Mrs. Parinita Borah vs Dharma Kanta Mili
2023 Latest Caselaw 1994 Gua

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GAHC010004522022




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

                               Case No. : Cont.Cas(C)/57/2022

            MRS. PARINITA BORAH
            W/O SRI MUKTA SAIKIA, VILL- BATAMARI, P.O.-GHILAMORA-787032,
            DIST- LAKHIMPUR, ASSAM



            VERSUS

            DHARMA KANTA MILI
            DIRECTOR, HIGHER EDUCATION, KAHILIPARA, GUWAHATI-19, ASSAM



Advocate for the Petitioner   : MR A C BORBORA

Advocate for the Respondent : MR. K GOGOI




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

15-05-2023

It is submitted by Mr. A.R. Tahabildar, learned counsel for the respondent, that the directions of this Court passed by the judgment and order dated 10.09.2021 in WP(C) No.4041/2019 has been complied with by a speaking order dated 25.11.2021.

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A copy of the same has been furnished before this Court, which is kept as a part of the records.

Learned counsel for the petitioner prays for a short date to obtain instructions from the petitioner in respect of the order dated 25.11.2021 by which the Department claims that the direction of the judgment and order dated 10.09.2021 passed in WP(C) No.4041/2019 has been complied with.

List the matter after 2 (two) weeks.

JUDGE

Comparing Assistant