Gauhati High Court
Genus Paper And Boards Ltd vs Union Of India And 10 Ors on 6 June, 2022
Author: Manish Choudhury
Bench: Manish Choudhury
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GAHC010091192022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/3714/2022
GENUS PAPER AND BOARDS LTD.
(FORMERLY GENUS PAPER PRODUCTS LTD.), A COMPANY REGISTERED
UNDER THE COMPANIES ACT, 1956 HAVING ITS REGISTERED OFFICE AT
VILLAGE- AGHWANPUR, KANTH ROAD, MORADABAD (U.P.),
REPRESENTED BY SRI NARESH K. SAINI, GROUP- VICE PRESIDENT
(CORPORATE AFFAIRS AND LEGAL).
VERSUS
UNION OF INDIA AND 10 ORS.
MINISTRY OF COAL, SHASTRI BHAWAN, NEW DELHI- 10001,
REPRESENTED BY THE SECRETARY, COAL INDIA LIMITED, SHASTRI
BHAWAN, NEW DELHI-110001.
2:NORTH EASTERN COAL FIELDS
COAL INDIA LIMITED
P.O. MARGHERITA
ASSAM
PIN- 786181. A COMPANY REGISTERED UNDER THE COMPANIES ACT
1956 AND HAVING ITS REGISTERED OFFICE AT 10
NETAJI SUBHASH ROAD
KOLKATA-700001 AND REPRESENTED BY THE GENERAL MANAGER
NORTH EAST COAL FIELDS
COAL INDIA LIMITED
MARGHERITA.
3:GENERAL MANAGER
NORTH EASTERN COAL FIELDS
COAL INDIA LIMITED
P.O. MARGHERITA
ASSAM
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PIN- 786181.
4:THE SECRETARY TO THE GOVERNMENT OF INDIA
MINISTRY OF COAL
SHASTRI BHAWAN
NEW DELHI-110001.
5:THE JOINT SECRETARY TO THE GOVERNMENT OF INDIA
MINISTRY OF COAL
SHASTRI BHAWAN
NEW DELHI-110001.
6:THE UNDER SECRETARY TO THE GOVERNMENT OF INDIA
MINISTRY OF COAL
SHASTRI BHAWAN
NEW DELHI-110001.
7:THE SENIOR MANAGER (S AND M)
NORTH EASTERN COAL FIELDS
COAL INDIA LIMITED
P.O. MARGHERITA
ASSAM
PIN- 786181.
8:THE SECTION OFFICER
GOVERNMENT OF INDIA
MINISTRY OF COAL
SHASTRI BHAWAN
NEW DELHI-110001.
9:THE GENERAL MANAGER (S AND M)
COAL INDIA LIMITED
COAL BHAWAN
NEWTOWN RAJARHAT
KOLKATA-700156.
10:THE DEPUTY MANAGER (S AND M)
GOVERNMENT OF INDIA
MINISTRY OF COAL
SHASTRI BHAWAN
NEW DELHI-110001.
11:THE DIRECTOR
MARKETING
COAL INDIA LIMITED
COAL BHAWAN
NEWTOWN
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RAJARHAT
KOLKATA-700156
Advocate for the Petitioner : DR A SARAF
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 06.06.2022 Mr. N.N. Dutta, learned counsel for the petitioner has submitted that he is being led by Dr. A. Saraf, learned Senior Counsel in this case and has prayed for listing of the case after 2 [two] weeks, as Dr. Saraf has some personal difficulty during the period. The prayer is allowed.
List the case after 2 [two] weeks on a date to be fixed by the office.
JUDGE Comparing Assistant