Saribun Nessa Mazumdar vs Ms. Keerthi Jalli
2025 Latest Caselaw 8627 Gua

Gauhati High Court

Saribun Nessa Mazumdar vs Ms. Keerthi Jalli on 17 November, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                           Page No.# 1/2

GAHC010249752025




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

                                  Case No. : Cont.Cas(C)/597/2025

            SARIBUN NESSA MAZUMDAR
            W/O- LATE ASADDAR ALI MAZUMDAR, R/O- VILLAGE- TUPKHANA PART-
            II, P.O- TUPKHANA VIA TARAPUR RAMNAGAR, P.S.- SILCHAR, DISTRICT-
            CACHAR, ASSAM, PIN- 788003.



            VERSUS

            MS. KEERTHI JALLI, IAS AND ANR
            THE COMMISSIONER, PANCHAYAT AND RURAL DEVELOPMENT, ASSAM,
            JURIPAR, PANJABARI, GUWAHATI-37.

            2:BIKASH DAS
            THE DIRECTOR OF PENSION
            ASSAM
             HOUSEFED COMPLEX
             GUWAHATI-

Advocate for the Petitioner   : MR. M ISLAM, MS A KHATUN

Advocate for the Respondent : ,




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                             ORDER

17.11.2025

Heard learned counsel for the petitioner.

Page No.# 2/2

This contempt petition has been filed alleging willful disobedience of the

directions contained in the Judgment and Order dated 11.11.2024 passed in

WP(C) No.1950 of 2024 by this Court.

Issue Notice, returnable by 4 (four) weeks.

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

upon the respondents by Speed Post as well as by usual course within 1 (one)

week from today.

List the matter after the returnable date.

JUDGE

Comparing Assistant