Gauhati High Court
Bhokto Das vs The State Of Assam And 7 Ors on 24 January, 2022
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/3
GAHC010005622022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/88/2022
in
WP(C) 3225/2017
BHOKTO DAS
S/O LATE TARANI DAS
R/O VILLAGE AND POST OFFICE-DIGHALTARANG
PS-BAGJAN
TINSUKIA
ASSAM
PIN-786601
VERSUS
THE STATE OF ASSAM AND 7 ORS.
REPRESENTED BY THE SECY. GOVT. OF ASSAM
CO OPERATIVE SOCIETIES DISPUR
GUWAHATI 781006
2:THE REGISTRAR OF CO-OPERATIVE SOCIETIES
ASSAM
KHANAPARA
GUWAHATI-781022
3:THE ADDITIONAL REGISTRAR OF CO-OPERATIVE SOCIETIES GEN
INCHARGE
ASSAM
KHANAPARA
GUWAHATI-781022
4:THE ZONAL JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
JORHAT
ASSAM
PIN-785001
5:THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
TINSUKIA
ASSAM
Page No.# 2/3
PIN-786125
6:SECRETARY
DIBRU DANGARI RIVER PART-I MEEN SAMABAY SAMITY LTD.
SHRI BIKASH DAS
R/O VILL and PO- DIGHALTARANG
PS-BAGJAN
TINSUKIA
ASSAM
PIN-786601
7:JUNIOR INSPECTOR CUM AUDITOR OF COOPERATIVE SOCIETIES
TINSUKIA
SRI SIMANTA TAYE
OFFICE OF ASSISTANT REGISTAR OF CO-OPERATIVE SOCIETIES
TINSUKIA
8:THE BOARD OF DIRECTORS
DIBRU DANGARI RIVER PART-I MEEN SAMABAY SAMITY LTD. REP. BY ITS
SECRETARY
SHRI BIKASH DAS
R/O VILL and PO-DIGHALTARANG
PS-BAGJAN
TINSUKIA
ASSAM
PIN-786601
------------
Advocate for : MR G JALAN Advocate for : SC CO OP appearing for THE STATE OF ASSAM AND 7 ORS.
BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK 24-01-2022 Heard Mr. G. Jalan, learned counsel for the applicant/petitioner and Ms. S.T. Bakth, learned counsel appearing on behalf of Mr. S. K. Talukdar, learned Standing counsel, Co-operation Department for the opposite party/respondent Nos. 1 to 5 & 7. Also heard Mr. S. Khound, learned counsel for the opposite party/respondent Nos. 6 & 8.
By this application, Mr. G. Jalan, learned counsel for the applicant/petitioner, prays for withdrawal of the connected WP(C) No. 3225/2017 to which the learned counsels for the opposite parties/respondents have no objection.
Page No.# 3/3 Prayer is allowed.
Accordingly, this interlocutory application, stands allowed.
JUDGE Comparing Assistant