The Food Corporation Of India And 2 Ors vs Sadhu Saikia H
2025 Latest Caselaw 5746 Gua

Gauhati High Court

The Food Corporation Of India And 2 Ors vs Sadhu Saikia H on 25 June, 2025

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GAHC010127112023




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

                               Case No. : RFA/29/2025


         THE FOOD CORPORATION OF INDIA AND 2 ORS.
         REP. BY ITS GENERAL MANAGER
         REGIONAL OFFICE
         ULUBARI
         GUWAHATI.

         VERSUS

         SADHU SAIKIA H
         S/O LATE PRAHLAD SAIKIA
         R/O MACHARHAT
         JB ROAD
         DIST.- JORHAT
         ASSAM.

         2:THE GENERAL MANAGER
         FCI
          REGIONAL OFFICE
          ULUBARI
          GUWAHATI.

         3:THE DISTRICT MANAGER (AM)
         FCI
         DISTRICT OFFICE
         JORHAT.

         4:THE AREA MANAGER
         FCI
         JORHAT.
         ------------
         Advocate for : MR B K SINGH
         Advocate for : appearing for SADHU SAIKIA H
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                     ORDER

Date : 25.06.2025

Heard B. K. Singh, learned counsel for the appellants and also heard Mr. B. P. Sarmah, learned counsel appearing on behalf of Mr. R. Hazarika, learned counsel for the respondent.

This appeal under Section 96 read with Order XLI Rule 1 & 2 of the Code of Civil Procedure, 1908, is preferred by the appellants against the judgment and decree dated 29.10.2022, passed by the learned Civil Judge, Jorhat in Money Suit No. 2/2014.

Pursued the memo of appeal and the grounds mentioned therein.

Admit.

Issue notice to the respondent, returnable in 4 (four) weeks.

However no formal notice is required to be issued, as Mr. Singh has entered appearance for the respondent and received notice. However, extra requisite copy of the memo of appeal be furnished to him during the course of the day.

Registry shall call for the records from the learned Courts below.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant