Gauhati High Court
Nurul Islam Mollah @ Nurul Islam Mondal vs The State Of Assam on 28 September, 2020
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/1
GAHC010090902020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 1640/2020
1:NURUL ISLAM MOLLAH @ NURUL ISLAM MONDAL
S/O- LATE ABDUL MOZID MOLLAH, R/O- JHAGRARPAR PT I, P.S AND DIST-
DHUBRI, ASSAM
VERSUS
1:THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR H R A CHOUDHURY
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
Date : 28-09-2020 Learned counsels for both the parties are present. As sought for, let the matter be listed on 01.10.2020 for production of the case diary after quarantine. Interim order passed earlier shall continue till then.
JUDGE Comparing Assistant