Citation : 2021 Latest Caselaw 2599 Gua
Judgement Date : 28 October, 2021
Page No.# 1/2
GAHC010009022021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/338/2021
RANJIT GOGOI
S/O LATE BISWA GOGOI, R/O JAGANNATH NIVAS, HOUSE NO. 8, UDAYAN
PATH, RUKMINI GAON, GUWAHATI 22, DIST. KAMRUP (M), ASSAM.
VERSUS
STATE OF ASSAM AND 3 ORS.
REPRESENTED BY THE ADDITIONAL CHIEF SECY. TO THE GOVT. OF
ASSAM, INFORMATION AND PUBLIC RELATIONS DEPTT., DISPUR,
GUWAHATI 781006
2:THE SECY. TO THE GOVT. OF ASSAM
INFORMATION AND PUBLIC RELATIONS DEPTT.
DISPUR
GUWAHATI 781006
3:THE DEPUTY SECY.D TO THE GOVT. OF ASSAM
INFORMATION AND PUBLIC RELATIONS DEPTT.
DISPUR
GUWAHATI 781006
4:THE DIRECTOR IN CHARGE
INFORMATION AND PUBLIC RELATION
ASSAM
DISPUR
GUWAHATI 0
Advocate for the Petitioner : MR. D DAS SR. ADV
Advocate for the Respondent : GA, ASSAM
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BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
28.10.2021 In terms of the order dated 26.10.2021, Shri K.P. Pathak, learned counsel appearing on instructions of Shri P.N. Goswami, learned Additional Advocate General, Assam submits that the records pertaining to the extension of the suspension order, which is the subject matter of dispute in the present writ petition have been obtained. Certain other instructions are also received, which have been placed before this Court.
Hearing is concluded.
Judgment is reserved.
JUDGE
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