North Eastern Tea Association vs The Union Of India And 2 Ors
2026 Latest Caselaw 915 Gua

Gauhati High Court

North Eastern Tea Association vs The Union Of India And 2 Ors on 7 February, 2026

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                        Page No.# 1/2

GAHC010196292024




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

                                 Case No. : WP(C)/4821/2024

            NORTH EASTERN TEA ASSOCIATION
            (A REGISTERED SOCIETY UNDER SOCIETY REGISTRATION ACT, 1860),
            REPRESENTED THROUGH ITS SECRETARY, MRS. MANISHA SHARMA,
            HAVING ITS REGISTERED OFFICE AT G.F. ROAD, BENGENAKHOWA,
            GOLAGHAT TOWN, ASSAM-785621.



            VERSUS

            THE UNION OF INDIA AND 2 ORS
            THROUGH THE SECRETARY OF MINISTRY OF COMMERCE AND
            INDUSTRY HAVING OFFICIAL ASSRESS AT VANIJYA BHAWAN, NEW
            DELHI-110011.

            2:THE TEA BOARD OF INDIA
            THROUGH ITS CHAIRMAN CUM REGIETERING/ LICENSING AUTHORITY
            HAVING OFFICIAL ADDRESS AT 14
             B.T.M. SARANI (BRABOURNE ROAD)
             KOLKATA-700001
            WEST BENGAL.

            3:THE TEA BOARD OF INDIA
             (NORTH-EAST ZONE)
            THROUGH ITS EXECUTIVE DIRECTOR (NORTH EAST ZONE) HAVING
            OFFICIAL ADDRESS AT 5TH FLOOR
             CENTRAL BLOCK
             HOUSEFED COMPLEX
             BELTOLA
             BASISTHA ROAD
             DISPUR
             GUWAHATI-781006

Advocate for the Petitioner   : MR. I CHOWDHURY SR ADV, MR. S BISWAKARMA,MR G K
                                                                   Page No.# 2/2

DEKA,MR C GOGOI,MR P R SARMA,MR. A M BARUAH,S RABHA

Advocate for the Respondent : DY.S.G.I., MR. R K D CHOUDHURY




                                 BEFORE
                 HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                 HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                       ORDER

Date : 07.02.2026 (K.R. Surana, J)

Both sides are represented.

On the prayer made by Mr. K. Gogoi, learned CGC, the matter stands adjourned today.

List on 09.03.2026.

JUDGE JUDGE

Comparing Assistant