Shailendra Kumar Sarawgi And Anr vs Arun Kumar And 2 Ors
2021 Latest Caselaw 437 Gua

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GAHC010118172020




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

                               Case No. : Cont.Cas(C)/378/2020


            1. SHAILENDRA KUMAR SARAWGI AND ANR.
            S/O SHRI ANANDILAL SARAWGI, RESIDENT OF NEELKANTH APARTMENT,
            AK AZAD ROAD, REHABARI, GUWAHATI 781008

            2: DR. KAMAL NAHATA
            S/O SHRI MANGILAL NAHATA
            RESIDENT OF FIFTH FLOOR NEELKANTH APARTMENT
            AK AZAD ROAD REHABARI GUWAHATI 78100

                        VERSUS

            1. ARUN KUMAR AND 2 ORS.
            THE DIRECTOR GENERAL CIVIL AVIATION, DGCA HEADQUARTERS, OPP.
            SAFDARJUNG AIRPORT, NEW DELHI 110003

            2:MR. SWAPNIL M NAIK
            SECRETARY MINISTRY OF CIVIL AVIATION
            GOVERNMENT OF ARUNACHAL PRADESH.

            3:SH. RANJIT SINGH CHAUHAN
            THE COMPANY SECRETARY THE PAWAN HANS HELICOPTERS LTD. A
            GOVT. OF INDIA ENTERPRISE PAWAN HANS TOWERS C-14 SECTOR 1
            NOIDA 201301 (UTTAR PRADESH



Advocate for the Petitioner   : MR. D DAS SR. ADV

Advocate for the Respondent : MR. B D GOSWAMI
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                                       -BEFORE-
        HON'BLE THE CHIEF JUSTICE MR. SUDHANSHU DHULIA
        HON'BLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
                                             ORDER

Date : 08-02-2021 (Sudhanshu Dhulia, CJ)

Hard Mr. D. Das, learned senior counsel assisted by Mr. P. Sengupta, learned counsel for the petitioners and Mr. S.C. Keyal, learned counsel, appearing for the respondent No.1, Mr. B.D. Goswami, learned Additional Advocate General, Arunachal Pradesh, appearing for the respondent No.2 and Mr. M.H. Laskar, learned counsel, appearing for the respondent No.3.

The present contempt petition has been filed before this Court alleging wilful and deliberate disobedience of the judgment and order dated 07.02.2020 passed by the Division Bench in Writ Appeal (AP) No.13/2015 and other connected matters.

Now, this Court has been informed that against the said order, one of the parties had already gone to the Apex Court and notices have been issued in the said matter.

Therefore, the matter is adjourned for a period of eight weeks. List on 19th April, 2021.

                            JUDGE                                     CHIEF JUSTICE




Comparing Assistant