Gauhati High Court
Noor Mohammad @ Noor Mohammad Ali vs The State Of Assam And Anr on 10 September, 2024
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/2
GAHC010127862024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/1661/2024
NOOR MOHAMMAD @ NOOR MOHAMMAD ALI
S/O CHURHAB ALI
R/O VILL- BHUMKI, PART-I
P.S. SALAKATHI
DIST. KOKRAJHAR, ASSAM
VERSUS
THE STATE OF ASSAM AND ANR.
REP BY THE PP, ASSAM
2:KOHINUR HUSSAIN
S/O LATE JOBBAR HUSSAIN
R/O VILL- SINGIMARI
P.O. AND P.S. FAKIRAGRAM
DIST. KOKRAJHAR
ASSAM
PIN-78334
Advocate for the Petitioner : MR. S U AHMED, MR A HAWARI
Advocate for the Respondent : PP, ASSAM,
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BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 10.09.2024 Heard Mr.S.U.Ahmed, learned counsel for the petitioner as well as Mr. B.Sharma, learned Addl. P.P., Assam for the State respondent.
Case diary is received but the same is not upto-date. Learned Addl.P.P. is directed to take instruction whether notice has been served on respondent No.2.
Case diary be returned back for re-submission after updation. List on 30.09.2024.
Interim order will continue.
JUDGE Comparing Assistant