Gauhati High Court
Highbrow vs Kasturi Bharali on 27 April, 2022
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/2
GAHC010072422022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/227/2022
HIGHBROW
REP. BY ITS SECRETARY, HASINA RAHMAN CHOUDHURY, D/O. LT.
MATABUR RAHMAN CHOUDHURY, VILL. DIMPUR, P.O. BISHNU NAGAR,
DIST. KARIMGANJ, ASSAM, PIN-788781.
VERSUS
KASTURI BHARALI
THE DIRECTOR, EMPLOYMENT AND CRAFTSMAN TRAINING AND
MEMBER SECRETARY, ASSAM SKILL DEVELOPMENT INITIATIVE
SOCIETY, ASSAM, REHABARI, GUWAHATI-781008.
Advocate for the Petitioner : MR. S K DAS
Advocate for the Respondent :
BEFORE
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
ORDER
27-04-2022 Heard Mr. S. K. Das, learned counsel for the petitioner.
Matter relates to non-compliance and willful disobedience of the order dated 30.07.2021, passed in WP(C) No. 4709/2020.
Issue notice, returnable in six weeks.
Page No.# 2/2 Petitioner shall take steps for service of notice on the sole respondent/contemnor by Registered post with A/D by tomorrow, providing its correct and proper address with requisite postal stamps.
List accordingly.
JUDGE Comparing Assistant