Gauhati High Court
M/S Zet Travels vs Hawaibam Jaychandra Singh And 3 Ors on 6 January, 2026
Page No.# 1/2
GAHC010162192025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/2667/2025
M/S ZET TRAVELS
HAVING ITS HEAD OFFICE AT MANIPURI BASTI, GUWAHATI-7, KAMRUP
(M), ASSAM, REPRESENTED BY1. SMT. SUKANYA SINGHA, 2. SMT. SUMAN
SINGHA, 3. SMT. SHWETA SINGHA, ALL ARE D/O LATE JITEN SINGHA AND
R/O HOUSE NO. 65, BY LANE NO. 7, BARTHAKUR MILL ROAD, ULUBARI,
GUWAHATI-781007, KAMRUP (M), ASSAM
VERSUS
HAWAIBAM JAYCHANDRA SINGH AND 3 ORS.
S/O LATE NABADWIP SINGH, R/O MANIPURI BASTI, GUWAHATI-7, DIST-
KAMRUP (ASSAM)
2:HAWAIBAM BALAKRISHAN SINGH
S/O RANBIR SINGH
R/O MANIPURI BASTI
GUWAHATI-7
DIST- KAMRUP (ASSAM)
3:HAWAIBAM PRANJIT SINGH
S/O BIJOI SINGH
R/O MANIPURI BASTI
GUWAHATI-7
DIST- KAMRUP (ASSAM)
4:HAWAIBAM KHIDIR SINGH
S/O LATE SAMSON SINGH
R/O MANIPURI BASTI
GUWAHATI-7
DIST- KAMRUP (ASSAM
Advocate for the Petitioner : MR. A IKBAL, MS. M NATH,MS. J SARMA
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Advocate for the Respondent : MR. A SATTAR (FOR CAVEATOR), S CHOUDHURY (FOR
CAVEATOR)
In
CRP Case No. 113/2025
With
CRP Case No. 113/2025
(CAVT. NO. 061020/25)
BEFORE
HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
ORDER
06.01.2026
1. Heard Mr. A. Ikbal, the learned counsel for the applicants.
2. The learned counsel for the applicants has submitted that the applicant has filed a Writ Petition bearing No. WP (C) No. 7168/2025, wherein some orders were passed by the co- ordinate bench of this court regarding the provisions of electricity connection to the applicant and in view of the same, he is not pressing the instant interlocutory application for the time being.
3. In view of the said submissions, let this interlocutory application be heard finally, along with the connected CRP No. 113/2025.
JUDGE Comparing Assistant