Sadhu Saikia vs Food Corporation Of India (Fci) And 3 Ors
2025 Latest Caselaw 5747 Gua

Gauhati High Court

Sadhu Saikia vs Food Corporation Of India (Fci) And 3 Ors 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/28/2025

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



           VERSUS

           FOOD CORPORATION OF INDIA (FCI) AND 3 ORS.
           REP. BY ITS GENERAL MANAGER, REGIONAL OFFICE, ULUBARI,
           GUWAHATI.

           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 the Petitioner : MR. R HAZARIKA, MR. R HAZARIKA,MR. C
CHAKRAVARTY,MS E NATH

Advocate for the Respondent : MR B K SINGH,
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                     ORDER

Date : 25.06.2025 Heard Mr. B. P. Sarmah, learned counsel appearing on behalf of Mr. R. Hazarika, learned counsel for the appellant and also heard Mr. B. K. Singh, learned counsel for the respondents.

This appeal under order 41 Rule 1 read with Section 96 of the Code of Civil Procedure, is preferred by the appellant 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 respondents, returnable in 4 (four) weeks.

However no formal notice is required to be issued, as Mr. Singh has entered appearance for the respondents 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