Smti Suchandra Basak vs Mamata Hojai
2025 Latest Caselaw 8446 Gua

Citation : 2025 Latest Caselaw 8446 Gua
Judgement Date : 10 November, 2025

Gauhati High Court

Smti Suchandra Basak vs Mamata Hojai on 10 November, 2025

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GAHC010240002025




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

                                  Case No. : Cont.Cas(C)/575/2025

            SMTI SUCHANDRA BASAK
            R/O HOUSE NO 3, KAMAKHYA NAGAR/ ADABARI TINALI, P.O.- PANDU
            DISTRICT KAMRUP, PIN- 781021 ASSAM.



            VERSUS

            MAMATA HOJAI
            THE DIRECTOR OF SECONDARY EDUCATION, KAHILIPARA MAIN ROAD
            KAHILIPARA, GUWAHATI 781019



Advocate for the Petitioner   : MR. K M MAHANTA, MR K K MAHANTA (Sr. Advocate),MS N
BEGUM,MR S GAUTAM

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                             ORDER

Date :10.11.2025

Heard Mr. K.M. Mahanta, learned counsel for the petitioner.

This petition, under Article 215 of the Constitution of India, read with Sections 11 and 12 of the Contempt of Courts Act, 1971, and Rules 3 and 4 of the Contempt of Courts (Gauhati High Court) Rules, 1977, is preferred by the Page No.# 2/2

petitioner for willful and deliberate violation of the judgment and order dated 17.06.2025, passed by this Court, in WP(C) No. 5796/2023, and the order dated 14.07.2025, passed in I.A.(Civil) No. 2141/2025.

Perused the petition and the documents placed on record, and also perused the judgment and order dated 17.06.2025 and the order dated 14.07.2025.

Let notice be issued to the respondent/contemnor, returnable in four weeks.

Steps be taken upon the respondent/contemnor, by way of registered post with A/D as well as by usual process within a week from today.

List the matter after four weeks.

JUDGE

Comparing Assistant