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Page No.# 1/2 vs Smt. Sujata Gogoi
2025 Latest Caselaw 2198 Gua

Citation : 2025 Latest Caselaw 2198 Gua
Judgement Date : 22 January, 2025

Gauhati High Court

Page No.# 1/2 vs Smt. Sujata Gogoi on 22 January, 2025

Author: Manish Choudhury
Bench: Manish Choudhury
                                                                          Page No.# 1/2

GAHC010007332025




                                                                   undefined

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

                                  Case No. : Cont.Cas(C)/14/2025

            RITUMONI HALOI AND 2 ORS
            S/O- LATE TARINI HALOI, R/O- VILLAGE NIZ BANGSHAR, P.O- BANGSHAR,
            P.S- SUALKUCHI, DIST- KAMRUP, ASSAM

            2: LILA HALOI
            W/O- LATE TARINI HALOI
             R/O- VILLAGE NIZ BANGSHAR
             P.O- BANGSHAR
             P.S- SUALKUCHI
             DIST- KAMRUP
            ASSAM

            3: ARUP HALOI
             S/O- LATE TARINI HALOI
             R/O- VILLAGE NIZ BANGSHAR
             P.O- BANGSHAR
             P.S- SUALKUCHI
             DIST- KAMRUP
            ASSA

            VERSUS

            SMT. SUJATA GOGOI, ACS
            THE ADDITIONAL DISTRICT COMMISSIONER, KAMRUP, AMINGAON,
            ASSAM



Advocate for the Petitioner   : MR. R ALI, MR. MUSTAFA HUSSAIN,MR H A AHMED

Advocate for the Respondent : ,
                                                                                Page No.# 2/2

                                   BEFORE
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

Date : - 22.01.2025

Heard Mr. R. Ali, learned counsel for the petitioners.

This contempt petition is preferred contending that the direction passed in a Judgment & Order dated 13.08.2024 passed in writ petition, W.P.[C.] no. 5540/2023 has not yet been complied by the respondents.

Issue notice, returnable on 24.02.2025.

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

List the case accordingly on 24.02.2025.

JUDGE

Comparing Assistant

 
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