Rubi Borah vs Tapash Das
2021 Latest Caselaw 1785 Gua

                                                                   Page No.# 1/2

GAHC010085022021




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

                                Case No. : Cont.Cas(C)/223/2021

            RUBI BORAH
            W/O LATE PRAFULLA KUMAR BORAH
            R/O PASCHIM BORAGAON, P.O. GOTANAGAR, P.S. GARCHUK, GUWAHATI-
            781035, DIST. KAMRUP (METRO), ASSAM
            PH. NO. 7099876299



            VERSUS

            TAPASH DAS,
            THE MANAGER (CLAIMS), LIFE INSURANCE CORPORATION OF INDIA,
            GUWAHATI DIVISIONAL OFFICE, FANCY BAZAR, GUWAHATI-781001.



Advocate for the Petitioner   : MR. S BANIK

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                           ORDER

Date : 05.08.2021

Heard Mr. S. Banik, learned counsel for the petitioner.

By this contempt petition, the petitioner alleges non-compliance of the directions contained in the judgment and order dated 15.03.2021 passed by this Page No.# 2/2

Court in WP(C) 2222/2020.

Issue notice returnable on 15.09.2021.

The petitioner shall take steps within 2 days for service of notice on the respondent by registered post with A/D. In addition, notice may be served by dasti mode by routing the process through the Registry of this Court and upon service, an affidavit to that effect may be filed prior to the next date fixed.

List on 15.09.2021.

JUDGE

Comparing Assistant