Smti Jaya Saikia vs Smti Prastuti Bhuyan
2022 Latest Caselaw 2674 Gua

                                                                Page No.# 1/3

GAHC010116062020




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

                                 Case : I.A.(Civil)/1430/2020

SMTI JAYA SAIKIA
W/O SRI HAREN SAIKIA
KALYANPUR
WARD NO. 10
P.O. BISWANATH CHARIALI 784176
DIST. SONITPUR
ASSAM.


VERSUS

SMTI PRASTUTI BHUYAN
W/O LATE BIDYUT SAIKIA
LAKHIMI NAGAR APARTMENT
LAKHIMI NAGAR
GUWAHATI 781006
DIST.KAMRUP (M)
ASSAM.


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Advocate for : MR. A R AGARWALA
Advocate for : appearing for SMTI PRASTUTI BHUYAN


Advocate for the Respondent : Ms. J BARUAH




            Linked Case :

           SMTI JAYA SAIKIA
                                                                            Page No.# 2/3




             VERSUS

            SMTI PRASTUTI BHUYAN (D)



            ------------
            Advocate for :
            Advocate for : appearing for SMTI PRASTUTI BHUYAN (D)




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                        ORDER

02.08.2022 Heard Mr. A.R. Agarwala, learned counsel for the applicant. By order dated 03.09.2020, this Court while issuing notice suspended the operation of the impugned Judgment and Award dated 05.06.2018 passed by the learned Member, MACT No. 3, Kamrup(M) till the next returnable date. The applicant was directed to take steps within a period of three days from the date of the order by registered post with A/D and usual process.

Subsequently, vide the order dated 28.01.2022, the applicant was again directed to take fresh steps on the respondent and the interim order was directed to continue till the next date of listing.

However, Office note dated 21.01.2022 indicates that no steps for service of notice on the sole respondent has been received by the section concerned.

Mr. Agarwala, learned counsel for the applicant submits that he has indeed taken steps.

Registry to verify as to whether the steps have been taken as per the direction of Page No.# 3/3

this Court and make necessary endorsements.

Let the matter be listed on 23.08.2022.

Interim order dated 03.09.2020 will continue till the next date of hearing.

JUDGE

Comparing Assistant