Page No.# 1/2 vs Col. Y S Parmar And Anr
2023 Latest Caselaw 142 Gua

                                                            Page No.# 1/2

GAHC010264512022




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

                           Case No. : Cont.Cas(C)/20/2023

         GITABALI SINGHA AND ANR
         MOTHER OF MISS KH. DEEPIKA SINGHA,
         R/O- SWAMIJI ROAD, IYTAKHOLA, MANIPURI PARA,
         P.O AND P.S- SILCHAR,
         DIST- CACHAR, PIN-788001

         2: MISS KH. DEEPIKA SINGHA

         D/O- MRS. GITABALI SINGHA
         R/O- SWAMIJI ROAD
         IYTAKHOLA
         MANIPURI PARA

         P.O AND P.S- SILCHAR

         DIST- CACHAR
         PIN-78800

         VERSUS

         COL. Y S PARMAR AND ANR
         THE PRINCIPAL,
         SAINIK SCHOOL GOALPARA,
         P.O- RAJAPARA, DIST- GOALPARA, PIN-783133

         2:CRD. N.S CHAUHAN
         THE VICE -PRINCIPAL

         SAINIK SCHOOL GOALPARA

         P.O- RAJAPARA
          DIST- GOALPARA
          PIN-78313
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Advocate for the Petitioner : MR A DAS
Advocate for the Respondent :

                                               BEFORE
                     HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                                ORDER

09-01-2023

Heard Mr. A.K. Baruah, learned counsel for the petitioners.

Matter pertains to willful disobedience and non-compliance of the common judgment & order dated 08.12.2022 passed by this Court in WP(C) No. 6696/2022.

Issue notice, returnable by 31.01.2023.

Petitioners shall take steps for service of notices on the contemnor/respondent Nos. 1 & 2 by registered post with A/D during the course of the day providing their correct and proper addresses with requisite postal stamps.

In addition to the above, the petitioners shall also take steps on the contemnor/respondent Nos. 1 & 2 by dasti/personal service to be routed through the Registry of this court. Such dasti/personal service shall be made on the contemnor/respondent Nos. 1 & 2 by serving copies of this writ petition including the annexures appended thereto on or before 25.01.2023 obtaining their signatures with date in presence of one or more witnesses.

Thereafter, the petitioners shall file an affidavit in the matter on or before 30.01.2023 regarding completion of service of notices on the contemnor/ respondent Nos. 1 & 2 by dasti/personal service.

List accordingly.

JUDGE

Comparing Assistant