MR. K.P ANTHONY



Advocate for the Petitioner   : MR. C K S BARUAH

Advocate for the Respondent : MR. L R MAZUMDER




                                         BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

19. 05. 2023

Heard Mr. CKS Baruah, learned counsel for the appellant. This is an appeal filed under Section 96 of the Code of Civil Procedure, 1908 assailing the judgment and order dated 20.02.2019 passed by the learned Page No.# 2/2

Civil Judge No. 2, Cachar at Silchar in Money Suit No. 34/2014.

Admit the appeal. Call for the records. Issue notice, returnable after six weeks. As Mr. LR Mazumdar, learned accepts notice on behalf of all the respondents, no formal notice needs to be issued. However, extra copy be served to him.

JUDGE

Comparing Assistant