Page No.# 1/3 vs Simanta Gogoi And 5 Ors
2024 Latest Caselaw 5850 Gua

Gauhati High Court

Page No.# 1/3 vs Simanta Gogoi And 5 Ors on 13 August, 2024

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

                                                              Page No.# 1/3

GAHC010061132024




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

                        Case No. : I.A.(Civil)/2229/2024

         HEMANTA GOGOI AND ANR
         S/O- BRAJEN GOGOI
         R/O- WARD NO.14
         CHANDMARI
         P.O. KHELMATI
         P.S- NORTH LAKHIMPUR
         DIST- LAKHIMPUR
         ASSAM.

         2: SRI DEEPAK CHETRY

         S/O BOMBAHADUR CHETRY
         WARD NO.3
         NORTH LAKHIMPUR
         P.O. AND P.S. NORTH LAKHIMPUR
         DISTRICT LAKHIMPUR
         ASSAM
         VERSUS

         SIMANTA GOGOI AND 5 ORS
         S/O- BHADRESWAR GOGOI
         R/O- MILON NAGAR
         P.S- GHILAMARA
         DIST- LAKHIMPUR
         ASSAM
         PIN-787053

         2:THE STATE OF ASSAM

         REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM
         EXCISE DEPARTMENT
         DISPUR
         GUWAHATI-06
                                                                        Page No.# 2/3

          3:THE COMMISSIONER OF EXCISE

          GOVERNMENT OF ASSAM
          HOUSEFED COMPLEX
          DISPUR-BELTOLA ROAD
          DFISPUR
          GUWAHATI-6.

          4:THE DISTRICT COMMISSIONER CUM CHAIRMAN

          E- BIDDING COMMITTEE
          LAKHIMPUR
          ASSAM
          PIN-787001

          5:THE SUPERINTENDENT OF EXCISE
          LAKHIMPUR
          ASSAM
          PIN-787001

          6:DHRUBAJYOTI SAIKIA

          S/O- DHANESHWAR SAIKIA
          R/O- KHELMATI
          WARD NO-14
          NORTH LAKHIMPUR
          DIST-LAKHIMPUR
          ASSAM
          PIN-787001
          ------------
          Advocate for : MR. B D CHOWDHURY
          Advocate for : MR G PEGU appearing for SIMANTA GOGOI AND 5 ORS



                               BEFORE
             HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                     ORDER

13.08.2024

Mr. A. Saikia, learned counsel for the applicants prays that he may be allowed to withdraw the application, as he has not filed any application for impleadment of the parties and as the matter has been reserved for judgment.

Page No.# 3/3

The prayer of the applicants' counsel is allowed. .

The interlocutory application is dismissed as withdrawn.

JUDGE

Comparing Assistant