Liza Pathak vs Krishna Gohain And 3 Ors
2023 Latest Caselaw 2741 Gua

Citation : 2023 Latest Caselaw 2741 Gua
Judgement Date : 24 July, 2023

Gauhati High Court

Liza Pathak vs Krishna Gohain And 3 Ors on 24 July, 2023

                                                                  Page No.# 1/2

GAHC010217882019




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

                               Case No. : Cont.Cas(C)/543/2019

            LIZA PATHAK
            D/O- SRI MON MOHAN PATHAK, PRESENTLY SERVING AS THE ASSTT
            PROFESSOROF PERIODONTICS, REGIONAL DENTAL COLLEGE,
            GUWAHATI- 781032 AND PRESENTLY RESIDING AT SHRIMANTAPUR,
            BHANGAGARH, GUWAHATI- 781006, DIST- KAMRUP (M), ASSAM



            VERSUS

            KRISHNA GOHAIN AND 3 ORS
            COMMISSIONER AND SCRETARY, DEPTT OF HEALTH AND FAMILY
            WELFARE, GOVT OF ASSAM

            2:ANUP KUMAR BARMAN
             DIRECTOR OF MEDICAL EDUCATION
             DEPTT OF HEALTH AND FAMILY WELFARE
            ASSAM

            3:SAURAV SENAPATI
             DEPUTY SECRETARY
             DEPTT OF HEALTH AND FAMILY WELFARE
             GOVT OF ASSAM

            4:A C BHUYAN
             PRINCIPAL
             REGIONAL DENTAL COLLEGE
             BHANGAGARH
             GUWAHATI- 781032
             DIST- KAMRUP (M)
            ASSA

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

Advocate for the Respondent : MR. D SAIKIA




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                        ORDER

24.07.2023 Mr. U. Ghosh, learned counsel appearing on behalf of D.P. Borah, learned counsel for the petitioner is permitted to obtain specific instructions with regard to compliance of the Judgment and Order dated 07.06.2016 passed in W.P(C) No. 3892/2009 and other connected writ petitions.

The instructions sought for be obtained and furnished before the Court as to why the directions contained in the said order has not been complied with.

      Matter                   stands                adjourned                   to
      02.08.2023.


                                                                      JUDGE




Comparing Assistant