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Biswajit Baruah vs Shri Gyanendra Dev Tripathi And Two Ors
2025 Latest Caselaw 1293 Gua

Citation : 2025 Latest Caselaw 1293 Gua
Judgement Date : 9 June, 2025

Gauhati High Court

Biswajit Baruah vs Shri Gyanendra Dev Tripathi And Two Ors on 9 June, 2025

                                                                          Page No.# 1/2

GAHC010123792024




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

                               Case No. : Cont.Cas(C)/333/2024

            BISWAJIT BARUAH
            S/O- LATE MANIK BARUAH,
            R/O- AKASH BLOCK, FLAT NO-201, SUBHAM HEIGHT, KAHILIPARA ROAD,
            NEAR FORENSIC LABORATORY, KAHILIPARA , GUWAHATI-19, DIST-
            KAMRUP (M), ASSAM



            VERSUS

            SHRI GYANENDRA DEV TRIPATHI AND TWO ORS
            THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
            REVENUE AND ADMINISTRATION DEPARTMENT, DISPUR, GUWAHATI-06,
            ASSAM

            2:SUMIT SATTAWAN
             IAS
            THE DEPUTY COMMISSIONER
             KAMRUP (M)
             GUWAHATI-36

            3:ACHYUTANANDA DAS
             SUPDTT. OF NAZARAT BRANCH

            O/O THE DEPUTY COMMISSIONER

            KAMRUP (M)
            GUWAHATI-3

Advocate for the Petitioner   : MR AMI AZFAR ALI, MR. JITU SAIKIA,MR. M J BARUAH

Advocate for the Respondent : MS. M BARMAN(R-1,3), MR. A BHATTACHARYYA(R-1),MR. R
BORPUJARI(R-1),MR. D SAIKIA(R-1)
                                                                                Page No.# 2/2




                                        BEFORE
                      HON'BLE MR. JUSTICE KAUSHIK GOSWAMI
                                          ORDER

09.06.2025

Ms. M. Barman, learned counsel for the contemnor/respondent Nos. 2 and 3 submits that she has received instructions to the effect that the Judgment and Order against which the contempt petition has been filed has been duly complied with. However, she seeks a short accommodation to place the instructions before the Court.

Prayer is allowed.

List the matter on 16.06.2025.

JUDGE

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