Page No.# 1/4 vs Union Of India And 2 Ors
2024 Latest Caselaw 209 Gua

Gauhati High Court

Page No.# 1/4 vs Union Of India And 2 Ors on 11 January, 2024

Author: M.R. Pathak

Bench: Manash Ranjan Pathak

                                                                 Page No.# 1/4

GAHC010280742023




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

                        Case No. : I.A.(Civil)/3708/2023

         AGRICULTURAL AND PROCESSED FOOD PRODUCTS EXPORT
         DEVELOPMENT AUTHORITY (APEDA)
         MINISTRY OF COMMERCE AND INDUSTRIES, GOVT. OF INDIA, 3RD
         FLOOR, NCUI BUILDING, 3, SIRI INDUSTRIAL AREA, AUGUST KRANTI
         MARG, NEW DELHI-16, REPRESENTED BY ITS ASSISTANT GENERAL
         MANAGER, REGIONAL OFFICE, GUWAHATI

         2: MS. SUNITA RAI
         ASSTT. GENERAL MANAGER
         AGRICULTURAL AND PROCESSED FOOD PRODUCTS EXPORT
         DEVELOPMENT AUTHORITY APEDA
          MINISTRY OF COMMERCE AND INDUSTRIES
          JAIN COMPLEX
          3RD FLOOR
          G.S. ROAD
          GHY-

         VERSUS

         UNION OF INDIA AND 2 ORS
         REPRESENTED BY SECRETARY, GOVT. OF INDIA, MINISTRY OF LABOUR
         AND EMPLOYMENT SHARAM SHAKTI BHAWAN, RAFI MARG, NEW DELHI
         01

         2:BINOD CH. BARMAN
          C/O SRI JOGENDRA NATHBORAH
          HOUSE NO.598
         ANANDA NAGAR
          CHRISTIAN BASTI
          NEAR SANI MANDIR
          GHY-5

         3:THE ASSTT. LABOUR COMMISSIONER CENTRAL
          CUM CONTROLLING AUTHORITY UNDER THE PAYMENT OF GRATUITY
                                                                       Page No.# 2/4

            ACT
            1972
            KENDRIYA SHRAM SADAN
            RK MISSION ROAD
            BIRUBARI
            GHY-1

Advocate for the Petitioner   : MR C P SHARMA

Advocate for the Respondent : DY.S.G.I.

             Linked Case : WA No. 15176/2023 (Filing Number)


            AGRICULTURAL AND PROCESSED FOOD PRODUCTS EXPORT
            DEVELOPMENT AUTHORITY (APEDA)

             VERSUS

            UNION OF INDIA AND 2 ORS F

            ------------

Advocate for : MR C P SHARMA Advocate for : appearing for UNION OF INDIA AND 2 ORS F

Linked Case : I.A. (Civil) No. 15177/2023

AGRICULTURAL AND PROCESSED FOOD PRODUCTS EXPORT DEVELOPMENT AUTHORITY (APEDA)

VERSUS

UNION OF INDIA AND 2 ORS F

------------

Advocate for : MR C P SHARMA Advocate for : appearing for UNION OF INDIA AND 2 ORS F Page No.# 3/4

BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK HON'BLE MRS. JUSTICE MITALI THAKURIA

11/01/2024 (M.R. Pathak, J)

Heard Mr. C P Sharma, learned Senior counsel assisted by Mr. K R Borooah, learned counsel for the applicants. Also heard Mr. S S Roy, learned CGC for the opposite party Nos. 1 & 3 and Mr. L C Dey, learned counsel for the opposite party No. 2.

On 13.12.2023, it was already recorded that there was a delay of 29 days in preferring the connected writ appeal against the judgment and order dated 07.09.2023 passed by the learned Single Judge in WP(C) No. 857/2013.

Mr. Roy, learned CGC and Mr. Dey, learned counsel for the opposite parties have no objection in condoning the delay of 29 days in preferring the connected writ appeal by the applicants against the judgment and order dated 07.09.2023 passed in WP(C) No. 857/2013.

From the perusal of the applications, we found that the applicants could show sufficient reason for the delay in preferring the connected appeal against the judgment and order dated 07.09.2023.

Considering the above, the delay of 29 days in preferring the connected writ appeal by the present applicants as appellant against the judgment and order dated 07.09.2023 passed by the learned Single Judge in WP(C) No. 857/2013 is hereby condoned.

Registry shall accordingly register and number the connected writ appeal and shall list the matter for admission on 08.02.2024.

                                                         JUDGE                     JUDGE
                       Page No.# 4/4




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