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Pub Jaluguti Co-Operative ... vs The State Of Assam
2023 Latest Caselaw 4488 Gua

Citation : 2023 Latest Caselaw 4488 Gua
Judgement Date : 19 October, 2023

Gauhati High Court
Pub Jaluguti Co-Operative ... vs The State Of Assam on 19 October, 2023
                                                             Page No.# 1/2

GAHC010045372022




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

                        Case No. : I.A.(Civil)/3802/2022
                                   IN WA/144/2022



         1. PUB JALUGUTI CO-OPERATIVE FISHERY SOCIETY LTD.
         REPRESENTED BY ITS SECRETARY SRI ANUP KUMAR DAS
         AGED ABOUT 47 YEARS
          S/O SHRI AJIT KUMAR DAS
         RESIDENT OF VILLAGE PUB JALUGUTI
          PO JALUGUTI, PS MIKIRBATA
          DIST MORIGAON, ASSAM, 782104


          VERSUS

         1.THE STATE OF ASSAM
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM, FISHERIES DEPARTMENT
          DISPUR GUWAHATI. 06

         2:THE ADDITIONAL SECRETARY
         TO THE GOVT. OF ASSAM
          FISHERIES DEPARTMENT
          DISPUR GUWAHATI. 06

          3:THE DEPUTY COMMISSIONER,NAGAON, ASSAM 782001.

         4:THE PUB JALUGUTI CO OPERATIVE SOCIETY LTD
         REP. BY ITS SECRETARY SRI ANIL KUMAR DAS
         S/O- LATE BHUBAN DAS
         R/O- CILL- PUB JALUGUITI
         P.O- JALUGUTI, DIST- MORIGAON
         ASSAM, PIN- 782105
                                                                      Page No.# 2/2

           5:THE KUJI SATRA MASHMORA SAMABAI SAMITEE LTD.
           REPRESENTED BY ITS PRESIDENT SRI GANESH CHANDRA DAS
           S/O LATE ANANDA DAS
           AGED ABOUT 63 YEARS
           RESIDENT OF KUJI SATRA, PS AND PO BORCHILA,
           DIST MORIGAON, ASSAM
           ------------

Advocate for : MR. A SARMA Advocate for : GA ASSAM appearing for THE STATE OF ASSAM

BEFORE HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE KARDAK ETE

19.10.2023

In view of the judgment and order passed today (i.e. 19.10.2023) in WA No.144/2022, the instant Interlocutory Application stands disposed of.

                        JUDGE                               CHIEF JUSTICE




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