RABI RANJAN DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. J. Saikia, the learned senior counsel assisted by Ms. M. Nirola, the learned counsel for the petitioner. Also heard Mr. N. Goswami, the learned Government Advocate for the respondent Nos.1 to 2 as well as Mr. N. N. Upadhyaya, the learned counsel appearing on behalf of the respondent No.4.

(2.) This Court vide an order dt. 18/12/2020 issued notice and further directed that operation of the impugned notice dtd. 18/11/2020 and further proceedings in connection thereto was stayed till the returnable date.

(3.) It further appears on record that the said interim order passed on 18/12/2020 was extended from time to time and is still continuing till date. The respondent No.4 being affected by the said interim order, filed an application seeking vacation, modification and alteration of the order dtd. 18/12/2020. The said application has come up before this Court for consideration.