Zahidur Rahman Shah vs Phanindra Jidung
2021 Latest Caselaw 529 Gua

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GAHC010079842019




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

                               Case No. : Cont.Cas(C)/215/2019

            ZAHIDUR RAHMAN SHAH
            S/O- ABUL KASEM SHAH, R/O- VILL- HOWRARPAR, P.O. PIAZBARI, PIN-
            783128, DIST- DHUBRI, ASSAM



            VERSUS

            PHANINDRA JIDUNG
            AES, DIRECTOR, SECONDARY EDUCATION, ASSAM, KAHILIPARA, GHY-19



Advocate for the Petitioner   : MR. A K HUSSAIN

Advocate for the Respondent : MS. N PHUKAN




                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                          ORDER

Date : 15.02.2021

Ms. N. Phukan, learned counsel for the respondent/contemnor has made a statement on behalf of the contemnor that the requirement of the judgment dated 27.11.2018 in WP(C) No. 3421/2017 would be duly complied with within a period of three weeks, that means the requirement of passing the said order would be three weeks.

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In view of such statement, adjourned for three weeks.

JUDGE

Comparing Assistant