Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Gauhati High Court

Abdul Basit Tapadar vs Swapan Namasudra And 7 Ors on 25 March, 2022

Bench: Sudhanshu Dhulia, Sanjay Kumar Medhi

                                                                    Page No.# 1/2

GAHC010059352022




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : WA/111/2022

         ABDUL BASIT TAPADAR
         CHAIRMAN, KANISHAIL, JABAINPUR COOPERATIVE SOCIETIES LTD.,
         KARIMGANJ, ASSAM

         VERSUS

         SWAPAN NAMASUDRA AND 7 ORS.
         S/O- LATE SUNIL NAMASUDRA, R/O VILLAGE- TELIKHALER, P.O-
         TELIKHALER ROAD, DIST- KARIMGANJ, ASSAM, PIN-78871

         2:THE STATE OF ASSAM
          REP. BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM
          DEPTT. OF COOPERATION
          DISPUR- 781006

         3:THE JOINT REGISTRAR
          OF COOPERATIVE SOCIETIES (G)
         ASSAM KHANAPARA
          GHY- 22.

         4:THE ZONAL JOINT REGISTRAR
          OF COOPERATIVE SOCIETIES
          SILCHAR ZONE
          KARIMGANJ
         ASSAM

         5:THE ASSISTANT REGISTRAR
          OF COOPERATIVE SOCIETIES
          KARIMGANJ
         ASSAM

         6:THE DEPUTY REGISTRAR
          OF COOPERATIVE SOCIETIES
          KARIMGANJ
                                                                         Page No.# 2/2

              ASSAM

              7:THE CHAIRMAN
               KANISHAIL
               JABAINPUR COOPERATIVE SOCIETIES LTD.
               KARIMGANJ
              ASSAM

              8:BARINDRA KUMAR BAISHNAB
               I/C SECRETARY
               KANISHAIL
               JABAINPUR COOPERATIVE SOCIETIES LTD.
               KARIMGANJ
              ASSA

Advocate for the Petitioner   : MR. S ROY

Advocate for the Respondent : SC, CO OP

-BEFORE-

HON'BLE THE CHIEF JUSTICE MR. SUDHANSHU DHULIA HON'BLE MR. JUSTICE SANJAY KUMAR MEDHI 25-03-2022 Heard Mr. M.H. Laskar, learned counsel for the appellant. Also heard Mr. S.K. Talukdar, learned standing counsel, Cooperation Department, for the respondent Nos.2 to 7.

List again on 28.03.2022 showing the name of Mr. J.M.A. Choudhury, learned counsel appearing for the respondent No.1/writ petitioner in the cause list.

                                 JUDGE                   CHIEF JUSTICE



Comparing Assistant