The Principal Seat of the High Court of Gauhati will remain closed from 24th to 31st December,2021 on account of Winter Vacation

During the Vacation the arrangement of duties in the office for the Officers and Staff of the Principal Seat will be as follows: -

  1. The Office will function on 27th , 28th and 29th December, 2021 (3 days).
  2. The Office will remain closed on 24th , 30th and 31st  December, 2021 (3 days).

There will be Vacation Court on 28th and 29th December, 2021.

About Gauhati High Court

The Gauhati High Court as of today emerged from the High Court of Assam. On 9th September 1947, the Assam Legislative Assembly adopted a resolution that a High Court be established for the Province of Assam.In exercise of power conferred by sub-section (1) of section 229 of the Government of India Act, 1935, as adopted by the Indian Provincial Constitution (Amendment) Order, 1948, the Governor General of India was pleased to promulgate on 1st March, 1948 the Assam High Court Order, 1948, establishing the High Court of Assam with effect from 5th April, 1948, for the then Province of Assam.

Picture Source :

 
Vishal Gupta