Gauhati High Court
M/S Jay Hind Supply Corporation vs Union Of India on 19 August, 2025
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/2
GAHC010218262017
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Arb.A./2/2018
M/S JAY HIND SUPPLY CORPORATION
A REGISTERED PROPRIETORSHIP FIRM HAVING ITS OFFICE AT PRIME
APARIMENT ,FLAT NO. 403 G.S ROAD .CHRISTAN BASTI ,AMRABATI PATH
DISPUR GUWAHATI REPRESENTED BY ITS PROPRIETOR SHRI
RATNEHWAR PURBEY
VERSUS
UNION OF INDIA
REPRESENTED BY THE COMMANDANT, ABSD, ASC GUWAHATI, NARENBI
CAMP,
2:THE MAJOR GENERAL
GENERAL OFFICER COMMANDING HQ 101AREA
PIN 98101 C/O 99 APO
3:COL .R MOHAN KUMAR
1 ADV BASE WKSP EME
C/O 99APO
4:SUPPLY DEPOT
ASC
GUWAHATI
( NARENGI CAMP) REPRESENTED BY THE OFFICER COMMANDING
GUWAHATI
( NARENGI CAMP)
5:CONTROLLER OF DEFENSE ACCOUNTS
UDAYAN VIHAR
GUWAHAT
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Advocate for the Petitioner : MR. T DEURI, MR. A DHAR,MR. K N CHOUDHURY
Advocate for the Respondent : ASSTT.S.G.I., MR H GUPTA,MR. S C KEYAL (ASSTT.S.G.I.)
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 19.08.2025 Mr. T. Kashyap, learned counsel appearing on behalf of Mr. R Choudhury, learned conducting counsel for the appellant submits that Mr. Choudhury is not available today and on that ground an adjournment has been prayed for.
Accordingly, the hearing is adjourned today.
List this matter in the 1st week of September, 2025 as part-heard.
JUDGE Comparing Assistant