Gauhati High Court
Page No.# 1/3 vs Diganta Barah And 2 Ors on 31 August, 2024
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/3
GAHC010268872022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/48/2023
RUHUL AMIN KHAN AND 7 ORS
S/O- JEHIR KHAN, R/O- NO.1 DOLABARI, TEZPUR, DIST- SONITPUR, PIN-
784001
2: PARTHA SARATHI DEB
S/O- PRABIR KUMAR DEB
R/O- SOUTH BASISTHA ROAD
BL ROAD
DIST.- KAMRUP (M)
GHY-29
3: UDIPTA TALUKDAR
S/O- DR K.C.TALUKDAR
R/O- ASSAM AGRICULTURAL UNIVERSITY CAMPUS
DIST.- JORHAT
PIN- 785013
4: PRANJIT KALITA
S/O- LT. BIPIN KALITA
R/O- SARIHA CHALLA
PATARKUCHI
DIST.- BAJALI
PIN- 781326
5: JOYDEEP DAWDUNG LANGTHASA
S/O- SUDHIR DAWDUNG LANHTHASA
R/O- VILL- SINGJURI
SHYABARI
DIST.- HOJAI
LANKA
PIN- 781029
6: MANALI DAS
Page No.# 2/3
D/O- LT. DEBEN CHANDRA DAS
R/O- VIDYA MANDIR PATH
BARSAJATI LALMATI
DIST.- KAMRUP (M)
GHY-17
7: ROOPJYOTI TAYE
S/O- L.N.TAYE
R/O- NAUSHALI GAON
NEFA TINIALI
ROWRIAH
PIN- 785005
8: SATYA BRATA DAS
S/O- PRAFULLA CHANDRA DAS
R/O- VILL- KALAPOOL
BINNAKANDI TEA ESTATE
DIST.- CACHAR
PIN- 78812
VERSUS
DIGANTA BARAH AND 2 ORS
THE COMMISSIONER AND SECRETARY HOME (B) DEPTT, DISPUR,
GUWAHATI-781006, ASSAM
2:M S MANIVANNAN
THE COMMISSIONER AND SECRETARY
GAD
DISPUR
GHY- 06
ASSAM
3:JAYANT NARLIKAR
THE COMMISSIONER AND SECRETARY FINANCE (PRU) DEPTT
DISPUR
GHY- 781006
ASSAM
Advocate for the Petitioner : MR. S DUTTA, MR. C DAS,MRS. K BARPUZARI
Advocate for the Respondent : MR. D SAIKIA (R-2, R3), MR A CHALIHA (R3),MR. A
PHUKAN,MR. B GOGOI (R-2, R3),MR. A PHUKAN (R-2),MR P NAYAK (R-2, R3)
Page No.# 3/3
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
31.08.2024 None appears for the petitioners on call. The petitioners' counsel was absent even on the previous date i.e. on 01.03.2024 when the matter was listed before this Court.
Mr. A. Phukan, learned counsel for the respondent No.2 and Mr. A. Chaliha, learned counsel for the respondent No.3 are present. Mr. Chaliha submits that by a speaking order dated 23.05.2023 the issue has been addressed and therefore, the Court order has already been complied with. According to Mr. Chaliha, being aggrieved by the speaking order dated 23.05.2023 the petitioner has also filed a writ petition which is pending disposal before this Court. The petitioners' counsel is not present to controvert the said submission. In view of the above, by retaining a copy of the speaking order dated 23.05.2023 in the record of this case, this Contempt Case stands closed.
JUDGE Comparing Assistant