Gauhati High Court
Uttam Kumar Das vs The Assam Fisheries Dev Elopment ... on 7 September, 2021
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
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GAHC010113542021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/3509/2021
UTTAM KUMAR DAS
S/O LATE BHUBEN DAS, R/O VILL. KACHUTOLA, P.S. JOGIGHOPA, DIST.
BONGAIGAON, PIN 783371, ASSAM.
VERSUS
THE ASSAM FISHERIES DEV ELOPMENT CORPORATION LTD. AND 3 ORS.
REPRESENTED BY THE CHAIRMAN, VIP ROAD, SIX MILE, CHACHAL,
BORBARI, GUWAHATI 781036, ASSAM.
2:THE MANAGING DIRECTOR
ASSAM FISHERIES DEVELOPMENT CORPORATION LTD. VIP ROAD
SIX MILE
CHACHAL
BORBARI
GUWAHATI 781036
ASSAM.
3:THE PROJECT MANAGER
ASSAM FISHERIES DEVELOPMENT CORPORATION LTD.
LOWER ASSAM ZONAL OFFICE
ABHAYAPURI
BONGAIGAON
ASSAM.
4:BANKIM MALO
S/O BHOLANATH MALO
R/O VILL. CHALANTAPARA
PT-I
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P.O. CHALANTAPARA
P.S. JOGIGHOPAH
DIST. BONGAIGAON
PIN 78338
Advocate for the Petitioner : MR. K N CHOUDHURY
Advocate for the Respondent : SC, AFDC
BEFORE THE HON'BLE MR. JUSTICE PRASANTA KUMAR DEKA order 07.09.2021 Mr. K Kalita, learned counsel for the respondent AFDC sought two weeks time in order to file affidavit-in-opposition. Mr. M Das, learned counsel for the petitioner has no objection.
Accordingly, list this matter on 22.09.2021.
Interim order is extended till the next date.
JUDGE Comparing Assistant