C.H. Govinda vs Amar Borgohain And Anr
2025 Latest Caselaw 5636 Gua

Gauhati High Court

C.H. Govinda vs Amar Borgohain And Anr on 23 June, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                           Page No.# 1/2

GAHC010130002025




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

                                  Case No. : Cont.Cas(C)/333/2025

            C.H. GOVINDA
            S/O LATE C. BAIRAGI, R/O CENTRAL DIGBOI, QTR NO. 1022A, P.O.- DIGBOI,
            DIST- TINSUKIA, ASSAM, PIN-786171



            VERSUS

            AMAR BORGOHAIN AND ANR
            THE GENERAL MANAGER (H.R.), INDIAN OIL CORPORATION LTD (ASSAM
            OIL DIVISION), DIGBOI, P.O.- DIGBOI, DIST- TINSUKIA, ASSAM, PIN-786171

            2:SANDEEP KERKETTA
            THE CHIEF EMPLOYEE RELATION MANAGER (ER AND S)
             INDIAN OIL CORPORATION LTD (ASSAM OIL DIVISION)
             DIGBOI
             DIST- TINSUKIA
            ASSAM
             PIN-78617

Advocate for the Petitioner   : MR. B BARUAH, I L NGAMLAI

Advocate for the Respondent : ,




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                             ORDER

23-06-2025

Heard Mr. B Baruah, learned counsel for the petitioner.

Page No.# 2/2

This Contempt petition is filed by the petitioner alleging wilful disobedience

of the direction contained in the order dated 17.09.2024 passed by this Court in

WP(C) no.3710/2019, which was the leading case in a bunch of writ petitions.

By the said judgment and order dated 17.09.2024, the respondents were

directed to implement the order within a period of 3 (three) months from the

date of receipt of a certified copy of the order. It is submitted that in spite of the

order bring brought to the notice of the respondents, the directions remained

not complied with. Being aggrieved, the contempt petition has been filed.

Issue notice, returnable by 4 (four) weeks.

Learned counsel for the petitioner shall take steps for service of notice upon

the respondents by registered post with A/D as well as by usual course within 2

(two) weeks from today.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant