Gauhati High Court
M/S N.V. International And Anr vs The State Of Assam And 2 Ors on 8 April, 2019
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010194332017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil) 911/2017
1:M/S N.V. INTERNATIONAL and ANR,
A REGISTERED PARTNERSHIP FIRM HAVING ITS REGISTERED OFFICE AT
E-217 GREATER KAILASH, PART-I, NEW DELHI-48, REPRESENTED BY ONE
OF ITS PARTNER, SRI ASHOK KUMAR JAIN
2: ASHOK KR. JAIN
S/O LATE LAKHMI CHAND JAIN
E-217
GREAER KAILASH
PART-I
NEW DELHI-4
VERSUS
1:THE STATE OF ASSAM and 2 ORS,
REPRESENTED BY ITS CHIEF SECY. TO THE GOVT. OF ASSAM, DISPUR,
GUWAHATI-06
2:THE COMMISSIONER and SECY.
TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GUWAHATI-06
3:THE DIRECTOR OF STATE LOTTERIES
ASSAM
HOUSEFED COMPLEX
BELTOLA
DISPUR
GUWAHATI-0
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Advocate for the Petitioner : MRB KAUSHIK
Advocate for the Respondent : MR.C K S BARUAH
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
08.04.2019 The learned counsel for the applicants has prayed for adjournment in this case for the day. None has appeared for the OPs to oppose the said prayer.
In view of the above, the prayer stands allowed.
Let this matter be listed again for orders after Bihu Vacation.
JUDGE Comparing Assistant