Case No. : Cont.Cas(C)/457/202 vs Leena Das And Anr
2021 Latest Caselaw 1326 Gua

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GAHC010137272020




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                              Case No. : Cont.Cas(C)/457/2020
            CHAMPAK TAMULI
            S/O- LT. JITEN @ JITENDRA TAMULI, R/O- VILL. AND P.O. NASATRA, P.S.
            SARTHEBARI, DIST.- BARPETA, PIN- 781307, ASSAM

            VERSUS

            LEENA DAS AND ANR.
            ACS, DY. COMMISSIONER, MORIGAON, DIST.- MORIGAON, PIN- 782104,
            ASSAM

            2:BISHNU KAMAL BORAH
            ACS
             DIRECTOR OF CULTURAL AFFAIRS
            ASSAM
             RABINDRA BHAWAN
             GHY-0

Advocate for the Petitioner   : MR. R C DAS

Advocate for the Respondent : MR. D NATH (R2)




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                           ORDER

05-04-2021 Heard Shri R. C. Das, learned counsel for the petitioner. Shri D. Nath, learned counsel for the respondent No. 2 submits that the affidavit-in- opposition has been filed today by serving copy upon Shri Das, learned counsel for the petitioner. It is further submitted by Shri Nath, learned counsel that due steps have already Page No.# 2/2

been taken by the respondent No. 2 towards compliance of the judgment in question and the matter is presently referred to the Deputy Commissioner, Morigaon.

List this case after 4 (four) weeks on which date, Shri Nath, learned counsel will apprise the Court on the latest developments of the case.

JUDGE

Comparing Assistant