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Gauhati High Court

Om Sree Products And Anr vs Siddharth Singh And 3 Ors on 5 February, 2019

                                                               Page No.# 1/2

GAHC010263012018




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

                       Case No. : Cont.Cas(C) 526/2018

         1:OM SREE PRODUCTS AND ANR.
         A REGD PROP FIRM HAVING ITS REGD OFFICE AT 118, MAHATMA GANDHI
         ROAD, FANCY BAZAR, GUWAHATI- 781001

         VERSUS

         1:SIDDHARTH SINGH AND 3 ORS
         THE SECRETARY TO THE GOVT OF ASSAM, PHED, DISPUR, GUWAHATI-
         781003

         2:BIREN BHATTACHARYA
         THE SECRETARY TO THE GOVT OF ASSAM
          PHED
          DISPUR
          GUWAHATI- 781003

         3:SAUMYA KUMAR BARUA
         THE CHIEF ENGINEER
          PHED
          GOVT OF ASSAM
          HENGRABARI
          GUWAHATI- 781003

         4:LAWRENCE INTY
         THE ADDITIONAL CHIEF ENGINEER
          PHED
          OFICE OF THE CHIEF ENGINEER
          PHED
          HENGRABARI
          GUWAHATI- 781036

         5:TAPAN BORDOLOI
         THE EXECUTIVE ENGINEER
          PHE STORES AND WORKSHOP DIVISION
                                                                                     Page No.# 2/2

             BETKUCHI
             GUWAHATI- 78103

Advocate for the Petitioner       : MS. S KHOUND

Advocate for the Respondent : MR. P N GOSWAMI (R3)




                                    BEFORE
                  MR. DHRUPAD KASHYAP DAS, REGISTRAR (JUDICIAL)

                                                 ORDER

Date : 05-02-2019 Ld counsel Mr. D Khan has appeared on behalf of the petitioner. Seen the office note dated 02-02-2019.

As per the office note as well as from the records of the case, it appears that Vakalatnama has been submitted on behalf of Respondent No's 2 and 3. As per Hon'ble court order dated 28-01-2019, service of notice to Respondent no. 5 was deemed to be duly served. However, neither A/D card nor unserved notice has been returned for Respondent No's. 1 and 4. The postal journal in respect of service of notice in respect of Respondent No's. 1 and 4 is placed on record.

From the office note, it is seen that steps were taken on 10-12-2018 by registered post with A/D. Upon tracking of postal consignments from www.indiapost.gov.in, it is seen that the said items (notices) bearing Consignment No. RS499819050IN and RS499818522IN are shown to have been delivered on 14-12-2018.

The Consignment delivery reports is attached herewith.

Therefore, service is complete for Respondent No's 1 and 4.

List the matter before the Hon'ble Court.

REGISTRAR (JUDICIAL) Comparing Assistant