Chandan Rai vs Ajay Kumar Bhalla And Anr
2025 Latest Caselaw 5221 Gua

Gauhati High Court

Chandan Rai vs Ajay Kumar Bhalla And Anr on 11 June, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                         Page No.# 1/2

GAHC010010392024




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

                               Case No. : Cont.Cas(C)/49/2024

            CHANDAN RAI
            S/O- BIRON CH. RAI, VILL.- BHOMKIPARA, P.O. SILBARI ABDIPARA, P.S.
            BIJNI, DIST. BONGAIGAON, ASSAM, PIN- 783393.



            VERSUS

            AJAY KUMAR BHALLA AND ANR
            THE SECRETARY, GOVT. OF INDIA, MINISTRY OF HOME AFFAIRS, NEW
            DELHI-110001.

            2:ANISH DAYAL SINGH
            THE DIRECTOR GENERAL OF POLICE
             CRPF
             CGO COMPLEX LODHI ROAD
             NEW DELHI

Advocate for the Petitioner   : MR. R MAZUMDAR, MR H BEZBARUA,MR N ALI

Advocate for the Respondent : MR H GUPTA (r-2),




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

11.06.2025

Heard Ms. T Wapangla, learned counsel for the petitioner and Mr. H Page No.# 2/2

Gupta, learned CGC.

It is submitted at the Bar that the respondents have preferred an appeal

being WA No.95/2024 against the judgment and order dated 12.09.2023 passed

in WP(C) no.4245/2012.

In that view of the matter, the Contempt Petition stands deferred to be

listed after 8 (eight) weeks.

JUDGE

Comparing Assistant