Gauhati High Court
The Union Of India And 3 Ors vs Cmj University And 3 Ors on 29 July, 2020
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/3
GAHC010240532017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil) 3021/2017
In WP(C) No. 3665/2017
1:THE UNION OF INDIA and 3 ORS
VERSUS
1:CMJ UNIVERSITY and 3 ORS
Advocate for the Petitioner : C.G.C.
Advocate for the Respondent : MS.J DEKA
Linked Case : I.A.(Civil) 3652/2019
In WP(C) No. 3665/2017
1:THE UNION OF INDIA AND 3 ORS
REPRESENTED BY THE SECY. MINISTRY OF FINANCE
DEPTT. OF REVENUE
NORTH BLOCK
NEW DELHI 110001
2: THE DIRECTOR OF ENFORCEMENT
GOVT. OF INDIA
6TH FLOOR
LOKNAYAK BHAWAN
KHAN MARKET
NEW DELHI 110003
3: THE JOINT DIRECTOR
ENFORCEMENT DIRECTORATE
GOVT. OF INDIA
GUWAHATI ZONAL OFFICE
HOUSE NO. 20
BYE LANE NO. 1 RAJGARH ROAD
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GUWAHATI 781003
4: THE ASSTT. DIRECTOR
ENFORCEMENT DIRECTORATE
GOVT. OF INDIA
GUWAHATI ZONAL OFFICE
HOUSE NO. 20 BYE LANE NO. 1
RAJGARH ROAD
GUWAHATI 781003
VERSUS
1:CMJ UNIVERSITY AND 3 ORS
SHILLONG
MEGHALAYA
REPRESENTED BY CHANCELLOR OF CMJ UNIVERSITY
SWASTI NIWAS
CRINOLINE FALLS
BARIK
SHILLONG MEGHALAYA
2:CMJ FOUNDATION
REPRESENTED BY ITS SECY. SRI GOVIND JHA
SWASTI NIWAS
CHRIOLINE FALLS
BARIK
SHILLONG
MEGHALAYA
3:SMTI INDU RANI JHA
W/O SHRI CHANDRA MOHAN JHA TRUSTEE MEMBER OF CMJ
FOUNDATION
SWASTI NIWAS
CRIOLINE FALLS
BARIK
BARIK
SHILLONG
MEGHALAYA
4:GOPAL JHA
S/O SRI CHANDRA MOHAN JHA
TREASURER OF CMJ FOUNDATION
SWASTI NIWAS
CRINOLINE FALLS
BARIK, SHILLONG
MEGHALAYA
Advocate for the Petitioner : MRS. A GAYAN
Advocate for the Respondent : MS. J DEKA
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BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
29-07-2020 Though the writ petition alongwith the interlocutory applications are at the stage of disposal, due to the present situation, certain outstation counsel who would be coming are not in a position to come.
Accordingly, a joint prayer has been made to adjourn this matter. List on 31.08.2020, on which date, the depending on the situation, a date of disposal would be fixed.
Interim order passed earlier to continue till the next date of listing.
JUDGE Comparing Assistant