Gauhati High Court
M/S Trilok Metal Craft Industries vs The State Of Assam And 3 Ors on 31 August, 2023
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GAHC010212222015
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4507/2015
M/S TRILOK METAL CRAFT INDUSTRIES
FACTORY SHED NO.14, INDUSTRIAL ESTATES NEW BONGAIGAON, P.O. and
DIST- BONGAIGAON, ASSAM, REP. BY ITS SENIOR PARTNER, JAI SINGH
SINGHI, S/O LT. BHANWAR LAL SINGHI, R/O MAIN ROAD, BONGAIGAON,
P.O. BONGAIGAON, PIN-783381, DIST- BONGAIGAON, ASSAM
VERSUS
THE STATE OF ASSAM AND 3 ORS
THROUGH THE SECY., TO THE GOVT. OF ASSAM, DEPTT. OF INDUSTRIES,
DISPUR, GHY-6
2:THE DIRECTOR OF INDUSTRIES
ASSAM
BAMUNIMAIDAN
GHY-21
3:THE MANAGING DIRECTOR
ASSAM INDUSTRIAL INFRASTRUCTURE DEVELOPMENT CORPORATION
A GOVT. OF ASSAM UNDERTAKING
BAMUNIMAIDAN
GHY-21
4:THE GENERAL MANAGER
DISTRICT INDUSTRIES AND COMMERCE CENTRE
BONGAIGAON
P.O. and DIST- BONGAIGAON
ASSAM
5:SMT. MANJU DEVI SINGHI
W/O LATE DULICHAND SINGHI
RESIDENT OF MAIN ROAD
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BONGAIGAON
BONGAIGAON TOWN
P.O. BONGAIGAON
DIST. BONGAIGAON
ASSAM-78338
Advocate for the Petitioner : MR.S C BISWAS
Advocate for the Respondent :
BEFORE
JOINT REGISTRAR (JUDL.) MR. CHINMOY BARUAH
ORDER
Date : 31.08.2023 Case taken up before the Lawazima Court.
Learned counsel Ms. U. Nanda appears on behalf of Mr. S.C. Biswas, learned counsel for the petitioner.
Perused the records.
The office note dated 30.08.2023 reveals that notice was issued to the respondent Nos. 3 & 4 by registered post with A/D on 10.07.2018.
In respect of the respondent No. 4, the A/D card has been received back. Now, a perusal of the said A/D card reveals that the A/D card bears the purported signature of the addressee. As such, service upon the respondent No. 4 has been completed.
Further, in respect of the respondent No. 3, it appears that neither the A/D card nor the un-served notice has been received back. Further, the postal consignment is tracked out from https://www.indiapost.gov.in but no consignment details were found.
In view of the above, the petitioner is directed to take fresh steps for service of notice upon the respondent No. 3 by Dasti mode, within 10 (ten) days. The steps are to be routed through the Registry and the petitioner is to file an affidavit after effecting service on the aforesaid respondent.
Let the matter be listed again before the Lawazima Court in the third week of Page No.# 3/3 September, 2023 or as soon after the aforementioned affidavit is filed, whichever is earlier.
Joint Registrar (Judicial) Comparing Assistant