Gauhati High Court
Shristi Infrastructure Development ... vs The State Of Assam And 4 Ors on 14 December, 2018
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010237042018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 7397/2018
1:SHRISTI INFRASTRUCTURE DEVELOPMENT CORPORATION LTD
A COMPANY INCORPORATED UNDER THE COMPANIED ACT, 1956 HAVING
ITS REGD. OFFICE AT PLOT NO. X-1, 2 AND 3, BLOCK- EP, SALT LAKE CITY,
SECTOR V, P.O. SECH BHAWAN,, P.S. ELECTRONIC COMPLEX, KOLKATA-
700091, REP. BY SRI NAYAN BASU, PROJECT HEAD
VERSUS
1:THE STATE OF ASSAM AND 4 ORS.
REP. BY ADDL. CHIEF SECY., GOVT. OF ASSAM, REVENUE DEPTT., DISPUR,
GHY
2:THE COMM. AND SECY.
GOVT. OF ASSAM
REVENUE DEPTT.
DISPUR
GHY
3:THE DY. COMMISSIONER
KAMRUP (M) DISTRICT
GHY
4:THE CIRCLE OFFICER
GUWAHATI REVENUE CIRCLE
KAMRUP
GHY
5:THE GUWAHATI DEVELOPMENT DEPTT.
REP. BY THE COMM. AND SECY.
JANATA BHAVAN
D BLOCK
DISPUR
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GHY-
Advocate for the Petitioner : DR. A SARAF
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 14-12-2018 All sides are duly represented by the learned counsel. Mr. A. Chakraborty, learned Government Advocate submits that he has received instruction in the matter and he requires some more time to file the affidavit-in-opposition in the matter.
Accordingly, the matter stands adjourned till 01.02.2019.
The said affidavit-in-opposition may be filed by then.
The interim order passed earlier shall continue till the next date of listing.
JUDGE Comparing Assistant