Gauhati High Court
Lakhi Hira Chodhury @ Lakhya Hira ... vs The State Of Assam on 3 August, 2021
Author: Manish Choudhury
Bench: Manish Choudhury
Page No. 1/2
GAHC010007632021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/165/2021
LAKHI HIRA CHODHURY @ LAKHYA HIRA CHOUDHURY
W/O- NABA KUMAR CHOUDHURY, R/O- BARBARI, H.NO. 390, NEAR SHIV
MANDIR, P.S. DISPUR, DIST.- KAMRUP (M), ASSAM
VERSUS
THE STATE OF ASSAM
REP. BY THE P.P., ASSAM
Advocate for the Petitioner : MR. L P NATH
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 03.08.2021 The Court proceedings have been conducted through online court proceeding services.
Heard Mr. L.P. Nath, learned counsel for the petitioner. It is noticed that by order dated 08.02.2021, the case diary was called for and thereafter, the case was posted on several dates for production of the case diary but till date, the case diary has not been produced.
Mr. B.B. Gogoi, learned Additional Public has submitted that he will make Page No. 2/2 an endeavour to produce the concerned case diary on 18.08.2021.
List the case accordingly on 18.08.2021.
JUDGE Comparing Assistant