Gauhati High Court
Page No.# 1/3 vs The Union Of India And 2 Ors on 16 July, 2025
Author: Devashis Baruah
Bench: Devashis Baruah
Page No.# 1/3
GAHC010176882024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4453/2024
DILIP KALITA AND 3 ORS
S/O- LATE MADHAB CHANDRA DAS,
R/O- H.NO-45, APRO COLONY, ULUBARI, GUWAHATI, DIST-KAMRUP (M),
ASSAM
2: BHASWATI KALITA
W/O- ARINDAM CHATTERJEE
D/O- DILIP KALITA
R/O- H.NO-45
APRO COLONY
ULUBARI
GUWAHATI
DIST-KAMRUP (M)
ASSAM
3: SYURI CHATTERJEE
D/O- ARINDAM CHATTERJEE
R/O- H.NO-45
APRO COLONY
ULUBARI
GUWAHATI
DIST-KAMRUP (M)
ASSAM
4: YURIKA CHATTERJEE
D/O- ARINDAM CHATTERJEE
R/O- H.NO-45
APRO COLONY
Page No.# 2/3
ULUBARI
GUWAHATI
DIST-KAMRUP (M)
ASSA
VERSUS
THE UNION OF INDIA AND 2 ORS
REP. BY POST MASTER GENERAL, ASSAM DIVISION,
2:THE SR. SUPERINTENDENT OF POST
GUWAHATI DIVISION
GUWAHATI
DIST- KAMRUP (M)
ASSAM
PIN-781001
3:THE SUB POST MASTER
ULUBARI SO
GUWAHATI
DIST- KAMRUP (M)
ASSAM
PIN-78100
For the Petitioner(s) : None appears.
For the Respondent(s) : Mr. B. Chakraborty, Standing Counsel
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : 16.07.2025 Mr. B. Chakraborty, the learned Standing counsel submits that he has been verbally instructed that the petitioners have already been granted the relief. He however submits that he would like to place certain written communication in that regard.
2. List this matter again on 25.07.2025 on which date, Mr. B. Page No.# 3/3 Chakraborty, the learned Standing counsel shall ensure that the instructions are placed before this Court.
JUDGE Comparing Assistant