PALLORBUND TEA LTD. Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. N. Choudhury, learned Senior counsel assisted by Mr. J. Kalita, learned counsel for the appellant/writ petitioner. Also heard Mr. R. Sarma, learned Standing counsel for the respondent Nos. 2, 3 & 4 as well as Ms. S. Sharma, learned counsel appearing for the respondent No. 1.

(2.) The instant writ appeal has been filed against the order dtd. 4/8/2025 passed by the learned Single Judge in WP (C) 4066/ 2023, whereby the appellant company was directed to deposit an amount of Rs.5,00,000,00.00 (Rupees Five Crores) with the respondent No. 2 Organization, on or before 5/9/2025 and till the aforesaid date, the respondent No. 2 Organization was directed not to take any coercive action against the appellant-company. It was further directed that the interim protection so granted to the appellant-company, shall stand lapsed and the respondent No. 2 Organization would be at liberty to institute steps for recovery of the dues as permissible under the law, without any further reference to the Court in the event, the appellantcompany failed to deposit the aforesaid amount of Rs.5,00,000,00.00 ( Rupees Five Crores).

(3.) It may be relevant herein to summarize the facts giving rise to the instant writ appeal hereinbelow:-