Gauhati High Court
Soumyadipta Roy vs Spices Board Of India And 3 Ors on 28 November, 2025
Page No.# 1/2
GAHC010243022025
undefined
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/6713/2025
SOUMYADIPTA ROY
S/O- SRI SUJIT KUMAR ROY,
RESIDENT OF MISSION PARA ROAD, P/O AND P/S-TINSUKIA,
PIN- 786125, TINSUKIA, ASSAM AND ALSO MANAGING PARTNER OF
M/S LUNAR AGRO CHEMICALS (A REGISTERED MSME SPICES
PROCESSING AND EXPORT UNIT) SHED NO- A-9, BORGURI INDUSTRIAL
ESTATE, DISTRICT -TINSUKIA, PIN- 786125, ASSAM
VERSUS
1: SPICES BOARD OF INDIA AND 3 ORS
REPRESENTED BY ITS EXECUTIVE DIRECTOR, MINISTRY OF COMMERCE
AND INDUSTRY, GOVT. OF INDIA, NH BYPASS, PALARIVATTOM, KOCHI-
682025, KERALA.
2:NORTH EASTERN DEVELOPMENT FINANCE CORPORATION LTD (NEDFI)
REPRESENTED BY ITS MANAGING DIRECTOR/AUTHORISED OFFICER
NEDFI HOUSE DISPUR GUWAHATI - 781006 ASSAM
3:THE RESERVE BANK OF INDIA REPRESENTED BY ITS GOVERNOR
CENTRAL OFFICE SHAHID BHAGAT SINGH ROAD MUMBAI - 400 001
MAHARASHTRA.
4:UNION OF INDIA REPRESENTED BY ITS SECRETARY MINISTRY OF
COMMERCE AND INDUSTRY UDYOG BHAWAN NEW DELHI-110 011
For the Petitioner(s) : Mr. K.K.S. Roy, Advocate.
For the Respondent(s) : Ms. K. Phukan, Central Govt. Counsel.
Page No.# 2/2
-B E F O R E -
HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY 28.11.2025 (Ashutosh Kumar, CJ) After some arguments, Mr. K.K.S. Roy, learned Advocate for the petitioner seeks permission to withdraw this writ petition in order to agitate his claim, if so advised and deemed necessary, before the appropriate forum.
In view of the above, the writ petition is dismissed as withdrawn with liberty as aforesaid.
JUDGE CHIEF JUSTICE Comparing Assistant