Page No.# 1/2 vs Virendra Mittal
2026 Latest Caselaw 3134 Gua

Citation : 2026 Latest Caselaw 3134 Gua
Judgement Date : 4 April, 2026

[Cites 0, Cited by 0]

Gauhati High Court

Page No.# 1/2 vs Virendra Mittal on 4 April, 2026

                                                                        Page No.# 1/2

GAHC010041252025




                                                                 2026:GAU-AS:4949

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

                               Case No. : Cont.Cas(C)/103/2025

            PRIYANKA DEKA
            W/O- BIKASH TALUKDAR,
            R/O-BARKURIHA VILLAGE, NEAR GOPINATH MANDIR, MOROWA
            KAMALPUR ROAD, P.O-NALBARI, P.S -NALBARI, DISTRICT NALBARI,
            ASSAM, PIN-781348



            VERSUS

            VIRENDRA MITTAL
            COMMISIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM,
            FINANCE (TAXATION) DEPARTMENT, GROUND FLOOR, F BLOCK JANATA
            BHAWAN DISPUR, GUWAHATI-06

            2:JITU DOLEY
             IRS
             SECRETARY TO THE GOVT. OF ASSAM

            FINANCE (TAXATION) DEPARTMENT
            F BLOCK JANATA BHAWAN DISPUR
            GUWAHATI-0

Advocate for the Petitioner   : IMSENKALA, MS. B CHOWDHURY,MR S DUTTA

Advocate for the Respondent : MR. D NATH (R1, R2),
                                                                     Page No.# 2/2




                                 BEFORE
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                     ORDER

04.04.2026

1. Heard Ms. B. Chowdhury, learned counsel for the petitioner. Also heard Mr. D. Nath, learned Senior Government Advocate, Assam representing the respondents.

2. The present contempt petition is filed alleging willful and deliberate violation of an interim order dated 06.12.2024 passed in WP(C) No. 5862/2024, whereby the show cause notice dated 30.11.2023, drawing the departmental proceeding against the petitioner was stayed.

3. However, in the meantime, the aforesaid writ petition has been decided and accordingly, learned counsel for the petitioner submits that nothing survives to be adjudicated in the present contempt petition.

4. In view of the aforesaid submission, this contempt petition stands closed.

JUDGE

Comparing Assistant