Gauhati High Court
Page No.# 1/3 vs The State Of Gujrat on 11 August, 2025
Page No.# 1/3
GAHC010101772023
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : W.P.(Crl.)/3/2024
M/S ECHO MOTORS AND AUTOMOBILES PRIVATE LIMITED AND ANR
REPRESENTED BY ITS MANAGING DIRECTOR
KUMAR GAURAV
PRESENTLY HAVING ITS REGISTERED OFFICE AT DHARAPUR
PO DHARAPUR
DIST KAMRUP M ASSAM 781014
2: KUMAR GAURAV
S/O LATE UMESH KUMAR SINGH
RESIDENT OF SECTOR 2
PO NOONMATI
PS NOONMATI DIST KAMRUP M ASSAM 781020
VERSUS
THE STATE OF GUJRAT
REPRESENTED BY ITS SECRETARY HOME
C/O HOME DEPARTMENT
NEW SACHIVALAYA
GANDHINAGAR
GUJRAT 382010
2:THE STATE OF ASSAM
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
HOME DEPART.. JANATA BHAWAN
DISPUR
06
3:THE ATUL AUTO LIMITED
REPRESENTED BY JOGESHRANJAN SHATRUGHAN SINGH
HAVING ITS CORPORATE OFFICE AT NATIONAL HIGHWAY 8/B NR.
MICROWAVE TOWER
SHAPAR (VERAVAL) DISTRICT RAJKOT GUJRAT
Page No.# 2/3
AND REGISTERED OFFICE AT JIMMY TOWER
GONDAL ROAD
RAJKOT GUJRAT
360311
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Advocate for : MR. S N TAMULI
Advocate for : GA
ASSAM appearing for THE STATE OF GUJRAT
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BEFORE
HONOURABLE MRS. JUSTICE SHAMIMA JAHAN
ORDER
11.08.2025 Heard Ms. P. Deka, learned counsel appearing for the petitioner. Also heard Ms. Devi, leraned counsel appearing for respondent No. 2 and Mr. Ritwick Bhuyan, learned counsel appearing for respondent No. 3.
Ms. P. Deka, learned counsel submits that petitioner No. 2 who is representing petitioner No. 1 i.e. M/S Echo Motors and Automobiles Private Limited has expired and she has prayed that she needs some more time to file a substitute application.
Prayer is allowed.
Further in the office note dated 02.05.2025, it is reflected that service of notice upon respondent No. 1 is not complete and further that the Trial Court Records have also not been received. The Registry to send a reminder for receipt of the Trial Court Records and as far as notice on repondent No. 1 is concerned, this Court may await for some more time. List the matter after 2 (two) weeks on a date to be fixed by the Registry.
JUDGE Comparing Assistant