Gauhati High Court
Kowstava Buragohain vs The State Of Assam And Anr on 22 December, 2021
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/2
GAHC010225132021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet./796/2021
KOWSTAVA BURAGOHAIN
S/O SHRI PRADIP BURAGOHAIN
R/O HOUSE NO. 41, BYE LANE NO. 2, WIRELESS, BELTOLA,
GUWAHATI-781028.
VERSUS
THE STATE OF ASSAM AND ANR.
REP. BY THE PP, ASSAM
2:SHRI PRITAM MAHANTA
CHIEF EXECUTIVE OFFICER
ASSAM CRICKET ASSOCIATION
ACA STADIUM
BARSAPARA
GUWAHATI-78101
Advocate for the Petitioner : MR. A K BHUYAN
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 22.12.2021 Heard Mr. A.K. Bhuyan, learned counsel for the petitioner and Mr. T.J. Mahanta, learned Sr. Counsel, assisted by Mr. M. Phukan, learned Page No.# 2/2 counsel for the respondent No. 1.
Issue notice returnable in four weeks.
Since Mr. Phukan, learned counsel has already entered appearance and accepts notice on behalf of the respondent No. 1, no formal notice need be issued to the said respondent. However, extra copy of the petition shall be furnished to him during the course of the day.
The petitioner shall take step for service of notice upon the respondent No. 2 by registered post with A/D and also other usual process within three days.
List the matter in the month of February, 2022. Till the next date of listing, no coercive action shall be taken against the present petitioner.
JUDGE Comparing Assistant