Jaymati Brahma vs Bikash Das
2025 Latest Caselaw 8237 Gua

Gauhati High Court

Jaymati Brahma vs Bikash Das on 31 October, 2025

Author: Nelson Sailo

Bench: Nelson Sailo

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GAHC010235072025




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

                                  Case No. : Cont.Cas(C)/546/2025

            JAYMATI BRAHMA
            WIFE OF PABIN BRAHMA ALIS PABIN CHANDRA BRAHMA, VILLAGE -
            HENGRABARI, PS DISPUR, DISTRICT KAMRUP METRO.



            VERSUS

            BIKASH DAS
            DIRECTORATE OF PENSION, HOUSEFED COMPLEX, CENTRAL BLOCK,
            SIXTH FLOOR, BELTOLA ROAD, HOUSEFED, GUWAHATI 781006



Advocate for the Petitioner   : MS. G BORAH,

Advocate for the Respondent : ,




                                   BEFORE
                       HONOURABLE MR. JUSTICE NELSON SAILO

                                             ORDER

Date : 31.10.2025

Heard Ms. G. Borah, learned counsel for the petitioner, who submits that the judgment and order dated 03.06.2025 passed by this Court in WP(C)/5127/2024 has not been complied with by the respondent despite a copy of the same having been furnished to him.

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In view of above, issue notice returnable by 4 (four) weeks.

Petitioner to take steps for service of notice upon the respondent by registered post with A/D within 3(three) working days.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant