Gauhati High Court
Ratul Deka vs The State Of Assam And 3 Ors on 25 March, 2022
Bench: Sudhanshu Dhulia, Sanjay Kumar Medhi
Page No.# 1/2
GAHC010103032021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WA/159/2021
RATUL DEKA
S/O. LT. BISHNU RAM DEKA, R/O. HABERIKURA, P.O. PUTHIMARI, P.S.
KAMALPUR, DIST. KAMRUPM, ASSAM, PIN-781380.
VERSUS
THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE SECRETARY, LEGISLATIVE DEPARTMENT, GOVT.
OF ASSAM, DISPUR GUWAHATI 06
2:THE MEMBER SECRETARY
ASSAM STATE LEGAL SERVICES AUTHORITY
HIGH COURT OLD BUILDING CAMPUS
PANBAZAR
GUWAHATI 01
3:THE DISTRICT AND SESSION JUDGE CUM CHAIRMAN
DISTRICT LEGAL SERVICE AUTHORITY
KAMRUP M ASSAM
4:SRI MRINAL KUMAR NATH
S/O SRI AJAN NATH
RESIDENT OF VILLAGE AND PO CHANGSARI
PS CHANGSARI
DIST KAMRUP R ASSAM
78110
Advocate for the Petitioner : MR. K N CHOUDHURY
Advocate for the Respondent : GA, ASSAM
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-B E F O R E -
HON'BLE THE CHIEF JUSTICE MR. SUDHANSHU DHULIA HON'BLE MR. JUSTICE SANJAY KUMAR MEDHI 25.03.2022 Mr. L. Sangtam, learned counsel for the respondent No.4 seeks adjournment for three weeks through a mention memo.
Consent of Mr. N. Gautam, learned counsel for the appellant regarding adjournment has also been taken.
Adjourned.
List again on 27th April, 2022.
JUDGE CHIEF JUSTICE Comparing Assistant