Page No.# 1/2 vs Suranjana Senapati
2022 Latest Caselaw 2113 Gua

                                                                  Page No.# 1/2

GAHC010110592022




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

                        Case No. : Cont.Cas(C)/312/2022

         UJJAL DAS AND 4 ORS.
         S/O- RAJBALLAV DAS, VILL.- SOUTH TOKRERCHARA PART-IV, P.O. AND
         P.S. GOLAKGANJ, DIST. DHUBRI, ASSAM

         2: ILLA SARKAR
          D/O- GOPAL CH. SARKAR
         VILL.- LUMDING SANTIPARA PART-II
          P.O. AND P.S. LUMDING
          DIST. HOJAI
         ASSAM

         3: SAFATUN NESSA BARBHUIYA
          D/O- LATE ABDUL WAHAB BARBHUIYA
          R/O- VILL.- BHABANIPUR
          P.O. AMALA
          P.S. LALA
          DIST. HAILAKANDI
         ASSAM

         4: RUPAK KANTI DEY
          S/O- LATE JATINDRA MOHAN DEY
         VILL.- SHYAMA PRASAD ROAD
          P.O.
          P.S. AND DIST. KARIMGANJ
         ASSAM

         5: SUTRIPTI MUKHARJEE
         W/O- DIPAK KUMAR PAUL
          D/O- LATE SHRINIVAS MUKHARJEE
          R/O- HARI MOHAN LANE
          H/NO. 2
          P.O. AND P.S. RANGIRKHARI
          DIST. CACHAR
         ASSA
                                                                                    Page No.# 2/2


            VERSUS

            SURANJANA SENAPATI
            DIRECTOR OF ELEMENTARY EDUCATION, ASSAM, KAHILIPARA,
            GUWAHATI-19.



Advocate for the Petitioner       : MR. T A CHOUDHURY

Advocate for the Respondent :




                                  BEFORE
                HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK

                                               ORDER

13.06.2022 Heard Mr. T A Choudhury, learned counsel for the petitioners.

Matter pertains to willful disobedience and non-compliance of the common Judgment and Order dated 21.12.2021 passed in WP(C) No. 1199/2020.

Issue notice, returnable by 8(Eight) weeks.

Petitioners shall take step for service of notice on the sole respondent/contemnor by Registered Post with A/D on or before 15.06.2022, providing his proper and correct address with requisite postal stamps.

List accordingly.

JUDGE

Comparing Assistant