Gauhati High Court
The State Of Assam And Anr vs Sabiya Khatun @ Sobia Khatun on 9 January, 2020
Author: Manojit Bhuyan
Bench: Manojit Bhuyan, Parthivjyoti Saikia
Page No.# 1/2
GAHC010020992017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 2483/2017
1:THE STATE OF ASSAM and ANR.
REPRESENTED BY THE COMMISSIONER and SECRETARY DEPARTMENT
OF HOME AND POLITICAL, GOVERNMENT OF ASSAM, DISPUR,
GUWAHATI-6
2: UNION OF INDIA
REPRESENTED BY THE SECRETARY
MINISTRY OF HOME AFFAIRS
NEW DELHI-
VERSUS
1:SABIYA KHATUN @ SOBIA KHATUN
W/O- RASHID @ ABDUR ROSHID, VILL- GUNIAL, P.S- KALGACHIA, DIST-
BARPETA, ASSAM-781301
Advocate for the Petitioner : ASSTT.S.G.I.
Advocate for the Respondent : MR.N ANAND
:: BEFORE ::
HON'BLE MR. JUSTICE MANOJIT BHUYAN
HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA
O R D E R
09.01.2020 (Manojit Bhuyan, J) Heard Mr. U.K. Nair, learned senior counsel for the petitioners State as well as Mr. R. Konwar, learned counsel representing the sole respondent.
Page No.# 2/2 Mr. Konwar, learned counsel representing the respondent prays for adjournment of the case by a week. Said prayer is not objected to by Mr. U.K. Nair, learned senior counsel representing the petitioners State.
In view of the above, list for Admission again after a week, on a date to be fixed by the Office.
Case records so received be retained.
JUDGE JUDGE Comparing Assistant