Gauhati High Court
Nripen Bora vs Hemen Das on 19 April, 2024
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010151282021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/361/2021
NRIPEN BORA
S/O LT. JYOTI RAM BORA, R/O VILL. KALONGPAR HALOWAGAON, P.S
RUPAHIHAT, DIST. NAGAON, ASSAM, PIN 782141
VERSUS
HEMEN DAS
COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM, PANCHAYAT AND
RURAL DEVELOPMENT DEPTT., ASSAM, JURIPAR, PANJABARI,
GUWAHATI 37, DIST. KAMRUP (M), ASSAM.
Advocate for the Petitioner : MR. A SARMA
Advocate for the Respondent : MR. K KONWAR
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 19.04.2024 Upon instruction, Mr. L. Sangtam, learned counsel for the petitioner has submitted that the order of the Court has been complied with.
2. Mr. S. Dutta, learned counsel for the respondents has produced a copy of order dated 28.07.2022, passed by the Principal Secretary to the Govt. of Page No.# 2/2 Assam, Panchayat & Rural Development Department, by which the prayer of the petitioner was rejected and disposed of.
3. The said instruction is kept as a part of record.
4. As the order of the Court has been complied with, this contempt petition stands closed.
JUDGE Comparing Assistant