Progressive Enterprises vs The State Of Assam
2025 Latest Caselaw 5547 Gua

Gauhati High Court

Progressive Enterprises vs The State Of Assam on 19 June, 2025

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

                                                                   Page No.# 1/3

GAHC010061922025




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

                          Case No. : WP(C)/1643/2025

         PROGRESSIVE ENTERPRISES
         A Proprietorship Firm having its PRINCIPAL OFFICE AT NAYANTARA
         COMPLEX, SECOND FLOOR, SIX MILE, G. S. ROAD, GUWAHATI-781022.
         AND DULY REPRESENTED by ITS PROPRIETOR SRI RAHUL JAIN, AGED
         ABOUT 45 YEARS, SON OF MR. RAMESH KUMAR JAIN, RESIDENT OF
         HATHI GOLA, SRCB ROAD, FANCY BAZAR, GUWAHATI-01, KAMRUP
         METRO, ASSAM


         VERSUS


         THE STATE OF ASSAM
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM, DEPARTMENT OF HEALTH AND FAMILY WELFARE, DISPUR,
         GUWAHATI-781006.


         2:THE PRINCIPAL SECRETARY
         TO THE GOVT. OF ASSAM
          HEALTH AND FAMILY WELFARE DEPARTMENT
          DISPUR
          GUWAHATI-6


         3:THE COMMISSIONER AND SECRETARY
         TO THE GOVERNMENT OF ASSAM
          MEDICAL EDUCATION AND RESEARCH DEPARTMENT
          DISPUR
          GUWAHATI-6


         4:THE DIRECTOR OF MEDICAL EDUCATION
          SIXMILE
                                                                            Page No.# 2/3

             KHANAPARA
             GUWAHATI-22


            5:THE ADDL. DIRECTOR (ADMIN.)
             OF MEDICAL EDUCATION
             DIRECTORATE OF MEDICAL EDUCATION
             SIXMILE
             KHANAPARA
             GUWAHATI-22
            ASSAM


            6:THE TECHNICAL EVALUATION COMMITTEE
             HEADED BY ADDL. DIRECTOR (ADMIN) OF MEDICAL EDUCATION
             DIRECTORATE OF MEDICAL EDUCATION
             SIXMILE
             KHANAPARA
             GUWAHATI-22
            ASSAM


            7:ACCURE MEDICAL PVT. LTD.
             HAVING ITS REGD. OFFICE AT GROUND FLOOR
             PLOT NO-183
             POCKET N
             SECTOR -2
             DSIIDC INDUSTRIAL AREA
             NORTH WEST
             DELHI-11003


Advocate for the Petitioner   : MR. K KALITA, MR. W RAHMAN,MR. LENTSO,MR. A SARMA


Advocate for the Respondent : SC, HEALTH, MS P SARMA(R-7),MS. P P DAS(R-7),MR. P P
DUTTA (R-7)




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                        ORDER

Date : 19-06-2025

Heard Mr. A Sarma, learned counsel for the petitioner. Also heard Mr. B Page No.# 3/3

Gogoi, learned Standing Counsel, Health Department as well as Mr. PP Dutta, learned counsel for the respondent No. 7.

Hearing concluded. Judgment reserved.

JUDGE

Comparing Assistant