Gauhati High Court
Dakshin Bijni Ss Ltd vs The State Of Assam And 6 Ors on 27 February, 2023
Author: Manish Choudhury
Bench: Manish Choudhury
Page No. 1/3
GAHC010245022022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/7753/2022
DAKSHIN BIJNI SS LTD
HAVING ITS REGISTERED OFFICE AT
P.O.- ANANDA BAZAR, BAGSA (BTAD), ASSAM
REPRESENTED BY ITS CHAIRMAN SRI SANJAY KALITA, AGED ABOUT 39
YEARS,
SON OF LATE ARUN KALITA,
VILLAGE- BARTARI, P.O.- SONAFULLY,
DISTRICT- BAKSA, ASSAM,
PIN- 781318.
VERSUS
THE STATE OF ASSAM AND 6 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM,
DEPARTMENT OF FOOD, CIVIL SUPPLIES AND CONSUMER AFFAIRS,
DISPUR, GUWAHATI-6.
2:THE DIRECTOR
FOOD
CIVIL SUPPLIES AND CONSUMER AFFAIRS
ASSAM
GUWAHATI-05
KAMRUP(M)
ASSAM.
3:THE COUNCIL HEAD OF DEPARTMENT
FOOD
CIVIL SUPPLIES AND CONSUMER AFFAIRS
BTC
KOKRAJHAR
PIN- 783370.
4:THE ASSISTANT DIRECTOR
Page No. 2/3
FOOD
CIVIL SUPPLIES AND CONSUMER AFFAIRS
SALBARI
BAKSA
ASSAM
PIN- 781316.
5:THE ASSISTANT REGISTRAR
FOOD
CIVIL SUPPLIES AND CONSUMER AFFAIRS
SALBARI
BAKSA
ASSAM
PIN- 781316.
6:THE DEPUTY COMMISSIONER
BAKSA (BTAD)
ASSAM
PIN- 781366.
7:DILIP KHUNGUR SWARGIARY
PROPRIETOR OF M/S SWARGIARY ENTERPRISE
SON OF LATE PANI RAM SWARGIARY
VILLAGE- CHOURAGURI
P.O.- KALAPANI BAZAR
DISTRICT- BAKSA
PIN- 781315
Advocate for the Petitioner : MR. A SARMA
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 27.02.2023 Mr. L. Sangtam, learned counsel for the petitioner is present. Mr. R.K. Musahari, learned Standing Counsel, BTC has submitted that he has received the instructions and has prayed for 2 [two] weeks' time to file counter affidavit on behalf of the respondent BTC authorities.
Mr. H.S. Bora, learned counsel has submitted that he has entered appearance on behalf of the respondent no. 7 and the counter affidavit on behalf of the respondent no. 7 will Page No. 3/3 also be filed within 2 [two] weeks time.
The prayers are allowed.
List the case after 2 [two] weeks on a date to be fixed by the office. The interim order passed earlier shall continue till the next date of listing. The name of Standing Counsel, BTC be reflected side in the cause-title.
JUDGE Comparing Assistant