Gauhati High Court
Nirod Kumar Das And 7 Ors vs Musharraf Husain Choudhury And 5 Ors on 11 March, 2020
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GAHC010138982013
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MC 3593/2013
1:NIROD KUMAR DAS and 7 ORS.
VERSUS
1:MUSHARRAF HUSAIN CHOUDHURY and 5 ORS.
Advocate for the Petitioner : MR.R SINGHA
Advocate for the Respondent : GA
ASSAM
BEFORE
MR. DHRUPAD KASHYAP DAS, REGISTRAR (JUDICIAL)
ORDER
Date : 11-03-2020 Ld. Counsels Mr. K. Mohammed and Ms. T. Parashar for Sr. Advocate Mr. D. Das have appeared on behalf of the appellants.
Seen the office note dated 05-03-2020 which reflects that as per Hon'ble court's order dated 09-12-2013 in WA No. 411/2013, notices were issued upon the Respondent Nos. 2 & 3 by registered post with A/D, but neither A/D card nor unserved notice have been received back till date. The postal journal of the said respondents is placed at Flag "Y". The postal journal shows that notice was issued upon Respondent Nos. 2 & 3 on 19-08-2017. The postal consignment nos. RS495462871IN and RS495468210IN of the notices is tracked out from www.indiapost.gov.in, but no consignment detail is found.
Page No.# 2/2 Since, notice was issued a long time back and no service report has been received till date, the petitioner is again directed to take fresh steps within a period of 1 (one) week for issuance of notice upon the said respondents by registered post with A/D and as well as through usual process.
The matter may be listed again before Lawazima court in the second week of April, 2020.
REGISTRAR (JUDICIAL) Comparing Assistant