Page No.# 1/2 vs Smt. Ranjana Gupta
2025 Latest Caselaw 1719 Gua

Gauhati High Court

Page No.# 1/2 vs Smt. Ranjana Gupta on 3 January, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                             Page No.# 1/2

GAHC010166682019




                                                                       2025:GAU-AS:17

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

                            Case No. : Cont.Cas(C)/387/2019

             M/S OASIS ENTERPRISES
             PROP FIRM HAVING ITS OFFICE AT AK DEB ROAD, DHIRENPARA, GHY- 25
             REP. BY ITS PROP SARFARZ ALI



             VERSUS

             SMT. RANJANA GUPTA
             THE PRINCIPAL CHIEF CONSERVATOR OF FORESTS (WILDLIFE), ASSAM,
             PANZABARI, GUWAHATI- 37, KAMRUP(M), ASSAM



For the Petitioner(s)           : Ms. S. Sharma, Advocate

For the Respondent(s)           : Mr. I. Borthakur, Standing Counsel



                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                        ORDER

Date : 03.01.2025

Heard Ms. S. Sharma, the learned counsel appearing on behalf of the petitioner and Mr. I. Borthakur, the learned Standing Counsel appearing on behalf of the respondents.

2. The instant contempt application has been filed alleging willful and Page No.# 2/2

deliberate violation to the judgment and order dated 04.06.2019 passed in WP(C) No. 7669/2018 and others.

3. It has been submitted by the learned counsel appearing on behalf of the petitioner that in the meantime, vide the judgment and order dated 30.08.2023 passed in Review Petition No. 135/2019, the judgment and order dated 04.06.2019 had been reviewed.

4. Taking into account the above, nothing further remains in the instant contempt proceeding, for which, the contempt proceeding stands dropped.

JUDGE

Comparing Assistant