Gauhati High Court
M/S. Parbati Enterprises A ... vs The State Of Assam Rep. By The Secretary ... on 25 February, 2019
Author: Arup Kumar Goswami
Bench: Arup Kumar Goswami
Page No.# 1/2
GAHC010031072019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 1004/2019
1:M/S. PARBATI ENTERPRISES A PROPRIETORSHIP FIRM AND A REGD.
GOVT. CONTRACTOR AND GENERAL ORDER SUPPLIERS, REP. BY ITS
PROPRIETOR- SRI PRADIP SAIKIA, HAVING ITS OFFICE AND PRINCIPAL
PLACE OF BUSINESS AT PUBERUN PATH, HATIGAON, P.O. AND P.S.
HATIGAON, GUWAHATI-781038, DIST. KAMRUP (M), ASSAM.
VERSUS
1:THE STATE OF ASSAM REP. BY THE SECRETARY TO THE GOVT. OF
ASSAM, HOME DEPTT., DISPUR, GUWAHATI-06.
2:THE DIRECTOR GENERAL OF POLICE
ASSAM ASSAM POLICE HEADQUARTER ULUBARI GUWAHATI-781007.
3:THE INSPECTOR GENERAL OF POLICE (ADMN.)
ASSAM ASSAM POLICE HEADQUARTER ULUBARI GUWAHATI-07.
4:THE SUPDT. OF POLICE SUPPLY BRANCH
ASSAM POLICE HEAD QUARTER ULUBARI GUWAHATI-781007
Advocate for the Petitioner : MR. A BHATTACHARYA
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE ARUP KUMAR GOSWAMI
ORDER
Date : 25-02-2019 Heard Mr. A. Bhattacharya, learned counsel for the petitioner. Also heard Mr. R. Dhar, learned State counsel, appearing for all the respondents.
Mr. Dhar submits that he has received instructions and based on the same, he would like to file an affidavit.
Page No.# 2/2 Prayer is allowed.
It is seen that in this case, no notice was formally issued. Accordingly, issue notice of motion, returnable on 12th March, 2019. No formal steps with regard to the respondents are called for as they are duly represented. However, extra copies of the writ petition be served upon Mr. Dhar.
The petitioner may file its reply affidavit on or before the next date fixed. Interim order passed earlier shall continue till then.
Sd/-
JUDGE M. Sharma Comparing Assistant