Saibal Shobhan Deb vs Dombaru Saikia
2025 Latest Caselaw 3969 Gua

Gauhati High Court

Saibal Shobhan Deb vs Dombaru Saikia on 10 March, 2025

Author: Suman Shyam

Bench: Suman Shyam

                                                                             Page No.# 1/2

GAHC010023542025




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

                                  Case No. : Cont.Cas(C)/91/2025

            SAIBAL SHOBHAN DEB
            S/O- LATE SEKHAR SOBHAN DEB, PANCHAYAT ROAD, DAS COLONY,
            SILCHAR, P.O. SILCHAR, PIN- 788005, DIST. CACHAR, ASSAM



            VERSUS

            DOMBARU SAIKIA
            MANAGING DIRECTOR, THE ASSAM CO-OPERATIVE AEX BANK LTD.,
            HEAD OFFICE H.B. ROAD, PANBAZAR, GUWAHATI-781001, DIST. KAMRUP
            METRO, ASSAM



Advocate for the Petitioner   : MR. N DHAR, MR. T U LASKAR,MS. U BARUAH

Advocate for the Respondent : ,




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM

                                        ORDER

Date : 10-03-2025 Heard Ms. U. Baruah, learned counsel for the petitioner.

Perused the statements made in the contempt case.

Alleging wilful disobedience of the directions contained in the judgment and order Page No.# 2/2

dated 14-06-2024 passed by this Court in W.P.(C) No. 5158/2012, the instant contempt

case has been filed.

Ms. Baruah submits that despite the specific direction issued by the Court, the

respondents have not yet notionally fixed the superannuation benefits nor have they paid

the outstanding dues to the petitioner.

Issue notice returnable in 04 weeks.

Petitioner to take steps for service of notice upon the sole respondent by registered

post with A/D.

JUDGE GS

Comparing Assistant