Imran Hussain Khandakar vs Bhaskar Jyoti Mahanta
2022 Latest Caselaw 1098 Gua

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GAHC010145672021




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

                               Case No. : Cont.Cas(C)/340/2021

            IMRAN HUSSAIN KHANDAKAR
            S/O LATE HABIBAR RAHMAN KHANDAKAR, R/O VILL-NAGAON (NEAR
            MOSQUE), P.O. AND P.S.-BAIHATA CHARIALI, DIST-KAMRUP(R), ASSAM,
            PIN-781381



            VERSUS

            BHASKAR JYOTI MAHANTA, I.P.S.
            THE DIRECTOR GENERAL OF POLICE, ASSAM HAVING HIS OFFICE AT
            ASSAM POLICE HEADQUARTERS, ULUBARI, GUWAHATI, DIST-
            KAMRUP(M), ASSAM, PIN-781007



Advocate for the Petitioner   : MR G Z AHMED

Advocate for the Respondent : MR. D NATH

BEFORE HON'BLE MR. JUSTICE DEVASHIS BARUAH

28.03.2022

Heard Mr. S. A. Riyaz, learned counsel for the petitioner and Mr. D. Nath, learned counsel appearing on behalf of the sole contemnor.

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The counsel for the parties duly submitting that the judgment and order dated 03.03.2021 passed in WP(C) No. 2743/2020 has been duly complied with.

Consequently, the instant contempt petition stands closed.

JUDGE

Comparing Assistant