Gauhati High Court
Nowgong Co-Operative Sugar Mills ... vs Vinod Kumar Pipersania And 5 Ors on 26 May, 2023
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/3
GAHC010118412015
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/405/2015
NOWGONG CO-OPERATIVE SUGAR MILLS WORKER'S UNION
HAVING ITS OFFICE AT KAMPUR DIST. NAGAON, ASSAM, REP. BY ITS
GENERAL SECRETARY- SRI BHADRA KANTA NATH.
VERSUS
VINOD KUMAR PIPERSANIA and 5 ORS
IAS, CHIEF SECRETARY TO THE GOVT. OF ASSAM, DISPUR, GUWAHATI-
781006.
2:SRI HEMANTA NARZARY
IAS
PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
CO-OPERATION DEPARTMENT
DISPUR
GUWAHATI- 781006.
3:DR. RAVI KOTA
IAS
PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI- 781006.
4:SRI V.B. PYARELAL
IAS
ADDITIONAL CHIEF SECRETARY-CUM- PRINCIPAL SECRETARY TO THE
GOVT. OF ASSAM
PUBLIC ENTERPRISES DEPARTMENT
DISPUR
GUWAHATI- 781006.
Page No.# 2/3
5:SRI SANJIB GOGOI
IAS
REGISTRAR OF CO-OPERATIVE SOCIETIES
ASSAM
KHANAPARA
GUWAHATI - 781022.
6:SMT. ANUPAMA CHAKRABORTY
OFFICIAL LIQUIDATOR-CUM- MANAGING DIRECTOR FOR THE NAGAON
CO -OPERATIVE SUGAR MILLS LTD.
KAMPUR
DIST. NAGAON
ASSAM
Advocate for the Petitioner : MR.M K BARUAH
Advocate for the Respondent : MR.KHAYERUDDINR-1 and 2
Linked Case : Cont.Cas(C)/801/2015
BENU MOHAN BORAH and 25 ORS.
S/O. LT. GAGAN CH. BORA
VILL. ATI KAMPUR
P.O. and P.S. KAMPUR
DIST. NAGAON
ASSAM.
VERSUS
VINOD KR. PIPERSANIA and 4 ORS.
CHIEF SECY. TO THE GOVT. OF ASSAM
DISPUR
GHY.-781006.
------------
Advocate for : MR.K GOGOI
Advocate for : DR.B AHMEDR-1
2
4and5 appearing for VINOD KR. PIPERSANIA and 4 ORS.
Linked Case : Cont.Cas(C)/705/2015
Page No.# 3/3
BHABANANDA DUTTA and 37 ORS
S/O. LT. KASIRAM DUTTA
VILL. BURAGAON
P.O. BARUAH BAMUNGAON
VERSUS
VINOD KUMAR PEPERSENIA and 7 ORS
THE CHIEF SECY. TO THE GOVT. OF ASSAM
DISPUR
GHY.-06.
------------
Advocate for : MR.M U MONDAL
Advocate for : MR.A U AHMEDR-1
2 and 5 appearing for VINOD KUMAR PEPERSENIA and 7 ORS
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 26/05/2023 Learned counsel for the petitioners prays for four weeks time to obtain updated instruction and appraise this Court as to whether the petitioners' have received the payment in compliance of the order of this Court.
None has appeared on behalf of the respondents. In view of the above, let these matters be listed again after four weeks.
JUDGE sukhamay Comparing Assistant