Page No.# 1/2 vs Sekhar Kanti Deb
2024 Latest Caselaw 6454 Gua

Gauhati High Court

Page No.# 1/2 vs Sekhar Kanti Deb on 30 September, 2024

                                                              Page No.# 1/2

GAHC010292412023




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

                         Case No. : WA/249/2024

         THE FOOD CORPORATION OF INDIA AND ORS.
         REP. BY THE CHAIRMAN AND MANAGING DIRECTOR, FOOD CORPN OF
         INDIA,16-20, BARKHAMA LANE, NEW DELHI-110001

         2: THE EXECUTIVE DIRECTOR NORTH EAST
          FOOD CORPN OF INDIA
         ZONAL OFFICE
          ULUBARI
          P.O.GUWAHATI-7
          DIST KAMRUP
         ASSAM

         3: THE GENERAL MANAGER N.E.
          FOOD CORPN OF INDIA
          ZONAL OFFICE
          ULUBARI
         P.O.GUWAHATI-7
          DIST KAMRUP
         ASSAM

         4: THE GENERAL MANAGER
          FOOD CORPN OF INDIA
          REGIONAL OFFICE
          ULUBARI
          P.O.GUWAHATI-7
          DIST KAMRUP
         ASSAM

         5: THE AREA MANAGER
          FOOD CORPN OF INDIA
          DIST OFFICE
          STEAMERGHAT ROAD
          P.O. SILCHAR-788001
          DIST CACHAR
                                                                         Page No.# 2/2

               ASSAM


              VERSUS


              SEKHAR KANTI DEB
              S/O LT. SACHINDRA CHANDRA DEB, 2ND LINK ROAD, MAIN, SILCHAR
              P.O. SILCHAR-788006, DIST CACHAR ASSAM


Advocate for the Petitioner : MR. P K ROY, MR. S K CHAKRABORTY
Advocate for the Respondent : ,


                                     BEFORE
                    HONOURABLE MR. JUSTICE LANUSUNGKUM JAMIR
                    HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                     JUDGMENT

Date : 30.09.2024 (LANUSUNGKUM JAMIR, J.)

Mr. P.K. Roy, learned senior counsel for the appellants, submits that dasti service was taken on 08.08.2024 on the respondent No. 1 and he prays for two weeks' time to file an affidavit to that effect.

Prayer is allowed.

List this matter after 2 (two) weeks.

                                       JUDGE                       JUDGE



Comparing Assistant