Ex-Tc 61624 Rect/Bb Sahab Singh vs Govind Mohan And Anr
2025 Latest Caselaw 7063 Gua

Gauhati High Court

Ex-Tc 61624 Rect/Bb Sahab Singh vs Govind Mohan And Anr on 5 September, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

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GAHC010196872025




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

                                  Case No. : Cont.Cas(C)/481/2025

            EX-TC 61624 RECT/BB SAHAB SINGH
            S/O- LATE RAMPHAL, R/O- VILL. AND P.O. ATWALA, TAHSIL MATLODHA,
            DIST. PANIPAT, HARYANA, PIN- 132103.



            VERSUS

            GOVIND MOHAN AND ANR
            THE SECRETARY, MINISTRY OF HOME AFFAIRS, NEW DELHI-793011.

            2:LIEUTENANT GENERAL VIKAS LAKHERA
            AVSM
             SM
            THE DIRECTOR GENERAL ASSAM RIFLES SHILLONG MEGHALAYA-
            793011

Advocate for the Petitioner   : MR. D GOGOI, MS T WAPANGLA

Advocate for the Respondent : ,




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                             ORDER

05.09.2025

Heard Mr. D. Gogoi, learned counsel for the petitioner. The instant contempt application is preferred alleging non-compliance of the direction made in a Judgment and Order dated 03.05.2024 passed in W.P.[C] no. 7804/2017.

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It is averred that the Judgment and Order dated 03.05.2024 has been duly brought to the notice of the respondents.

Issue notice, returnable in 4 [four] weeks. The petitioner shall take steps for service of notice upon the respondents by registered post with A/D within 2 [two] working days from today.

List the case after 4 [four] weeks.

JUDGE

Comparing Assistant