Gauhati High Court
R C Agansimani (Ramnath Chintaman A) vs Dr Ajay Kumar on 3 January, 2022
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010225792021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/504/2021
R C AGANSIMANI (RAMNATH CHINTAMAN A)
RETIRED EXECUTIVE ENGINEER, GO-2492H, EE (CIVIL), NFSG R/O 125/1,
9TH CROSS, HMT LAYOUT/NISARGA LAYOUT MALLATHAHALLI, WARD
NO. 72, VISHWA NEEDAM, P.O., BENGALURU-560091
VERSUS
DR AJAY KUMAR, IAS AND 2 ORS
REPRESENTED BY THE SECRETARY, GOVT. OF INDIA, MINISTRY OF
DEFENCE, R.NO. 101-A, SOUTH BLOCK, NEW DELHI-110011
2:SATISH SINGH
IRSME
JOINT SECRETARY (BORDER ROADS ORGANISATION)
MINISTRY OF DEFENCE
B-WING
4TH FLOOR
SENA BHAWAN
NEW DELHI-110011
3:LT. GENERAL RAJEV KUMAR CHAUDHRY
VSM
THE DIRECTOR GENERAL BORDER ROADS
HQ
DGBR
SEEM SADAK BHAWAN
NEW DELHI-11001
Advocate for the Petitioner : MS. N UPADHYAY
Advocate for the Respondent :
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BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 03.01.2022 Heard Mr. P. Gupta, learned counsel for the petitioner. Non-compliance and violation of order dated 10.05.2021 passed in WP(C) 2903/2021 is alleged in this application filed under Section 12 of the Contempt of the Courts Act read with Article 215 of the Constitution of India.
Issue notice returnable on 16.02.2022. The petitioners shall take steps within 2 (two) days for service of notice on the respondents by registered post with A/D. Liberty is granted to the learned counsel for the petitioners to collect the postal receipt number from the Registry and track service through the postal website and the track report may be filed before the Registry prior to the next date fixed.
The pendency of this writ petition shall not be a bar for compliance of the order in reference.
List on 16.02.2022.
JUDGE Comparing Assistant