Ajit Sonowal vs Samir Sinha And 2 Ors
2021 Latest Caselaw 3319 Gua

                                                                      Page No.# 1/2

GAHC010189102021




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

                                Case No. : Cont.Cas(C)/444/2021

            AJIT SONOWAL
            S/O LATE GAGAN SONOWAL, R/O VILLAGE KADAM KACHARI, P.O.
            CHARAI MORIA, P.S. BOGINADI, DIST. LAKHIMPUR, ASSAM, PIN 787032



            VERSUS

            SAMIR SINHA AND 2 ORS
            PRINCIPAL SECRETARY TO THE GOVERNMENT OF ASSAM, FINANCE
            DEPARTMENT, DISPUR, GUWAHATI-06.

            2:SHRI MANISH THAKUR
             IAS
             COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM
             FINANCE DEPARTMENT
             DISPUR
             GUWAHATI-06.

            3:SHRI ISFAQUR RAHMAN
            ACS
             SECRETARY TO THE GOVERNMENT OF ASSAM
             FINANCE DEPARTMENT
             DISPUR
             GUWAHATI-06

Advocate for the Petitioner   : MR. P J SAIKIA

Advocate for the Respondent :




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
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                                          ORDER

06.12.2021 Heard Mr. L.N. Dihingia, learned counsel for the petitioner, who submits that the judgment & order dated 22.04.2021 passed in WP(C) No. 5523/2020 has not been complied with.

Issue notice, returnable in 4 weeks.

Petitioner to take steps for service of notice upon the respondents by registered post with A/D within 3 days.

List the matter after 4 weeks.

JUDGE

Comparing Assistant