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Page No. 1/2 vs Jayanta Khaund And Anr
2024 Latest Caselaw 416 Gua

Citation : 2024 Latest Caselaw 416 Gua
Judgement Date : 24 January, 2024

Gauhati High Court

Page No. 1/2 vs Jayanta Khaund And Anr on 24 January, 2024

Author: Manish Choudhury

Bench: Manish Choudhury

                                                               Page No. 1/2

GAHC010267942023




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

                       Case No. : I.A.(Civil)/3499/2023

         THE ASSAM POWER DISTRIBUTION COMPANY LIMITED AND 3 ORS.
         (A SUCCESSOR COMPANY OF ASSAM STATE ELECTRICITY BOARD)
         REPRESENTED BY ITS CHAIRMAN, 1ST FLOOR, BIJULEE BHAWAN,
         PALTANBAZAR, GUWAHATI-781001

         2: THE MANAGING DIRECTOR
         ASSAM POWER DISTRIBUTION COMPANY LIMITED
          BIJULEE BHAWAN
          PALTANBAZAR
          GUWAHATI-781001

         3: THE CHIEF GENERAL MANAGER (PP AND D)
         ASSAM POWER DISTRIBUTION COMPANY LIMITED
          BIJULEE BHAWAN
          GUWAHATI-1

         4: THE CHIEF GENERAL MANAGER (NRE)
         ASSAM POWER DISTRIBUTION COMPANY LIMITED
          BIJULEE BHAWAN
          GUWAHATI-

         VERSUS

         JAYANTA KHAUND AND ANR
         CLASS 1 (A) CONTRACTOR, GUWAHATI DIAGNOSTIC CENTRE BUILDING,
         2ND FLOOR, G.S. ROAD, BHANGAGARH, GUWAHATI-781008

         2:THE SENIOR MANAGER
          FEDERAL BANK LTD.
          PALTAN BAZAR BRANCH
          RAMANAND TOWER
          G.S. ROAD
          GUWAHATI-0
                                                                                    Page No. 2/2

Advocate for the Petitioner   : MR. K P PATHAK

Advocate for the Respondent : MR. J PATOWARY

                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

Date : 24-01-2024

In view of the judgment and order passed today in the writ petition, W.P.[C] no. 6446/2023, the instant interlocutory application stands accordingly disposed of.

JUDGE

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