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Page No.# 1/8 vs The Union Of India And 13 Ors
2026 Latest Caselaw 3179 Gua

Citation : 2026 Latest Caselaw 3179 Gua
Judgement Date : 6 April, 2026

[Cites 0, Cited by 0]

Gauhati High Court

Page No.# 1/8 vs The Union Of India And 13 Ors on 6 April, 2026

                                                                 Page No.# 1/8

GAHC010231532025




                                                        undefined

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

                        Case No. : WP(C)/6199/2025

         M/S URMILA INTERNATIONAL SERVICE PRIVATE LIMITED-PATNA,
         GUWAHATI BRANCH AND 8 ORS.
         REPRESENTED BY AUTHORISED SIGNATORY MR. PALLAV SHARMA,
         AGED ABOUT 37 YEARS, SON OF LATE BINODH KR. SHARMA, OFFICE
         ADDRESS- 1ST FLOOR, DWARKA CENTRE, SANIRAM BORA ROAD, SOUTH
         SARANIA, LACHIT NAGAR, DIST- KAMRUP (M), GUWAHATI-781007,
         ASSAM, INDIA

         2: MRINAL JYOTI SHARMA
          SON OF DANDI RAM SAHARIA
         ANOTHER AUTHORISED SIGNATORY OF M/S URMILA INTERNATIONAL
         SERVICE PRIVATE LIMITED-PATNA
          GUWAHATI BRANCH
          1ST FLOOR
          DWARKA CENTRE
          SANIRAM BORA ROAD
          SOUTH SARANIA
          LACHIT NAGAR
          DIST- KAMRUP (M)
          GUWAHATI-781007
         ASSAM
          INDIA

         3: BISWAJEET DEKA
          (BUSINESS PARTNER OF THE COMPANY IN GUWAHATI BRANCH)
         PROPRIETOR OF BHABANI OIL SERVICE (K.S.K)
          1ST FLOOR
          DWARKA CENTRE
          SANIRAM BORA ROAD
          SOUTH SARANIA
          LACHIT NAGAR
          DIST- KAMRUP (M)
          GUWAHATI-781007
         ASSAM
                               Page No.# 2/8

INDIA

4: VICKY BASFORE
 (OFFICE BEARER CUM PEON)
 SON OF DHAN BASFOR
 1ST FLOOR
 DWARKA CENTRE
 SANIRAM BORA ROAD
 SOUTH SARANIA
 LACHIT NAGAR
 DIST- KAMRUP (M)
 GUWAHATI-781007
ASSAM
 INDIA

5: MIDUL ALI
 (LABOUR)
 SON OF MAJIB ALI
 1ST FLOOR
 DWARKA CENTRE
 SANIRAM BORA ROAD
 SOUTH SARANIA
 LACHIT NAGAR
 DIST- KAMRUP (M)
 GUWAHATI-781007
ASSAM
 INDIA

6: TRIDIP HAZARIKA
 (STORE KEEPER)
 SON OF LATE BABUL HAZARIKA
 1ST FLOOR
 DWARKA CENTRE
 SANIRAM BORA ROAD
 SOUTH SARANIA
 LACHIT NAGAR
 DIST- KAMRUP (M)
 GUWAHATI-781007
ASSAM
 INDIA

7: SMTI. KRISHNA LAHKAR
 (LABOUR)
 DAUGHTER OF JANAK LAHKAR
 1ST FLOOR
 DWARKA CENTRE
 SANIRAM BORA ROAD
 SOUTH SARANIA
                                                        Page No.# 3/8

LACHIT NAGAR
DIST- KAMRUP (M)
GUWAHATI-781007
ASSAM
INDIA

8: JESMIN BEGUM
 (STAFF)
 DAUGHTER OF MD. MAKSHED ALI
 1ST FLOOR
 DWARKA CENTRE
 SANIRAM BORA ROAD
 SOUTH SARANIA
 LACHIT NAGAR
 DIST- KAMRUP (M)
 GUWAHATI-781007
ASSAM
 INDIA

9: SMTI. ANIMA BEGUM
 (OFFICE STAFF)
WIFE OF MRIDUL ALI
 1ST FLOOR
 DWARKA CENTRE
 SANIRAM BORA ROAD
 SOUTH SARANIA
 LACHIT NAGAR
 DIST- KAMRUP (M)
 GUWAHATI-781007
ASSAM
 INDI

VERSUS

THE UNION OF INDIA AND 13 ORS.
REPRESENTED BY THE JOINT SECRETARY TO THE GOVERNMENT OF
INDIA, MINISTRY OF HOME AFFAIRS, CYBER AND INFORMATION
SECURITY (C AND IS) DIVISION, NORTH BLOCK, NEW DELHI-110001

2:THE CHIEF EXECUTIVE OFFICER (CEO)
 INDIAN CYBERCRIME COORDINATION CENTRE (I4C)
 MINISTRY OF HOME AFFAIRS
 5TH FLOOR
 NDCC-II BUILDING
 JAI SINGH ROAD
 NEW DELHI-110001

3:THE NODAL CYBER CELL OFFICER
                                                      Page No.# 4/8

ASSAM
C/O OFFICE OF THE DIRECTOR GENERAL OF POLICE
ASSAM
ULUBARI
KAMRUP (M)
GUWAHATI
ASSAM
INDIA

4:THE NODAL CYBER CELL OFFICER
 UTTAR PRADESH
 C/O OFFICE OF THE HONORABLE DIRECTOR GENERAL OF POLICE
 UTTAR PRADESH
 POLICE HEADQUARTERS
 9TH FLOOR
TOWER 2
 GOMTI NAGAR EXT.
 SHAHID PATH
 LUCKNOW
 UTTAR PRADESH
 INDIA

