Gauhati High Court
Debabrata Gogoi vs Dip Bora on 8 January, 2025
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/2
GAHC010201502024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.L.P./40/2024
DEBABRATA GOGOI
S/O. LATE DANDADHAR GOGOI, R/O. JONAKI NAGAR, P/O. AND P/S.
GOLAGHAT, DIST.- GOLAGHAT, ASSAM, PIN-785621
VERSUS
DIP BORA
S/O. LATE BANESWAR BORA, R/O. KACHUGAON, P/S. GOLAGHAT, DIST.
GOLAGHAT, ASSAM, PIN-786521.
Advocate for the Petitioner : MS D BORUAH, B SARMA,MR P K BORA,MS A MAJUMDER
Advocate for the Respondent : ,
Linked Case : Crl. A/2024/2024 (Filing Number)
DEBABRATA GOGOI
VERSUS
DIP BORA G
------------
Advocate for : MS D BORUAH
Advocate for : appearing for DIP BORA G
Page No.# 2/2
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 08.01.2025 Heard Mr. B. Sarma, learned counsel appearing for the petitioner. Issue notice to the sole respondent. The petitioner shall take steps for service of notice upon the sole respondent by registered post with A/D. List after 4 (four) weeks.
JUDGE Comparing Assistant