Gauhati High Court
Shri Patit Barman vs The Assam Fisheries Development ... on 29 April, 2019
Author: A.S. Bopanna
Bench: A.S. Bopanna, Arup Kumar Goswami
Page No.# 1/2
GAHC010221962018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WA 300/2018
1:SHRI PATIT BARMAN
S/O LATE PRAFULLA BARMAN, R/O GHILAGURI, DIST BONGAIGAON,
ASSAM
VERSUS
1:THE ASSAM FISHERIES DEVELOPMENT CORPORATION LIMITED AND 2
ORS
REPRESENTED BY THE MANAGING DIRECTOR VIP ROAD, SIX MILE,
CHACHAL BORBARI, GUWAHATI 781036
2:THE DEPUTY COMMISSIONER
BONGAIGAON
DIST BONGAIGAON
ASSAM
783380
3:THE CIRCLE OFFICER.
BAITAMARI REVENUE CIRCLE
BAITAMARI
DIST BONGAIGAON
ASSAM
78338
Advocate for the Petitioner : MR. N C DAS
Advocate for the Respondent : GA, ASSAM
Page No.# 2/2 BEFORE HON'BLE THE CHIEF JUSTICE MR. A.S. BOPANNA HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI 29-04-2019 (A.S. BOPANNA, C.J.) Heard Mr. N.C. Das, learned senior counsel assisted by Ms. M. Devi, learned counsel for the appellant. Also heard Mr. S.B. Sarma, learned Standing Counsel, AFDC, for Respondent No.1.
Learned senior counsel for the appellant as also the learned Standing Counsel, AFDC submit that the settlement negotiations are under progress and, as such, further time be granted.
Hence, list after three weeks.
JUDGE CHIEF JUSTICE Comparing Assistant