Gauhati High Court
Rahul Hi Rise Ltd. And Anr vs The State Of Assam And 5 Ors on 17 March, 2020
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
Page No.# 1/3
GAHC010052082020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 2031/2020
1:RAHUL HI RISE LTD. AND ANR.
A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956 HAVING
ITS REGD. OFFICE AT 30H/1 B.B. SENGUPTA ROAD, KOLKATA-700034.
2: ABHIJIT MAJUMDAR
S/O. LT. BHUPENDRA NARAYAB MAJUMDAR
30H/1 B.B. SENGUPTA ROAD
KOLKATA-700034. ONE OF THE DIRECTORS OF THE PETITIONER NO.1
COMPANY
VERSUS
1:THE STATE OF ASSAM AND 5 ORS.
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, HOME DEPTT.,
DISPUR, GUWAHATI, ASSAM.
2:THE DIRECTOR GENERAL OF POLICE
STATE OF ASSAM
HAVING HIS OFFICE AT ASSAM POLICE HEAD QUARTERS
ULUBARI
GUWAHATI-781007.
3:THE SUPDT. OF POLICE
BARPETA
DIST. BARPETA
ASSAM.
4:STATE BANK OF INDIA
TOLLYGUNGE CIRCULAR ROAD BRANCH
34
T.C. ROAD
KOLKATA
PIN-700053
REP. BY ITS BRANCH MANAGER.
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5:THE OFFICER IN CHARGE
BARPETA ROAD POLICE STATION
BARPETA
ASSAM.
6:STATE BANK OF INDIA
SIRITI MUCHIPARA BRANCH
423-D MOTILAL GUPTA ROAD (MUCHIPARA)
KOLKATA-700082
REP. BY ITS BRANCH MANAGER
Advocate for the Petitioner : MR. K AGARWAL
Advocate for the Respondent : GA, ASSAM
BEFORE
THE HON'BLE MR. JUSTICE PRASANTA KUMAR DEKA
ORDER
17.03.2020 Heard Mr. K. Agarwal, the learned Senior Counsel assisted by Mr. A. K. Gupta, the learned counsel for the petitioners. Also heard Mr. G. Pegu, the learned Government Counsel, Assam for the respondent Nos. 1, 2, 3 and 5.
The petitioner is aggrieved for continuation of the frozen status of the Bank Accounts in the respondent State Bank of India which are standing against its name.
Let notice be issued.
As hereinabove stated, Mr. Pegu accepts notice on behalf of the respondent Nos. 1, 2, 3 and 5. Necessary extra copies be served on the learned counsel for the respondents.
The petitioner shall take steps on the respondent Nos. 4 and 6 by way registered post with A.D within a period of three days from today.
Page No.# 3/3 Notice is made returnable on 13.05.2020.
List this matter along with WP(C) No. 118/2012 (since disposed of on 01.10.2018).
JUDGE Comparing Assistant