Kishan Kr Chhetry vs Amar Borgohain And Anr
2025 Latest Caselaw 8213 Gua

Gauhati High Court

Kishan Kr Chhetry vs Amar Borgohain And Anr on 31 October, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                          Page No.# 1/2

GAHC010130032025




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

                               Case No. : Cont.Cas(C)/335/2025

            KISHAN KR CHHETRY
            S/O LATE PUSPA LAL CHHETRY, R/O B/22 CMH AREA DIGBOI, P.O.- DIGBOI,
            DIST- TINSUKIA, ASSAM, PIN-786171

            VERSUS

            AMAR BORGOHAIN AND ANR
            THE GENERAL MANAGER (H.R.), INDIAN OIL CORPORATION LTD (ASSAM
            OIL DIVISION), DIGBOI, P.O.- DIGBOI, DIST- TINSUKIA, ASSAM, PIN-786171

            2:SANDEEP KERKETTA
            THE CHIEF EMPLOYEE RELATION MANAGER (ER AND S)
             INDIAN OIL CORPORATION LTD (ASSAM OIL DIVISION)
             DIGBOI
             DIST- TINSUKIA
            ASSAM
             PIN-78617

Advocate for the Petitioner   : MR. B BARUAH, I L NGAMLAI

Advocate for the Respondent : MR. A SARMA (R-1,2), MR. LENTSO (R-1,2),MR. M HUSSAIN
(R-1,2),MR. K KALITA (R-1,2)


                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

31.10.2025 Heard the learned counsel for the parties.

Being aggrieved by purported non-compliance of the directions contained Page No.# 2/2

in the judgment dated 17.09.2024 passed in WP(C)/4349/2019 which came to be disposed of along with two other writ petitions, the contempt petition has been filed.

Learned counsel appearing for the respondent -IOCL submits that the directions contained in the order dated 17.09.2024 passed in WP(C)/4349/2019 has since been complied with, petitioner has been regularised in his services. His submissions is not opposed or disputed by counsel for the petitioner.

It is stated that the copy of the order of regularisation has also been served.

Taking into consideration the submissions made, this Court does not propose to proceed any further to this contempt petition.

Accordingly, contempt petition stands closed.

Notices issued, stands recalled.

Copy of the order passed by the authority regularising the writ petitioner in service which is placed before the Court is kept in the case record.

JUDGE

Comparing Assistant