M/S Hi-Tech Construction vs Chandan Sarmah And Anr
2023 Latest Caselaw 2697 Gua

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GAHC010147832023




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

                                Case No. : Cont.Cas(C)/414/2023

            M/S HI-TECH CONSTRUCTION
            A PARTNERSHIP FIRM REGSITERED UNDER THE INDIAN PARTERSHIP
            ACT, 1932 HAVING ITS REGSITERED OFFICE AT TRIPTI TOWER, 2ND
            FLOOR, GANESHGURI, GUWAHATI- 781005 REP. BY SRI SUBHASH KUMAR
            JAIN, AGED ABOUT 57 YEARS, S/O LATE JAI CHANDLAL JAIN, R/O ABC,
            TARUN NAGAR, BYE LANE NO. 4, HOUSE NO. 14, GUWAHATI, ASSAM.



            VERSUS

            CHANDAN SARMAH AND ANR.
            COMMISSIONER AND SPECIAL SECRETARY TO THE GOVT. OF ASSAM,
            PUBLIC WORKS ROADS DEPTT., DISPUR, GUWAHATI- 781006.

            2:GIRINDRA NATH DEOURI BHARALI
             EXECUTIVE ENGINEER
             PUBLIC WORKS DEPTT.
             GOLAGHAT AND KHUMTAI TERRITORIAL ROAD DEVISION
             GOLAGHAT

Advocate for the Petitioner   : MR. K N CHOUDHURY

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                           ORDER

Date : --17.07.2023.

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Heard Mr. R.M. Deka, learned counsel for the petitioner. Alleging non-compliance of the judgment and order dated 30.06.2022, passed by this Court in WP(C) No. 2741/2018, the present contempt petition has been filed.

Issue notice returnable within 4 (four) weeks. Petitioner shall take steps for service of notice upon the respondents by registered post with AD.

Pendency of this contempt petition shall not bar for the respondents to comply with the order of the Court.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant