M/S Mahalaxmi Enterprises vs Anil Chandra Deuri
2025 Latest Caselaw 8452 Gua

Gauhati High Court

M/S Mahalaxmi Enterprises vs Anil Chandra Deuri on 10 November, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                             Page No.# 1/2

GAHC010134592025




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

                               Case No. : Cont.Cas(C)/345/2025

         M/S MAHALAXMI ENTERPRISES
         HAVING ITS OFFICE AT H.NO-2, CHITRABAN PATH, KALYANI NAGAR,
         KAHILIPARA, GUWAHATI-29, ASSAM
         REP. THROUGH ITS PROPRIETOR SURYA SAIKIA, AGED 41 YRS, S/O- ANIL
         SAIKIA, C/O-M/S MAHALAXMI ENTERPRISES



         VERSUS

         ANIL CHANDRA DEURI
         THE DIRECTOR OF ANIMAL HUSBANDRY AND VETERINARY
         DEPARTMENT, CHENIKUTHI, GUWAHATI-03, DIST- KAMRUP (M), ASSAM

         2:DR. JAYANTA KUMAR GOSWAMI
         ACS
         THE DIRECTOR OF ANIMAL HUSBANDRY AND VETERINARY
         DEPARTMENT
          CHENIKUTHI
          GUWAHATI-781003
          DIST-KAMRUP(M)
         ASSAM.

         3:M.S. MANIVANNAN
         THE COMMISSIONER AND SECRETARY
         ANIMAL HUSBANDRY AND VETERINARY DEPARTMENT DISPUR
          GUWAHATI-781006
         ASSAM

       For the Petitioner(s)         : Ms. J. Singpho, Advocate

       For the Respondent(s)         : Mr. J.K. Goswami, Standing Counsel
                                                               Page No.# 2/2




                                 BEFORE
                  HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                   ORDER

Date : 10.11.2025

List this matter again on 28.11.2025.

2. In the meantime, Mr. J.K. Goswami, the learned Standing Counsel appearing on behalf of the respondent Nos. 2 and 3 shall apprise this Court, as to whether, the judgment and order dated 04.02.2025 passed by this Court in WP(C) No. 3832/2024 has been duly complied with or not.

3. It is further observed and directed that in the circumstance the said judgment and order has not been complied, the reasons be stated thereof.

JUDGE

Comparing Assistant