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Amitabh Hazarika vs Mainul Hoque
2024 Latest Caselaw 8598 Gua

Citation : 2024 Latest Caselaw 8598 Gua
Judgement Date : 22 November, 2024

Gauhati High Court

Amitabh Hazarika vs Mainul Hoque on 22 November, 2024

                                                                        Page No.# 1/2

GAHC010087102018




                                                                 undefined

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

                                 Case No. : Crl.Pet./397/2018

             AMITABH HAZARIKA
             S/O SRI TULEN HAZARIKA, R/O QUARTER NO. CK-7, NRL TOWNSHIP,
             NUMALIGARH, DIST. GOLAGHAT



             VERSUS

             MAINUL HOQUE
             S/O LATE SAIDUR RAHMAN, VILLAGE SURJYAKHATA PART-II, PO AND PS
             BILASIPARA, DIST. DHUBRI, ASSAM, PIN-783348



Advocate for the Petitioner   : MR. N DEKA, MR D K BHATTACHARYYA,MR. M GOGOI

Advocate for the Respondent : MR. S C BISWAS, MR R KARIM,MR. P S BISWAS,MS A DAS




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

22.11.2024

Heard Mr. N. Deka, learned counsel for the petitioner at some length.

Mr. S. C. Biswas, learned counsel for the respondent submits that he may be granted some time to rely on some judgments in this regard.

Page No.# 2/2

Accordingly, matter stands adjourned and be listed on 04.12.2024 as Part Heard.

JUDGE

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