Gauhati High Court
Arvind Kejriwal vs The State Of Assam And Anr on 1 March, 2021
Page No.# 1/2
GAHC010235372017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet./344/2017
ARVIND KEJRIWAL
SON OF SHRI G.R. KEJRIWAL, RESIDENT OF -6 FLAG STAFF ROAD, CIVIL
LINES, NEW DELHI
VERSUS
THE STATE OF ASSAM and ANR.
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM, GAUHATI HIGH
COURT, GUWAHATI
2:MR. SURJYA RONGPHAR
S/O LATE SH. P.C. RONGPHAR
RESIDENT OF -CHIPHONGERHINGRI
NEAR T.V. CENTRE
DIPHU
P.S. and P.O. DIPHU
DIST. KARBI ANGLONG
ASSAM
PIN-78246
Advocate for the Petitioner : MR.D DAS
Advocate for the Respondent :
BEFORE
JOINT REGISTRAR (JUDL.)- MR. ARUP JYOTI BAISHYA
ORDER
Page No.# 2/2 Date : 01.03.2021 Case taken up before the Lawazima Court.
None appears on behalf of the petitioner.
Seen the order of Hon'ble Court passed on 19.06.2019 whereby the Hon'ble Court was pleased to direct the petitioner to take steps through the concerned O/C. Also seen the order of Hon'ble Court passed on 19.06.2019 whereby the Hon'ble Court was pleased to direct the petitioner to take fresh steps for service of notice upon the respondent.
Further, seen the office note dated 19.02.2021 and it is appeared that no step upon the respondent No. 2 has been taken by the petitioner till date despite the aforesaid orders of the Hon'ble Court.
A.O. (J) of the concerning section is requested to take step to list the matter before the Hon'ble Court after 15 (fifteen) days if the petitioner fails to take fresh steps upon the respondent No. 2 by registered post with A/D as well as through usual Court process, through the office of the learned C.J.M., Karbi Anglong, within the said period (fifteen days).
Joint Registrar (Judicial) Comparing Assistant