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Judgment
The Court proceedings have been conducted through Video-conference.
Heard Mr. N. Dutta, learned senior counsel assisted by Mr. D.R. Gogoi, learned counsel for the petitioner.
Issue notice, returnable on 24.06.2021.
Mr. D. P. Borah, learned Standing Counsel, Health and Family Welfare Department assisting Mr. D. Saikia, learned Advocate General, Assam
accepts notice on behalf of respondent Nos.1-4.
As respondent Nos.1-4 are duly represented, no formal steps for notice need be taken in respect of them. However, the petitioner shall serve extra
copies to the learned counsel for the above mentioned respondents.
Petitioner has filed an additional affidavit on 07.06.2021 praying for impleadment of two bidders, namely, (i) M/s Faber Sindoori Management Services
Pvt. Ltd, Having its registered Office at No. 77, 4th Floor, Pottipoti Plaza, Nungambakkam High Road, Chennai, Tamil Nadu, India, PIN Code-600034
and (ii) M/s Anupam Kakati, C/o Anupam Kakati, R/o PNGB Road, Shantipur Hillside, Guwahati, Kamrup (Metro), Assam, PIN-781009as Proforma
Respondent Nos. 5 and 6 in this petition.
Accordingly, the said bidders, M/s Faber Sindoori Management Services Pvt. Ltd. and M/s. Anupam Kakati are impleaded as Proforma Respondent
Nos. 5 and 6 in this petition.
Registry to amend the cause-title.
Mr. R. Dubey, learned counsel appears and accepts notice on behalf of the newly impleaded respondent No.6.
As regards service of notice upon newly impleaded respondent No.5, the petitioner shall take steps by registered post with A/D. In addition, service
through dasti on the local address of the respondent No.5 as well as through email on the registered e-mail id is also permitted.
Issue also notice on the interim prayer.
List the matter on 24.06.2021, on which date the interim prayer will be considered.