Sujit Das vs Assam Power Distribution Company ...
2023 Latest Caselaw 4197 Gua

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GAHC010227152023




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

                                 Case No. : WP(C)/5936/2023

            SUJIT DAS
            SON OF LATE SUBAL CHANDRA DAS, RESIDENT OF NS ROAD, WARD NO.
            4, DHUBRI TOWN, DISTRICT- DHUBRI, PIN CODE- 783301



            VERSUS

            ASSAM POWER DISTRIBUTION COMPANY LIMITED AND 2 ORS
            REPRESENTED BY CHAIRMAN BIJULI BHAWAN, PALTAN BAZAR,
            GUWAHATI- 781001

            2:SUB-DIVISIONAL ENGINEER
             DHUBRI ELECTRICAL SUB DIVISION APDCL
             LAR
             DHUBRI

            3:SRI KANU CHANDRA DAS
             SON OF LATE JAGAT HARI DAS
             RESIDENT OF NS ROAD WARD NO.4
             DHUBRI TOWN
             DISTRICT- DHUBRI
             PIN CODE- 78330

Advocate for the Petitioner   : MR. K K DEY

Advocate for the Respondent : SC, APDCL
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                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                     ORDER

Date : 09-10-2023

Mr. K.K. Dey, learned counsel for the petitioner and Mr. K.P. Pathak, learned Standing Counsel, APDCL for the respondent nos. 1 & 2 are present.

Mr. Dey, learned counsel for the petitioner has submitted that the petitioner will avail appropriate remedy against the judgment dated 19.08.2023 passed by the Court of learned Civil Judge[Junior Division] No.1, Dhubri in Title Suit no. 406/2016.

Mr. Pathak, learned Standing Counsel, APDCL has no objection to the said prayer.

In view of the above submission made by Mr. Dey, learned counsel for the petitioner, the writ petition is dismissed on withdrawal, with liberty to the petitioner to avail appropriate remedy as may be permissible under the law.

JUDGE

Comparing Assistant