Gauhati High Court
Sri Rajib Bordoloi vs The State Of Assam And Anr on 23 April, 2020
Author: Manish Choudhury
Bench: Manish Choudhury
Page No. 1/2
GAHC010285432019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A. 450/2019
1:SRI RAJIB BORDOLOI
S/O- LATE MAHENDRA BORDOLOI, R/O- VILL.- PURANI GUDAM
KURUAJAN, P.S. SAMAGURI, DIST.- NAGAON, ASSAM, PIN- 782141.
VERSUS
1:THE STATE OF ASSAM AND ANR
REP. BY P.P., ASSAM.
2:JAFAT KAWA
S/O- LATE MARKASH KAWA
R/O- VILL.- BORDOL
P.O. AND P.S. SAMAGURI
DIST.- NAGAON
ASSAM
PIN- 782140
Advocate for the Petitioner : MR. B C DAS
Advocate for the Respondent : PP, ASSAM
Linked Case : I.A.(Crl.) 1003/2019
1:SRI RAJIB BORDOLOI
S/O- LATE MAHENDRA BORDOLOI
R/O- VILL.- PURANI GUDAM KURUAJAN
P.S. SAMAGURI
DIST.- NAGAON
ASSAM
PIN- 782141.
VERSUS
1:THE STATE OF ASSAM AND ANR
Page No. 2/2
REP. BY P.P.
ASSAM.
2:JAFAT KAWA
S/O- LATE MARKASH KAWA
R/O- VILL.- BORDOL
P.O. AND P.S. SAMAGURI
DIST.- NAGAON
ASSAM
PIN- 782140.
Advocate for the Petitioner : MR. B C DAS
Advocate for the Respondent : PP
ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 23-04-2020 Ms. M. D. Medhi, learned counsel for the appellant has submitted that she had forwarded an E-mail to the Registry on 14.04.2020 by attaching a copy of the relevant track consignment report in respect of the Consignment No. RS528189322IN, wherefrom, it transpires that the service of notice on respondent no. 2 has been effected.
Office note dated 20.04.2020 reflects that service report has not been received by the Registry till that date.
In view of the assertion made by Ms. Medhi, on the basis of the track consignment report so forwarded, Registry to verify the status of service of notice on respondent no. 2, on the basis of track consignment report from the website of the Postal Department on or before 03.05.2020.
List the matter on 06.05.2020 with the report.
JUDGE Comparing Assistant