Page No.# 1/2 vs Dipti Das And Anr
2025 Latest Caselaw 9483 Gua

Gauhati High Court

Page No.# 1/2 vs Dipti Das And Anr on 15 December, 2025

                                                                      Page No.# 1/2

GAHC010136012019




                                                               2025:GAU-AS:17439

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

                             Case No. : Cont.Cas(C)/335/2019

          RANJU AGARWAL AND ANR.
          W/O- SRI RAM PRAKASH AGARWAL(JINDAL), R/O- CHIRWAPATTY ROAD,
          NEAR DEVI MANDIR, P.O, P.S AND DIST- TINSUKIA, ASSAM

          2: RAM PRAKASH AGARWAL (JINDAL)
           S/O- LATE HANUMAN PRASAD AGARWAL
           R/O- CHIRWAPATTY ROAD
           NEAR DEVI MANDIR
           P.O
           P.S AND DIST- TINSUKIA
          ASSA

          VERSUS

          DIPTI DAS AND ANR.
          CHAIRPERSON, TINSUKIA MUNICIPAL BOARD, P.O, P.S AND DIST-
          TINSUKIA, ASSAM, PIN- 786125

          2:SRI MONJIT DOLEY
           EXECUTIVE OFFICER
          TINSUKIA MUNICIPAL BOARD
           PO
           PS AND DISTRICT-TINSUKIA
          ASSAM
           PIN-786125

     For the Petitioner(s)      : Mr. S. Deka, Advocate

     For the Respondent(s)      : None appears




                                        BEFORE
                                                                 Page No.# 2/2

                  HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                  ORDER

Date : 15.12.2025

Heard Mr. S. Deka, the learned counsel appearing on behalf of the petitioners.

2. The instant contempt application is filed alleging willful and deliberate violation to the judgment and order dated 22.05.2018 passed in WP(C) No. 418/2018.

3. The learned counsel appearing on behalf of the petitioners submitted that pursuant to the judgment and order passed by this Court dated 22.05.2018, a fresh cause of action had arisen, resulting in the filing of a fresh writ petition being WP(C) No. 1212/2023. The learned counsel therefore submitted that the present contempt application no longer survives.

4. Taking into account the above, the instant contempt proceedings stands dropped.

JUDGE

Comparing Assistant