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Ananta Patowary vs The State Of Assam And 3 Ors
2022 Latest Caselaw 858 Gua

Citation : 2022 Latest Caselaw 858 Gua
Judgement Date : 10 March, 2022

Gauhati High Court
Ananta Patowary vs The State Of Assam And 3 Ors on 10 March, 2022
                                                                      Page No.# 1/2

GAHC010279652019




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

                                 Case No. : WP(C)/9324/2019

            ANANTA PATOWARY
            S/O- LT. GOVINDA PATOWARY, R/O- MAJBAT NAMATIKA, P.O. MAJBAT, P.S.
            MAJBAT, PIN- 784507, DIST.- UDALGURI, ASSAM



            VERSUS

            THE STATE OF ASSAM AND 3 ORS.
            REP. BY THE COMM. AND SECY., HOME, DISPUR, GHY-6

            2:THE ADDL. DIRECTOR GENERAL OF POLICE
             CID ASSAM
             ULUBARI
             GHY-7
             REP. BY DIG
             POLICE
             CID
            ASSAM
             ULUBARI
             GHY-7

            3:THE INSPECTOR GENERAL OF POLICE (COMMUNICATION) AND
            DIRECTOR OF POLICE (COMMUNICATION)
            ASSAM
             ULUBARI
             GHY-07

            4:THE SUPERINTENDENT OF POLICE (COMMUNICATION)
            ASSAM
             GHY-

Advocate for the Petitioner   : MR. P KATAKI
                                                                     Page No.# 2/2

Advocate for the Respondent : GA, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                          ORDER

Date : 10.03.2022

Mr. P. Kataki, learned counsel for the petitioner shall produce all the documents, especially the Trial Court judgment on the next date.

Accordingly, list the matter again after 2 (two) weeks.

JUDGE

Comparing Assistant

 
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