Gauhati High Court
Page No.# 1/3 vs Cmj University And 3 Ors on 24 September, 2021
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/3
GAHC010102182021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/1398/2021 In
WP(C)/3665/2017
THE UNION OF INDIA 3 ORS
REP. BY THE SECRETARY, MINISTRY OF FINANCE, DEPTT. OF REVENUE,
NORTH BLOCK, NEW DELHI-110001
2: THE DIRECTOR OF ENFORCEMENT
GOVT.OF INDIA
6TH FLOOR
LOKNAYAK BHAWAN
KHAN MARKET NEW DELHI-110003
3: THE JOINT DIRECTOR
ENFORCEMENT DIRECTORATE
GOVT. OF INDIA
GUWAHATI ZONAL OFFICE
HOUSE NO.20
BYE LANE NO.1
RAJGARH ROAD
GUWAHATI-781003
4: THE ASSISTANT DIRECTOR
ENFORCEMENT DIRECTORATE
GOVT. OF INDIA
GUWAHATI ZONAL OFFICE
HOUSE NO.20
BYE LANE NO.1
RAJGARH ROAD
GUWAHATI-78100
VERSUS
CMJ UNIVERSITY AND 3 ORS
SHILLONG, MEGHALAYA, REP. BY CHANCELLOR SHRI CHANDRA MOHAN
JHA SWASTI NIWAS, CRINOLINE FALLS, BARIK SHILLONG, MEGHALAYA
Page No.# 2/3
2:CMJ FOUNDATION
REP. BY ITS SECRETARY
SHRI GOVIND JHA
SWASTI NIWAS
CRINOLINE FALLS
BARIK
SHILLONG
MEGHALAYA
3:SMT INDU RANI JHA
W/O SHRI CHANDRA MOHAN JHA
TRUSTEE MEMBER OF CMJ FOUNDATION
SWASTI NIWAS
CRINOLINE FALLS
BARIK
SHILLONG
MEGHALAYA
4:SHRI GOPAL JHA
S/O SHRI CHANDRA MOHAN JHA
TREASURER OF CMJ FOUNDATION
SWASTI NIWAS
CRINOLINE FALLS
BARIK SHILLONG
MEGHALAY
Advocate for the Petitioner : MRS. A GAYAN
Advocate for the Respondent : MR. B D KONWAR SR. ADV.
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
Date : 24.09.2021.
Heard Ms. A Gayan, learned counsel for the applicant, who has filed this interlocutory application praying for vacation / alteration / modification of the order dated 04.12.2020 passed in the connected WP(C)/3665/2017. By the said order, the writ petition was adjourned sine die till a decision was rendered by the Division Bench of the Hon'ble Meghalaya High Court. Certain previous orders passed by this Court are also within the ambit of the prayer.
Page No.# 3/3 Shri BD Konwar, learned Senior Counsel for the opposite party / writ petitioners prays for and is granted 4 weeks time to file objection to this interlocutory application.
List this case immediately after the Puja Vacation along with the objection that may be filed.
JUDGE Comparing Assistant