5:THE BRANCH MANAGER
 STATE BANK OF INDIA
 GANESHGURI TRADERS BRANCH
 OJAH COMPLEX
 FIRST FLOOR
 R. P. ROAD
 GANESHGURI
 DISPUR
 KAMRUP (M)
 GUWAHATI-06
ASSAM

6:THE BRANCH MANAGER
 HDFC BANK
 G.S. ROAD
 NO. 126
 NEAR RAJIV BHAWAN
 BHANGAGARH
 KAMRUP (M)
 GUWAHATI-05
ASSAM

7:THE BRANCH MANAGER
 BANK OF BARODA
 FIRST FLOOR
 B.K. TOWER
                             Page No.# 5/8

DR R.P. ROAD
DISPUR
GANESHGURI
KAMRUP (M)
GUWAHATI-06
ASSAM

8:THE STATE BANK OF INDIA
 CHENIKUTHI BRANCH
 M C ROAD
 BARUWARI
 KAMRUP (M)
 GUWAHATI
ASSAM

9:THE BRANCH MANAGER
 KARNATAKA BANK
 DISPUR BRANCH
 GROUND FLOOR
 MANIK TOWER
 BELTOLA ROAD
 RUKMINI GAON
 DISPUR LAST GATE
 DISPUR
 GUWAHATI-28
ASSAM

10:THE BRANCH MANAGER
 PUNJAB AND SIND BANK
 UZAN BAZAR BRANCH
 LATASIL
 UZAN BAZAR
 KAMRUP (M)
 GUWAHATI-1
ASSAM

11:THE BRANCH MANAGER
 IDBI BANK
 SIX MILE BRANCH
VIP ROAD
VIP MARKET
 SIX MILE
 GUWAHATI-22
 KAMRUP (M)
ASSAM

12:MOHD. ASAD MOIN
 SON OF MOINUDDIN
                                                                           Page No.# 6/8

             368
             RAIL BAZAR
             KANPUR
             U.P.-208004

            13:MOINUDDDIN
             FATHER OF MOHD. ASAD MOIN
             368
             RAIL BAZAR
             KANPUR
             U.P.-208004

            14:VINAY PANDEY
             SON OF KANHAIYA LAL PANDEY
             1128
             BHAVANI NAGAR
             DAHELI SUJANPU

Advocate for the Petitioner   : MR. P BOIRAGI, A TALUKDAR,MR G G GOGOI,MR. S J
SARMAH

Advocate for the Respondent : DY.S.G.I., NARAYAN CH KALITA(R9),H. BORUAH(R-5,8),MR. H
BURAGOHAIN(R-5,8),MS. P AGARWALA(R-10),MR. H DAS(R-10),MR. B SHARMA(R-10),M
HOSSAIN(R-6),MR. M SMITH(R-6),MR. U SAIKIA (R-7),MR. A DHANUKA (R-11),MR. A
GANGULY(R-11),MR. A K HANNAN (R-12,13,14),MR. K MIRA(R-12,13,14),GA, ASSAM




                                    BEFORE
                    HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                         ORDER

Date : 06.04.2026

Heard Mr. G. G. Gogoi, learned counsel appearing on behalf of the petitioners. Also heard Mr. R. K. D. Choudhury, learned DSGI, representing the respondent nos. 1 & 2; Mr. B. J. Talukdar, learned Addl. Senior Government Advocate for the respondent no. 3; Mr. H. Buragohain, learned Standing Counsel, representing the respondent nos. 5 & 8; Mr. M. Smith, learned counsel for the respondent no. 6; Mr. Z. Islam, learned counsel for the respondent no. 7; Ms. N. Gayan, learned counsel for the respondent no. 10 as well as Mr. A. Ganguly, learned counsel for the respondent Page No.# 7/8

no. 11.

None has appeared for the respondent nos. 4, 9, 12, 13 and 14.

Mr. R. K. D. Choudhury, learned DSGI, submits that the freezing of the concerned accounts of the petitioners were not done on any intimation of the respondent nos. 1 & 2. However, he submits that it transpires that a complaint being Complaint No. 126327/2025 dated 23.09.2025 was filed before the Central Vigilance Commission (CVC) and the same was forwarded to the Ministry of Railways and later on, it was closed as no irregularities were found. He further submits that there was no direction from the Commission for freezing of any of the concerned accounts.

However, there are submissions made by the concerned counsel appearing for the respondent banks that the concerned accounts were, in fact, freezed on instructions from the respondent no. 4, i.e., the Nodal Cyber Cell Officer, Uttar Pradesh. It is seen from the Office Note dated 11.12.2025, that as far as the effect of notice upon the respondent no. 4 is concerned, an unserved notice was received back by the Section. Therefore, none appears for the respondent no. 4 in the instant case.

The learned DSGI, however, submits that he would try to get the possible information from respondent no. 4 by contacting the respondent no. 4. He further submits that he would file a short affidavit by the next date of listing, bringing on record whatever instructions he has already received.

None of the respondent banks have filed their affidavits in the instant matter as yet and therefore, they sought for short accommodations of time for filing their respective affidavits.

The complainants have already filed their affidavit-in-opposition and the same is placed on record.

Page No.# 8/8

Taking into view the facts as discussed above, as well as the submissions made by the respective counsel, let this matter be listed again on 30.04.2026.

By that time, the respondents shall file their respective affidavits in the instant case.

JUDGE

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