HIMANGSHU ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.C. Das, learned senior counsel, appearing for the appellant. Also heard Mr. T.C. Chutia, learned State counsel, appearing for respondent Nos.1 to 5; Mr. T.J. Mahanta, learned senior counsel, appearing for respondent Nos.8 to 12; Mr. U.K. Das, learned counsel for respondent No.7 and Mr. I. Ali, learned Standing counsel, Election Commission of India, appearing for respondent No.13.

(2.) Respondent No. 6 had refused to accept notice and, therefore, by an order dated 28.08.2019, service of notice on respondent No. 6 was treated to be complete.

(3.) None appears for respondent No. 6.