Gauhati High Court
Noor Bhanu Bibi vs The Union Of India And 3 Ors on 5 November, 2019
Author: Manojit Bhuyan
Bench: Manojit Bhuyan, Ajit Borthakur
Page No.# 1/2
GAHC010150092017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 7319/2017
1:NOOR BHANU BIBI
W/O. ANJAN ALI MIAH, D/O. BASERUDDIN @ SHEIKH BASERUDDIN, VILL.
CHAGALIA PART-II, P.S. GOLAKGANJ, DIST. DHUBRI ASSAM.
VERSUS
1:THE UNION OF INDIA and 3 ORS.
REP. BY ITS SECRETARY OF THE MINISTRY OF HOME AFFAIRS, UNION OF
INDIA, NEW DELHI.
2:THE STATE OF ASSAM
REP. BY THE COMM. and SECY. TO THE GOVT. OF ASSAM
HOME DEPTT.
DISPUR
GUWAHATI-6.
3:THE DY. COMMISSIONER OF DHUBRI DISTRICT
AT DHUBRI
P.O.
P.S. and DIST. DHUBRI
ASSAM.
4:THE SUPERINTENDENT OF POLICE B
DHUBRI
P.O.
P.S. and DIST. DHUBRI
ASSAM
Advocate for the Petitioner : MR.S MOLLAH
Advocate for the Respondent :
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BEFORE
HONOURABLE MR. JUSTICE MANOJIT BHUYAN
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
O R D E R
05.11.2019 (Manojit Bhuyan, J) None for the petitioner appears on call. Ms. G. Hazarika, learned counsel represents respondent no.1 whereas Mr. J. Payeng, learned counsel represents respondent nos.2, 3 and 4.
List for Admission again after two weeks. Case records so received be retained.
Office to correctly reflect the name of Mr. A.T. Sarkar in the Cause List instead of "A.T. Saikia".
We make it clear that on the next date if there is no representation, this could would consider recall of the interim bail granted on 29.11.2017.
JUDGE JUDGE Comparing Assistant