Eximcorp India Private Limited vs The Union Of India And 3 Ors
2025 Latest Caselaw 8150 Gua

Gauhati High Court

Eximcorp India Private Limited vs The Union Of India And 3 Ors on 29 October, 2025

                                                                Page No.# 1/2

GAHC010053122024




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

                         Case No. : WP(C)/1599/2024

         EXIMCORP INDIA PRIVATE LIMITED
         A COMPANY REGISTERED UNDER THE INDIAN COMPANIES ACT, 1956
         AND HAVING ITS REGISTERED OFFICE AT 25 RN MOOKHERJEE ROAD,
         KOLKATA-700001, ONE OF ITS WAREHOUSE AT 845, PUB BORAGAON,
         JALUKBARI, GARCHUK, DIST. KAMRUP(M), GUWAHATI-781035, ASSAM, IN
         THE INSTANT CASE THE PETITIONER COMPANY IS REPRESENTED BY MR.
         WAIROK HANGSHING MARING.



         VERSUS

         THE UNION OF INDIA AND 3 ORS.
         REPRESENTED BY THE SECRETARY, MINISTRY OF COMMERCE, UDYOG
         BHAWAN, NEW DELHI-110001.

         2:SECRETARY
          DEPARTMENT OF PROMOTION OF INDUSTRIES AND INTERNAL TRADE
         VANIJYA BHAWAN
          NEW DELHI-110001.

         3:JOINT SECRETARY
          DEPARTMENT FOR PROMOTION OF INDUSTRIES AND INTERNALTRADE
         VANIJYA BHAWAN
          NEW DELHI-110001.

         4:DIRECTOR GENERAL
          BUREAU OF INDIAN STANDARDS
          9 BAHADUR SHAH ZAFAR MARG
          NEW DELHI-110002
                                                                              Page No.# 2/2


Advocate for the Petitioner : DR. ASHOK SARAF, MR P BARUAH,MR. N N DUTTA,MR S J
SAIKIA,MR P K BORA,B SARMA

Advocate for the Respondent : DY.S.G.I., MR. K GOGOI,MR. T NATH (r-4),MR. M SHARMAH (r-
4),MS M TIWARI (r-4),MR B HAZARIKA (r-4),MR V KUMAR (r-4),MR B PATHAK (r-4),SC, B I S




                                       BEFORE
                 HON'BLE MR. JUSTICE RAJESH MAZUMDAR
                                        ORDER

29.10.2025 Heard Mr P Baruah, learned counsel appearing on behalf of the petitioner.

2. Mr B Pathak, learned counsel appearing for the respondent No. 4, has prayed for an accommodation of 2 (two) weeks to file affidavit-in-opposition in response to the writ petition.

3. Prayer made is not opposed by the learned counsel for the petitioner.

4. List this matter after 2 (two) weeks' time on a date to be fixed by the Registry, along with the affidavit proposed to be filed by the respondent No. 4.

5. It has been submitted by the respondents that the issue in this writ petition is covered by a Judgment and order dated 17.03.2025, passed in WP(C) No. 9219/2019.

6. The learned counsel for the petitioner has responded by saying that the said order has been carried up in appeal and is awaiting adjudication.

7. List as directed hereinabove.

JUDGE

Comparing Assistant