Gauhati High Court
M/S. A.S. Timber Merchant And Anr vs Green Valley Industries Ltd on 1 March, 2019
Page No.# 1/2
GAHC010019262019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Rev.P. 66/2019
1:M/S. A.S. TIMBER MERCHANT AND ANR.
A PROPRIETORIAL CONCEN, THROUGH ITS PROPRIETOR-
MR. ISMAIL AHMED
S/O LT. NAZIR ALI
HAVING ITS PLACE OF BUSINESS A HOUSE NO. 97, SIXMILE NEAR
BAGHORBARI TINIALI, PANJABARI ROAD, P.S. SATGAON CHACHAL,
GUWAHATI - 781037,
DIST. KAMRUP (M), ASSAM
2: MR ISMAIL AHMED
S/O LT. NAZIR ALI
PROPRIETOR OF M/S A.S. TIMBER MERCHANT
HOUSE NO. 97
SIXMILE
NEAR BAGHORBARI TINIALI
PANJABARI
ROAD
P.S. SATGAON CHACHAL
GUWAHATI-781037
DIST. KAMRUP (M)
ASSA M
VERSUS
1:GREEN VALLEY INDUSTRIES LTD.
A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956 AND
HAVING ITS REGISTERED OFFICE AT-
VILL- NONGSNING,
P.O. CHEIHRUPHI,
P.S. KHLIERRIAR
DIST JAINTIA HILLS,
MEGHALAYA- 793200
AND ITS OFFICE AT-
4TH FLOOR, L.B. PLAZA G.S. ROAD, BHANGAGARH,
Page No.# 2/2
P.S. PALTAN BAZAR, GUWAHATI- 781005, ASSAM
Advocate for the Petitioner : MR. I CHOUDHURY
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE MIR ALFAZ ALI
ORDER
Date : 01-03-2019 Heard Mr. I Choudhury, learned counsel for the petitioner.
This revision petition is directed against the judgment and order dated 02.11.2018 passed by learned Addl. Sessions Judge, No.1, Kamrup (M), whereby, the Sessions Judge upheld the conviction and sentence of the petitioner rendered by the learned JMFC in CR Case No.2373/2013.
Issue notice, returnable in 4 (four) weeks. Steps by Registered Post with A/D as well as through usual process within 7 (seven) days.
Till the returnable date, the execution of the sentence in CR Case No.2373/2013 shall remain suspended.
JUDGE Smita Comparing Assistant