Gauhati High Court
The State Of Assam And 2 Ors vs Mrs. Minali Kalita And Anr on 27 January, 2021
Author: Nani Tagia
Bench: Nani Tagia
Page No.# 1/3
GAHC010258952019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./10/2021
THE STATE OF ASSAM AND 2 ORS
REP. BY THE SECRETARY GOVT. OF ASSAM, DISPUR, GUWAHATI-6,
ASSAM
VERSUS
MRS. MINALI KALITA AND ANR
W/O LT. KHAGEN KALITA, VILL. GASBARI, P.S. MORIGAON, DIST.
MORIGAON, ASSAM
Advocate for the Petitioner : MR. R D CHOUDHURY
Advocate for the Respondent :
Linked Case : I.A.(Civil)/1156/2020
MINALI KALITA
W/O LT. KHAGEN KALITA
VILL. GASBARI
P.S. MORIGAON
DIST. MORIGAON
ASSAM
VERSUS
THE STATE OF ASSAM AND 2 ORS
REP. BY THE SECRETARY GOVT. OF ASSAM
DISPUR
GUWAHATI-6
ASSAM
2:THE DIRECTOR GENERAL OF POLICE
ULUBARI GUWAHATI
ASSAM
PIN-781007
Page No.# 2/3
3:THE SUPERINTENDENT OF POLICE
DIST. MORIGAON
ASSAM
------------
Advocate for : MR. B K JAIN
Advocate for : MR. R D CHOUDHURY appearing for THE STATE OF ASSAM AND
2 ORS
Linked Case : I.A.(Civil)/3765/2019
THE STATE OF ASSAM AND 2 ORS
REP. BY THE SECRETARY GOVT. OF ASSAM
DISPUR
GUWAHATI-6
ASSAM
2: THE DIRECTOR GENERAL OF POLICE
ULUBARI GUWAHATI
ASSAM
PIN-781007
3: THE SUPERINTENDENT OF POLICE
DIST. MORIGAON
ASSAM
VERSUS
MRS. MINALI KALITA AND ANR
W/O LT. KHAGEN KALITA
VILL. GASBARI
P.S. MORIGAON
DIST. MORIGAON
ASSAM
2:MAHMMAD ALI
S/O LT. NABI HUSSAIN
VILL. SINGARI MADRASA GAON
P.O. SINGARI
P.S. JURIA
DIST. NAGAON
ASSAM
------------
Advocate for : MR. R D CHOUDHURY
Advocate for : appearing for MRS. MINALI KALITA AND ANR
Page No.# 3/3
BEFORE
HONOURABLE MR. JUSTICE NANI TAGIA
ORDER
Date :27.01.2021 Heard Mr. A. Chakraborty, learned counsel appearing on behalf of the appellants.
Also heard Mr. B. K. Jain, learned counsel appearing on behalf of respondent No. 1.
Admit.
Call for the relevant records immediately.
Issue notice, returnable within 6 weeks.
As Mr. Jain, learned counsel, has accepted notice on behalf of respondent No. 1; no formal notice is required to be sent to the said respondent. However, he shall be provided with the requisite extra copies of the memo of appeal during the course of the day.
Learned counsel for the appellants shall take necessary steps for causing service of notice upon the Respondent No. 2, by registered A/D post as well as by usual process within 1 week from today.
List it after 6 weeks.
Registry shall reflect the name of Mr. B. K. Jain, learned counsel, in the Cause List, as the learned counsel, appearing on behalf of respondent No. 1, henceforth.
JUDGE Comparing Assistant