Board Of Directors Of Greater Badarpur ... vs The State Of Assam And 3 Ors. Represented ...
2025 Latest Caselaw 4816 Gua

Gauhati High Court

Board Of Directors Of Greater Badarpur ... vs The State Of Assam And 3 Ors. Represented ... on 22 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                          Page No.# 1/2

GAHC010142002024




                                                              2025:GAU-AS:11257-DB

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

                           Case No. : I.A.(Civil)/2113/2024



         1: BOARD OF DIRECTORS OF GREATER BADARPUR PRIMAY MILK
         PRODUCTION CO-OPERATIVE SOCIETY LIMITED AND ANR. HEAD OFFICE
         AT S.T. ROAD BADARPUR P.O.- BADARPUR DISTRICT- KARIMGAJ PIN-
         788806. BRANCH OFFICE- JUMBASTI P.O. BADARPUR DISTRICT-
         KARIMGANJ ASSAM PIN- 788806. (REPRESENTED BY ITS CHAIRMAN).

         2: ABDUL LATIF
         SON OF LATE MAKROM ALI RESIDENT OF VILLAGE- ALEKHARGOOL
         P.O.- ANGLARBAZAR DISTRICT- KARIMGANJ ASSAM PIN- 788806.
         (CHAIRMAN GREATER BADARPUR PRIMARY MILK PRODUCTION
         COOPERATIVE SOCIETY LIMITED).

                     VERSUS

         1: THE STATE OF ASSAM AND 3 ORS. REPRESENTED BY THE
         COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
         COOPERATIVE DEPARTMENT DISPUR GUWAHATI- 6.

         2:THE REGISTRAR OF COOPERATIVE SOCIETIES
         ASSAM KHANAPARA GUWAHATI-22.

         3:THE ASSISTANT REGISTRAR OF COOPERATIVE SOCIETIES
         KARIMGANJ P.O. AND DIST.- KARIMGANJ ASSAM.

         4:MATILAL DEY
         SON OF LATE MONORANJAN DEY RESIDENT OF VILLAGE- JUM BASTI
         P.O.- BADARPUR PIN- 788806 DISTRICT- KARIMGANJ ASSAM.


         Advocate for : MR. S BANIK

         Advocate for : SC CO OP appearing for THE STATE OF ASSAM AND 3 ORS.
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                            -B E F O R E -
            HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR
               HON'BLE MR. JUSTICE MANISH CHOUDHURY

22.08.2025

(Ashutosh Kumar, CJ)

In view of the judgment passed today in the connected writ appeal, being Writ Appeal No.226/2024, no further order is required to be passed in this interlocutory application.

Accordingly, the interlocutory application stands closed.

                       JUDGE                       CHIEF JUSTICE




Comparing Assistant