Gauhati High Court
M/S. Biva Bakers A Unit Of Biva Food ... vs The Union Of India And 4 Ors on 25 February, 2020
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
Page No.# 1/2
GAHC010226002017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 8249/2017
1:M/S. BIVA BAKERS A UNIT OF BIVA FOOD PRODUCTS PVT. LTD.
REP. BY ITS DIRECTOR SRI RAJU BANIK, S/O LATE GOBARDHAN BANIK,
C/O IID CENTRE, MALINIBEEL, SILCHAR, PO- TARAPUR, PS-SILCHAR,
DIST. CACHAR, ASSAM
VERSUS
1:THE UNION OF INDIA and 4 ORS.
REP. BY THE SECRETARY, MINISTRY OF FOOD PROCESSING INDUSTRIES,
GOVT. OF INDIA, PANCHSHEEL BHAWAN, AUGUST KRANTI MARG, NEW
DELHI
2:THE COMMISSIONER
DEPTT. OF INDUSTRIES and COMMERCE
GOVT. OF ASSAM
UDYOG BHAWAN
BAMUNIMAIDAM
GUWAHATI-21
3:NORTH EASTERN DEVELOPMENT FINANCE CO.LTD.
REP. BY THE CHAIRMAN and MANAGING DIRECTOR
NEDFI
NEDFI BHAWAN
DISPUR
GUWAHATI-6
4:THE STATE MISSION DIRECTOR
NATIONAL MISSION FOR FOOD PROCESSING GOVT. OF ASSAM
BAMUNIMAIDAM
GUWAHATI-21
5:THE GENREAL MANAGER
DISTRICT INDUSTRIES and COMMERCE DEPTT.
SILCHAR
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DIST. CACHA
Advocate for the Petitioner : MS.L BORGOHAIN
Advocate for the Respondent : DR.B AHMED
BEFORE
HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA
ORDER
Date : 25-02-2020 Heard Ms. N. Saikia, learned counsel for the petitioner. Also present Mr. A. Kalita, learned Standing Counsel, Industries and Commerce Department, Mr. G. Das learned counsel representing NEDFI, Mr. H. Gupta, learned CGC appearing on behalf of Mr. S. C. Keyal, learned ASGI who sought for time to file affidavit . The matter is pending since 2017 and Ms. Saikia objected to the said submission made by Mr. Gupta, on the ground that various dates were granted on various occasions on the same ground.
Be that as it may, as the affidavit is required in order to decide the issue and considering the submission of Mr. Gupta that the affidavit will be ready by the next week, time is allowed.
List on 17.3.2020.
JUDGE Comparing Assistant