Gauhati High Court
Smti Phuholi Sema vs Kuhupuyo Puro And Anr on 14 July, 2025
Author: K.R. Surana
Bench: Kalyan Rai Surana
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GAHC010006992013
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/200/2013
SMTI PHUHOLI SEMA
W/O- TOKHEHO AYE, R/O- KENUOZOU COLONY, KOHIMA TOWN,
KOHIMA, NAGALAND.
VERSUS
KUHUPUYO PURO and ANR
CHAIRMAN, NAGALAND PUBLIC SERVICE COMMISSION NPSC,
NAGALAND, KOHIMA.
2:SARAH RITSE
SECRETARY
NAGALAND PUBLIC SERVICE COMMISSION
NPSC
NAGALAND
KOHIMA
Advocate for the Petitioner : MR.S DUTTA, MR.D CHAKRABORTY
Advocate for the Respondent : MRS T KHRO,
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BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
ORDER
14.07.2025 (K.R. Surana, J) Ms. S. Mushahari, learned counsel for the petitioner prays for an adjournment as she awaits updated instructions in the matter.
2. We take notice of the fact that by judgement and order dated 15.05.2025 passed by the Supreme Court of India in Civil Appeal No. 5807/2017- Nagaland Public Service Commission (through its Chairman) & Anr. Vs. Smt. Phuholi Sema & Ors., certain directions have been passed.
3. Accordingly, the matter stands adjourned today to enable learned counsel for the petitioner to obtain instructions as to whether any live issue remains in this contempt petition, in light of the judgment and order dated 15.05.2025 referred to hereinbefore.
4. List after 2 (two) weeks.
JUDGE JUDGE Comparing Assistant