Hi Speed Logistics Pvt Ltd vs The Food Corporation Of India And 5 ...
2023 Latest Caselaw 4420 Gua

                                                                  Page No.# 1/2

GAHC010192842022




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

                          Case No. : WP(C)/6317/2022

         HI SPEED LOGISTICS PVT LTD
         232, C.R. AVENUE, INTELLECT HEIGHTS, GIRISH PARK CROSSING, NEAR
         BENGAL JEWELLERY, UNIT NO. 5B, KOLKATA- 700006



         VERSUS

         THE FOOD CORPORATION OF INDIA AND 5 ORS
         REP. BY ITS CHAIRMAN-CUM-MANAGING DIRECTOR, BARAKHAMBA
         ROAD, NEW DELHI, PIN- 110006

         2:THE GENERAL MANAGER (REGIONAL)
          FOOD CORPORATION OF INDIA
          REGIONAL OFFICE
         ASSAM REGION
          PALTANBAZAR
          GHY
         ASSAM
          PIN- 781008

         3:THE ASSTT. GENERAL MANAGER (CONT)
          FOOD CORPORATION OF INDIA
          REGIONAL OFFICE
         ASSAM REGION
          PALTANBAZAR
          GHY
         ASSAM
          PIN- 781008

         4:THE DIVISIONAL MANAGER
          FOOD CORPORATION OF INDIA
          DIVISIONAL OFFICE
          SILCHAR
                                                                                    Page No.# 2/2

             CACHAR
             ASSAM
             PIN- 784001

            5:THE GENERAL MANAGER
             NORTH EASTERN FRONTIER RAILWAY
             MALIGAON
             GHY
            ASSAM

            6:THE DIVISIONAL MANAGER
             NORTH EASTERN FRONTIER RAILWAY
             LUMDING DIVISION
             LUMDING
             HOJAI
            ASSAM

Advocate for the Petitioner   : MR A C BORBORA

Advocate for the Respondent : SC, F C I




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM

                                           ORDER

17.10.2023 Heard Mr. A. C. Borbora, learned senior counsel assisted by Ms. N. Dey, learned

counsel appearing for the writ petitioner. Also heard Mr. V. K. Singh, learned

Standing Counsel, FCI appearing for the official respondents.

Arguments concluded.

Judgment reserved.

JUDGE

Comparing Assistant