Page No.# 1/2 vs Dr. Bijoya Choudhury
2025 Latest Caselaw 3972 Gua

Gauhati High Court

Page No.# 1/2 vs Dr. Bijoya Choudhury on 10 March, 2025

                                                                         Page No.# 1/2

GAHC010031932022




                                                                   2025:GAU-AS:2471

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

                                  Case No. : Cont.Cas(C)/98/2022

            ABDUL MALEK SHEIKH
            S/O- LATE FUL MAMUD SHEIKH, VILL.- CHAGOL CHARA PT-III, P.O.
            CHAGOL CHARA, P.S. AND DIST. DHUBRI, ASSAM, PIN- 783324.



            VERSUS

            DR. BIJOYA CHOUDHURY
            DIRECTOR OF ELEMENTARY EDUCATION, ASSAM, KAHILIPARA,
            GUWAHATI-19.



Advocate for the Petitioner   : MR. M R KHANDAKAR, MR A K AZAD

Advocate for the Respondent : ,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                             ORDER

Date : 10-03-2025

Heard M.R. Khandakar, learned counsel for the petitioner, who submits that the instant contempt petition has become infructuous since the respondents have complied with the judgment and order of this Court in WP(C) No. 1084/2021 dated 19.02.2021.

Page No.# 2/2

In view of the above, Cont.Cas(C) No. 98/2022 stands closed and disposed of.

JUDGE

Comparing Assistant