GAUTAM CH. BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the submission of learned counsel for the parties.

(2.) None appears for the respondent no. 2 despite name being shown in the cause list.

(3.) In view of the nature of prayer made in this petition and as the matter is pending since 2019 despite service notice upon the respondents, the matter is taken up for disposal at the admission stage itself.