Manohar Deka vs Jayant Narlekar
2025 Latest Caselaw 6856 Gua

Gauhati High Court

Manohar Deka vs Jayant Narlekar on 29 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                           Page No.# 1/2

GAHC010186432025




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

                                  Case No. : Cont.Cas(C)/463/2025

            MANOHAR DEKA
            S/O LATE ATHURAM DEKA, R/O VILL- BHAGADUTTA PATH, MOTHER
            TERESA ROAD, GEETANAGAR, P.S.- GEETANAGAR, GUWAHATI-21, DIST-
            KAMRUP (M), ASSAM



            VERSUS

            JAYANT NARLEKAR, IAS AND ANR
            COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM, FINANCE
            (ESTT.-B) DEPARTMENT, DISPUR, GUWAHATI-06

            2:SYED ISFAQUR RAHMAN
             IAS
             SECRETARY TO THE GOVT. OF ASSAM
             FINANCE (ESTT.-B) DEPARTMENT
             FIRST FLOOR
             F BLOCK
             JANATA BHAWAN
             DISPUR
             GUWAHATI-0

Advocate for the Petitioner   : MR. N BORAH, S K LAHAN

Advocate for the Respondent : ,
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                                   BEFORE
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                            ORDER

Date : --29.08.2025

Heard Mr. N. Borah, learned counsel for the petitioner.

This contempt petition has been preferred alleging non-compliance of the direction made in a Judgment and Order dated 06.03.2025, passed in a writ petition, W.P.[C.] no. 409/2023. It is averred that the Judgment and Order dated 06.03.2025 has been duly brought to the notice of the respondents.

Issue notice, returnable in 4 [four] weeks.

The petitioner shall take steps for service of notice upon the respondents by registered post with A/D, within 2 [two] working days from today.

JUDGE

Comparing Assistant