Hiranya Barman vs M. S. Lakshmi Priya
2025 Latest Caselaw 7065 Gua

Gauhati High Court

Hiranya Barman vs M. S. Lakshmi Priya on 5 September, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

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GAHC010198562025




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

                                  Case No. : Cont.Cas(C)/482/2025

            HIRANYA BARMAN
            S/O- LATE BINANDA BARMAN, EXECUTIVE ENGINEER (U/S), GUWAHATI
            MUNICIPAL CORPORATION, R/O- HOUSE NO. 17, BAKRAPARA, NEW
            COLONY, P.O. AND P.S. BASISTHA, GUWAHATI-781029, DIST. KAMRUP
            METRO, ASSAM



            VERSUS

            M. S. LAKSHMI PRIYA
            THE COMMISSIONER, THE GUWAHATI MUNICIPAL CORPORATION,
            BHANGAGARH, GUWAHATI-5.



Advocate for the Petitioner   : MR. A K SARMA, MR H J TAMULI,MR D KALITA

Advocate for the Respondent : ,




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                             ORDER

05.09.2025

Heard Mr. A.K. Sarma, learned counsel for the petitioner. The instant contempt application is preferred alleging non-compliance of the direction made in a Judgment dated 24.06.2025 passed in W.P.[C] no. 6302/2023.

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It is averred that the Judgment dated 24.06.2023 has been duly brought to the notice of the respondent.

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

List the case after 4 [four] weeks.

JUDGE

Comparing Assistant