Gauhati High Court
Brahmaputra Carbon Ltd. Regd. Office ... vs The State Of Assam Through The ... on 5 March, 2019
Author: Arup Kumar Goswami
Bench: Arup Kumar Goswami
Page No.# 1/2
GAHC010004862011
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 1856/2011
1:BRAHMAPUTRA CARBON LTD. REGD. OFFICE SITUATED AT
INDUSTRIAL ESTATE, NEW BONGAIGAON, PS/PO. BONGAIGAON, DIST.
BONGAIGAON, ASSAM, PIN-783380, REP. BY J.C.PAUL, ONE OF THE
DIRECTORS OF THE PETITIONER COMPANY AND R/O KAMAKHYA
COLONEY, MALIGAON, GUWAHATI-12.
VERSUS
1:THE STATE OF ASSAM THROUGH THE COMMISSIONER AND SECY. TO
THE GOVT. OF ASSAM, DEPTT. OF INDUSTRIES and COMMERCE, DISPUR,
GUWAHATI-6.
2:THE COMMISSIONER OF INDUSTRIES and COMMERCE
ASSAM UDYOG BHAWAN BAMUNIMAIDAN GUWAHATI-21
3:THE UNION OF INDIA
SECRETARY MINISTRY OF INDUSTRIERS and COMMERCE
DEPTT. OF INDUSTRIAL POLICY PROMOTION NEW DELHI-2
4:INDIAN OIL CORPORATION LTD
MARKETING DIVISION NORTH EAST INTEGRATED STATE OFFICE
EAST POINT TOWER BAMUNIMAIDAN GHY-21
5:NUMALIGARH REFINERY LTD
MARKETING OFFICE DIVINE PLAZA 4TH FLOOR
DISPUR SUPER MARKET G.S.ROAD GHY-6 ASSAM
6:M/S NEW AGE PETCOKE PVT. LTD. A COMPANY INCORPORATED UNDER
THE PROVISIONS OF THE COMPANIES ACT 1956 AND HAVING ITS
REGISTERED OFFICE SITUATED AT PALASHBARI P.O. KAJALGAON
DISTRICT CHIRANG ASSAM AND FACTORY AT DHALIGAON IN THE
DISTRICT OF CHIRANG.
7:M/S CARBON RESOURCES PVT. LTD A COMPANY INCORPORATED
UNDER THE PROVISIONS OF THE COMPANIES ACT 1956 AND HAVING ITS
REGISTERED OFFICE SITUATED AT KUKURMARI DHALIGAON DISTRICT
CHIRANG ASSAM
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Advocate for the Petitioner : MS.T TALUKDAR
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE ARUP KUMAR GOSWAMI
ORDER
Date : 05-03-2019 The last order in the record is dated 21.07.2016. On that day, the following order was passed:-
"None appears for the petitioner on call.
Mr. M.K. Choudhury, learned senior counsel appearing for the Indian Oil Corporation is present. So also Mr. G.N. Sahewalla, learned senior counsel appearing for the respondent Nos.6 and 7.
Mr. Choudhury submits that there is no surviving cause of action in the present writ petition and the same has become infructuous.
Be that as it may.
As none appears, call again in the next week."
Today, none appears for the parties on call. In view of the above, the writ petition is dismissed for non-prosecution.
Sd/-
JUDGE M. Sharma Comparing Assistant