Motilal Verma vs Tilak Chandra Saikia And 2 Ors
2022 Latest Caselaw 4964 Gua

Citation : 2022 Latest Caselaw 4964 Gua
Judgement Date : 14 December, 2022

Gauhati High Court

Motilal Verma vs Tilak Chandra Saikia And 2 Ors on 14 December, 2022

                                                                   Page No.# 1/2

GAHC010124832015




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

                        Case No. : Cont.Cas(C)/783/2015

         MOTILAL VERMA
         S/O. LT. JAGDISH PRASAD VERMA, R/O. LACHIT PATH, GRAHAM BAZAR,
         P.O. and DIST. DIBRUGARH, ASSAM, PIN-786001.



         VERSUS

         TILAK CHANDRA SAIKIA and 2 ORS
         INSPECTOR OF SCHOOLS, DIBRUGARH DIST. CIRCLE, P.O. and DIST.
         DIBRUGARH, ASSAM PIN-786001.

         2:MUSSTT. YASMIN BANOO BEGUM

          W/O. SAHANAWAJ AHMED
          PRESIDENT
          SRI DURGA MANDIR HINGI HIGH SCHOOL
          PALTAN BAZAR
          R/O. JAIN MANDIR ROAD
          GRAHAM BAZAR
          P.O. and DIBRUGARH
          ASSAM
          PIN-786001.

         3:SRI RAGHAWJEE SINGH

          S/O. LT. RAMJEE SINGH
          HEADMASTER and SECY.
          SRI DURGA MANDIR HINDI HIGH SCHOOL
          PALTAN BAZAR
          LOHARPATTY
          P.O. JALAN NAGAR
          DIST. DIBRUGARH ASSAM
          PIN-786005
                                                                     Page No.# 2/2


Advocate for the Petitioner   : MRG P BHOWMIK

Advocate for the Respondent : MS.S SARMAR-1and2




                                   BEFORE
                       HONOURABLE MR. JUSTICE NELSON SAILO

                                        ORDER

14.12.2022

None appears for the petitioner when the matter is called.

Mr. B. Chakraborty, learned counsel appears for respondent nos.2 & 3 and submits that the matter has become infructuous, in view of the fact that an appeal was preferred against the judgment and order of the learned Single Judge and during the pendency of the appeal, the petitioner attained the age of superannuation and therefore the writ appeal was disposed of.

I have perused the connected Writ Appeal No.260/2016 and the order passed on 27.11.2018 disposing the writ appeal. It therefore appears that no cause of action survives.

Accordingly, contempt petition stands closed.

JUDGE

Comparing Assistant