The Assam Power Generation Corporation ... vs Anal Kumar Bhagabati And 2 Ors
2024 Latest Caselaw 5582 Gua

Gauhati High Court

The Assam Power Generation Corporation ... vs Anal Kumar Bhagabati And 2 Ors on 5 August, 2024

Author: Suman Shyam

Bench: Suman Shyam

                                                                     Page No.# 1/2

GAHC010013392023




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

                            Case No. : I.A.(Civil)/2026/2023

         1: THE ASSAM POWER GENERATION CORPORATION LTD. AND 2 ORS.
         REPRESENTED BY ITS CHAIRMAN HAVING ITS REGISTERED OFFICE AT
         BIJULI BHAWAN PALTANBAZAR GUWAHATI- 1.

         2: THE MANAGING DIRECTOR,
         ASSAM POWER GENERATION CORPORATION LTD.
         BIJULEE BHAWAN PALTANBAZAR GUWAHATI- 1.

         3: THE GENERAL MANAGER (HR),
         OFFICE OF THE CHIEF GENERAL MANAGER (GEN) ASSAM POWER
         GENERATION CORPORATION LTD. BIJULEE BHAWAN PALTANBAZAR
         GUWAHATI- 1.

                       VERSUS

         1: ANAL KUMAR BHAGABATI AND 2 ORS.
         S/O- LATE RUP RAM SUT
         R/O- H. NO. 12 RUPALI PATH JANAKUR
         NEAR JOURNALIST COLONY KAHILIPARA
         GUWAHATI- PIN- 781019 DIST- KAMRUP(M) ASSAM.

         2:THE MANAGING DIRECTOR,
         ASSAM ELECTRICITY GRID CORPORATION LTD.
         BIJULI BHAWAN PALTAN BAZAR GUWAHATI- 1.

         3:THE CHIEF GENERAL MANAGER (HR)
         ASSAM POWER DISTRIBUTION COMPANY LTD.
         BIJULEE BHAWAN PALTANBAZAR GUWAHATI-1.


         Advocate for : MR. H.K. Das.

         Advocate for : SC APDCL appearing for ANAL KUMAR BHAGABATI AND 2 ORS.
                                                                        Page No.# 2/2

                                  -B E F O R E -
               HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI
                    HON'BLE MR. JUSTICE SUMAN SHYAM

05.08.2024

(Vijay Bishnoi, CJ)

In view of the judgment & order passed today in the connected writ appeal being Writ Appeal No.272/2023, no further order is called for in the present application.

Accordingly, the interlocutory application stands closed.

                      JUDGE                         CHIEF JUSTICE


Mukut




Comparing Assistant