Gauhati High Court
M/S. Biva Bakers A Unit Of Biva Food ... vs The Union Of India And 4 Ors on 3 February, 2020
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
Page No.# 1/2
GAHC010226002017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 8249/2017
1:M/S. BIVA BAKERS A UNIT OF BIVA FOOD PRODUCTS PVT. LTD.
REP. BY ITS DIRECTOR SRI RAJU BANIK, S/O LATE GOBARDHAN BANIK,
C/O IID CENTRE, MALINIBEEL, SILCHAR, PO- TARAPUR, PS-SILCHAR,
DIST. CACHAR, ASSAM
VERSUS
1:THE UNION OF INDIA and 4 ORS.
REP. BY THE SECRETARY, MINISTRY OF FOOD PROCESSING INDUSTRIES,
GOVT. OF INDIA, PANCHSHEEL BHAWAN, AUGUST KRANTI MARG, NEW
DELHI
2:THE COMMISSIONER
DEPTT. OF INDUSTRIES and COMMERCE
GOVT. OF ASSAM
UDYOG BHAWAN
BAMUNIMAIDAM
GUWAHATI-21
3:NORTH EASTERN DEVELOPMENT FINANCE CO.LTD.
REP. BY THE CHAIRMAN and MANAGING DIRECTOR
NEDFI
NEDFI BHAWAN
DISPUR
GUWAHATI-6
4:THE STATE MISSION DIRECTOR
NATIONAL MISSION FOR FOOD PROCESSING GOVT. OF ASSAM
BAMUNIMAIDAM
GUWAHATI-21
5:THE GENREAL MANAGER
DISTRICT INDUSTRIES and COMMERCE DEPTT.
SILCHAR
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DIST. CACHA
Advocate for the Petitioner : MS.L BORGOHAIN
Advocate for the Respondent : DR.B AHMED
BEFORE
THE HON'BLE MR. JUSTICE PRASANTA KUMAR DEKA
ORDER
03.02.2020 Heard Ms. N. Saikia, the learned counsel for the petitioner. Also heard Mr. A. Kalita, the learned Standing Counsel for the Industries and Commerce Department, Assam and Mr. G. Das, the learned counsel representing NEDFI who submits that it has no role inasmuch as it is not the Nodal Agency under the Ministry of Food Processing Industries, Government of India leaving aside the department like Industries. Ms. A. Agarwal, the learned counsel appearing on behalf of Mr. S. C. Keyal, the learned ASGI submits that though it was intimated seeking necessary instruction but the same has not yet been received from the concerned authority.
Considering the same, let this matter be listed against on 25.02.2020.
JUDGE Comparing Assistant