Gauhati High Court
Retired Employees Assn. Assam ... vs Mr. Vinod Kumar Pipersenia on 24 November, 2020
Author: Michael Zothankhuma
Bench: Michael Zothankhuma
Page No.# 1/2
GAHC010137132017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/403/2017
RETIRED EMPLOYEES ASSN. ASSAM PLANTATION CROPS DEV. CORPN.,
ASSAM PLANTATION CROPS DEVELOPMENT CORPORATION, REP. BY ITS
PRESIDENT SRI PR HANDIQUE, HAVING ITS OFFICE AT B BARUAH ROAD,
EAST AMOLAPATTY, NAGAON, DIST- NAGAON, ASSAM
VERSUS
MR. VINOD KUMAR PIPERSENIA, IAS and ORS.
THE CHIEF SECRETARY, GOVT OF ASSAM, ASSAM SECRETARIAT, DISPUR,
GUWAHATI- 781006
2:RAJIB KUMAR BORA
IAS
3:RABI KOTA
IAS
4:E P MARAK
5:MR. SAMIR KUMAR SINHA
IA
Advocate for the Petitioner : MR.R PHUKAN
Advocate for the Respondent : MR.P NAYAKR
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BEFORE
HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
ORDER
Date : 24-11-2020 No one appears for the petitioner on call. Mr. P. Nayak, learned counsel appearing for the respondent Nos. 2 to 5 submits that the retirement dues of thirty former employees of the Assam Plantation Crops Development Corporation has been paid. He accordingly submits that the contempt petition can be closed as the judgment and order dated 09.01.2017 passed in WP (C) 1447/2014 has been complied with.
In view of the submission made by Mr. P. Nayak, learned counsel for the respondent Nos. 2- 5, the contempt petition stands closed.
JUDGE Comparing Assistant