Bonil Johori vs Rajib Kharigapsa And Anr
2025 Latest Caselaw 8389 Gua

Gauhati High Court

Bonil Johori vs Rajib Kharigapsa And Anr on 7 November, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                           Page No.# 1/2

GAHC010237852025




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

                                  Case No. : Cont.Cas(C)/563/2025

            BONIL JOHORI
            S/O- LATE ANANTA JOHRI, R/O- BOILDURA, P.O HAFLONG, DIST- DIMA
            HASAO, ASSAM



            VERSUS

            RAJIB KHARIGAPSA AND ANR
            THE PRINCIPAL SECRETARY (N), N.C. HILLS AUTONOMOUS COUNCIL,
            HAFLONG, DIST- DIMA HASAO, PIN-788819, ASSAM

            2:DEBOLAL GARLOSA
            THE CHIEF EXECUTIVE MEMBER
             N.C. HILLS AUTONOMOUS COUNCIL
             HAFLONG
             DIST- DIMA HASAO
             PIN-78881

Advocate for the Petitioner   : MR. J LASKAR,

Advocate for the Respondent : ,




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                             ORDER

07.11.2025

Heard Mr. J. Laskar, learned counsel for the petitioner.

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This contempt petition has been filed by the petitioner alleging willful disobedience of the directions contained in the judgment and order dated 17.06.2025 passed in WP(C) No. 5478/2021.

Issue notice returnable within a period of four weeks.

Steps on respondents shall be taken through Speed Post within a period of one week from today.

List after returnable date.

JUDGE

Comparing Assistant