Gauhati High Court
Smti. Maitri Manna vs Sanjay Kumar Mili on 15 September, 2023
Page No.# 1/2
GAHC010200442023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/559/2023
SMTI. MAITRI MANNA
D/O BIMAL KR. MANNA, VILL- AMDABAD, P.O.-AMDABAD, P.S.-
NANDIGRAM, DIST- PURBA MEDINIPUR, WEST BENGAL AND P/R/A NO.
35/1, VEVEKANADA ROAD, SANTOSHPUR, P.S.-SURVEY PARK, KOLKATA,
WEST BENGAL
VERSUS
SANJAY KUMAR MILI
DIRECTOR OF HIGHER EDUCATION, ASSAM, KAHILIPARA, GUWAHATI-19
Advocate for the Petitioner : MR. J AHMED
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
Date : 15.09.2023 Heard Mr. J Ahmed, learned counsel for the petitioner.
This is an application filed under section 12 and 15 of the Contempt of Court's Act, 1971 read with Article 215 of the Constitution of India alleging willful disobedience and deliberate Page No.# 2/2 violation of the order dated 12.02.2023 passed in WP(C) No.1268/2023.
Issue notice, returnable by 4 (four) weeks. Steps by Registered Post with A.D as well as through usual process within 7 (seven) days.
The petitioner is also permitted to take dasti service routed through the registry of this court and thereafter shall file affidavit of service in proof thereof.
JUDGE Comparing Assistant