Gauhati High Court
M/S. Mazumdar Enterprise vs The Union Of India And 3 Ors on 9 January, 2019
Author: Ujjal Bhuyan
Bench: Ujjal Bhuyan
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GAHC010254362018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 7847/2018
M/S. MAZUMDAR ENTERPRISE
A PROPRIETORSHIP FIRM, HAVING ITS REGD. OFFICE AT VILL.
PHUKHURIJAN (RAIDANG), P.O. MULLUCK GAON, DIST. DIBRUGARH,
ASSAM, REP. BY ITS PROPRIETOR, NAMELY, SRI GOPAL MAZUMDAR, S/O.
LT. JAGDISH MAZUMDAR, R/O. VILL. PHUKHURIJAN (RAIDANG), P.O.
MULLUCK GAON, DIST. DIBRUGARH, ASSAM.
VERSUS
1:THE UNION OF INDIA AND 3 ORS.
REP. BY ITS JOINT SECRETARY (ARMY), MINISTRY OF DEFENCE, 97,
SOUTH BLOCK, NEW DELHI.
2:THE ADMINISTRATIVE COMMANDANT
STATION HEADQUARTERS
PANITOLA/DINJAN
P.O. DINJAN
DIST. DIBRUGARH
ASSAM.
3:THE COMMANDING OFFICER
502 ARMY SERVICE CORPS BATTALION
C/O. STATION HEADQUARTERS
PANITOLA/DINJAN
P.O. DINJAN
DIST. DIBRUGARH
ASSAM.
4:M/S NARAYAN MUKHERJEE AND CO.
A PROPRIETORSHIP FIRM
REP. BY ITS PROPRIETOR
NAMELY
SRI NARAYAN KUKHERJEE
S/O. LT. NIRANJAN MUKHARJEE
R/O. KALIBARI ROAD
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P.O. DIGBOI
DIST. TINSUKIA
ASSAM-786171
Advocate for the Petitioner : MR. B. DUTTA
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE UJJAL BHUYAN
ORDER
Date : 09-01-2019 Await service report on respondent No. 4. In the meanwhile, respondent Nos. 1, 2 and 3 may file affidavit.
Interim order passed earlier shall continue.
JUDGE Comparing Assistant