Rama Sankar Maurya vs Pran Krishna Ray
2022 Latest Caselaw 1351 Gua

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GAHC010071812022




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

                                Case No. : Cont.Cas(C)/221/2022

            RAMA SANKAR MAURYA
            S/O SHRI JAIRAM MAURYA, R/O ATHGAON, P.S.-BHARALUMUKH, DIST-
            KAMRUP(M), ASSAM, PRESENT ADD-KASHIYAPUR, P.O.-SURIYAWA, DIST-
            BHADSHI (UTTAR PRADESH)



            VERSUS

            PRAN KRISHNA RAY
            ASI OF POLICE, BIJNI POLICE STATION, BIJNI, CHIRANG, ASSAM, PIN-
            783390



Advocate for the Petitioner   : MR. M BISWAS

Advocate for the Respondent :




                                  BEFORE
                HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK

                                           ORDER

25-04-2022 Heard Ms. M das, learned counsel appearing for the petitioner.

Matter pertains to non-compliance of the judgment dated 11.03.2022 passed by the Learned Additional Sessions Judge, Bijni in Criminal Revision Case No. 02(01)/2022.

Issue notice, returnable by 6 (Six) weeks.

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Petitioner shall take steps for service of notice on the sole respondent/alleged contemnor by Registered Post with A/D by tomorrow, providing his proper and correct address with requisite postal stamps.

Maintainability of this writ petition shall be considered at its admission stage itself.

List accordingly.

JUDGE

Comparing Assistant