Gauhati High Court
Hemanta Barman vs The State Of Assam And 9 Ors on 11 March, 2026
Page No.# 1/3
GAHC010115362025
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/3493/2025
HEMANTA BARMAN
S/O- SRI DHIREN BARMAN, RESIDENT OF VILLAGE- TATIKUCHI, P.O-
SONAFULLY, DISTRICT- BAKSA (BTAD), ASSAM, PIN- 781318.
VERSUS
THE STATE OF ASSAM AND 9 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
ASSAM, ASSAM SECRETARIAT, DISPUR, GUWAHATI- 781006, ASSAM
2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI- 781006.
3:THE SECRETARY TO THE GOVERNMENT OF ASSAM
COOPERATION DEPARTMENT
DISPUR
GUWAHATI
ASSAM
PIN- 781006.
4:THE SECRETARY TO THE GOVERNMENT OF ASSAM
FISHERY DEPARTMENT
PANBAZAR
GUWAHATI
ASSAM
PIN-781001
5:THE REGISTRAR OF COOPERATIVE SOCIETIES
GOVERNMENT OF ASSAM
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KHANAPARA
GUWAHATI
ASSAM
PIN 781023
6:THE DIRECTOR OF FISHERY DEPARTMENT
GOVERNMENT OF ASSAM
BISHNU RABHA NAGAR
ULUBARI
GUWAHATI
ASSAM
PIN 781016
7:THE ASSAM APEX COOPERATION FISH MARKETING AND PROCESSING
FEDERATION LTD
(FISHFED)
HARABALA PATH
RUPNAGAR
GUWAHATI-781032
REPRESENTED BY ITS MANAGING DIRECTOR.
8:THE MANAGING DIRECTOR
ASSAM APEX COOPERATION FISH MARKETING AND PROCESSING
FEEDERATION LTD (FISHED)
HARABALAPATH
RUPNAGAR
GUWAHATI-781032.
9:THE REGIONAL PROVIDENT FUND COMMISSIONER
EFPO
REGIONAL OFFICER
PARK STREET
KOLKATA
WEST BENGAL
PIN- 700016.
10:THE ADDITIONAL CENTRAL PROVIDENT FUND COMMISSIONER
BHAVISHYA NIDHHI BHAWAN
G.S. ROAD
BHANGAGARH
GUWAHATI
PIN- 781005
ASSAM
Advocate for the Petitioner : MR P BHARDWAJ, MS. B DEVI
Advocate for the Respondent : GA, ASSAM, B U LASKAR(R-10),MR. M KALITA(R-10),MR D
NANDI (R-10),SC. P.F.,SC, CO OP,SC, FISHERY,SC, FINANCE
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BEFORE
JOINT REGISTRAR (JUDL.) MR. CHINMOY BARUAH
ORDER
Date : 11.03.2026 Case taken up before the Lawazima Court.
Learned counsel Ms. B. Parashar appears on behalf of Mr. P. Bhardwaj, learned counsel for the petitioner. Heard.
Perused the records.
A careful perusal of the instant case record reveals that the previous Lawazima Court vide its order dated 11.02.2026 had directed the petitioner to take fresh steps for service of notice upon the respondent No. 9 by way of speed post mode, within 7 (seven) days from the date of the said order.
However, as of today, no such steps have been taken by the petitioner for issuance of notice to the respondent mentioned above.
In view of the above, the petitioner is hereby afforded another 10 (ten) days time to take fresh steps for service of notice upon the respondent No. 9 by way of speed post mode, failing which, the A.O.(J) of the concerned section is directed to take necessary steps for placing the matter before the Hon'ble Court.
Joint Registrar (Judicial) Comparing Assistant