Gauhati High Court
Oil Khad Surakha Somity vs The State Of Assam And 2 Ors on 27 September, 2023
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/2
GAHC010016472016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/3132/2016
OIL KHAD SURAKHA SOMITY
HAVING ITS HEAD OFFICE AT TENGKHAT, P.O. WILLTON, DISBRUGARH,
ASSAM, PIN-786101, REP. BY ITS ASSTT. GENERAL SECY. SRI MONOJ
PATHAK, S/O LT. MOHAN PATHAK, R/O NO.2 MOUMARI GAON, P.O.
KATHALGURI, DIST- DIBRUGARH, ASSAM
VERSUS
THE STATE OF ASSAM and 2 ORS.
REP. BY THE COMMISSIONER and SECY. TO THE GOVT. OF ASSAM, DEPTT.
OF HOME , DISPUR, GHY-6
2:THE DIRECTOR GENERAL OF ASSAM POLICE HQ
ULUBARI
GHY-7
3:OIL INDIA LTD.
DULIAJAN
ASSAM
PIN-78602
REP. BY ITS GENERAL MANAGE
Advocate for the Petitioner : MRU SARMA
Advocate for the Respondent : MR.A SARMAR-3
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BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
27-09-2023 Vide order dated 17.08.2023 passed in IA(C) No. 1796/2023, the prayer for impleadment of two new parties as respondent nos. 4 & 5 was allowed. It is submitted that the amended cause title has been filed today.
List after a week.
The learned counsel for the petitioner is also directed to serve extra copies of the writ petition with corrected cause title upon Shri T. C. Chutia, learned State Counsel, Ms. K. Phukan, learned CGC and Shri L. Sangtam for Oil India Ltd.
The aforesaid names of the learned counsel for the respondents may be reflected in the cause list.
JUDGE Comparing Assistant