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Star Cement Ltd vs The Union Of India And Anr
2025 Latest Caselaw 8791 Gua

Citation : 2025 Latest Caselaw 8791 Gua
Judgement Date : 21 November, 2025

Gauhati High Court

Star Cement Ltd vs The Union Of India And Anr on 21 November, 2025

                                                                          Page No.# 1/2

GAHC010148562020




                                                                   undefined

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

                              Case No. : WP(C)/4412/2020

           STAR CEMENT LTD
           A COMPANY INCORPORATED UNDER THE PROVISIONS OF THE
           COMPANIES ACT, 1956 AND HAVING ITS REGISTERED OFFICE AT VILLAGE
           LUMSHNONG, PO KHALIEHRIAT, DIST EAST JAINTIA HILLS,
           MEGHALAYA, AND MARKETING OFFICE AT MAYUR GARDEN, 2ND
           FLOOR, OPP RAJIV BHAWAN ,GS ROAD GUWAHATI IN THE PRESENT
           PROCEEDINGS REPRESENTED BY SRI SANJIB SAHARIA, THE ASSISTANT
           MANAGER (LEGAL) OF THE PETITIONER COMPANY



           VERSUS

           THE UNION OF INDIA AND ANR
           REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY
           OF FINANCE, DEPARTMENT OF REVENUE, NORTH BLOCK, NEW DELHI

           2:NHPC LIMITED
            REPRESENTED BY THE GENERAL MANAGER
            SUBANSIRI LOWER HE PROJECT
            GERUKAMUKH
            DHEMAJI ASSAM 78703

Advocate for the Petitioner : DR. A SARAF, MR. P BARUAH,MR. Z ISLAM,MR. P DAS,MR. S
P SHARMA,MR. N N DUTTA,MR S J SAIKIA

Advocate for the Respondent : ASSTT.S.G.I., MR. R K D CHOUDHURY,MS. L DEVI,MRS. A
GAYAN
                                                                      Page No.# 2/2




                                 BEFORE
                HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                     ORDER

Date : 21.11.2025

1. Heard Dr. A. Saraf, the learned Senior Counsel assisted by Mr. P. Baruah, learned counsel for the petitioner. Also heard Mr. R.K.D. Choudhury, learned Assistant Solicitor General of India representing the respondents.

2. Hearing is concluded.

3. Judgment is reserved.

JUDGE

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