01Facts
The application, I.A. (Civil) No. 2563/2026, was before a Division Bench alongside the linked WP(C) No. 3684/2021.
pp. 1–4The order records the appearances of counsel but does not set out the application’s grounds or the underlying writ petition’s facts.
pp. 1–4On 4 November 2026, the Court directed that the writ petition be listed under “Admission” together with the application on 26 November 2026.
p. 402Issues
i.Whether WP(C) No. 3684/2021 and I.A. (Civil) No. 2563/2026 should be listed together under “Admission”
p. 403Law Applied
The order cites no statute, precedent, or substantive legal principle. It is a procedural listing direction.
p. 404Reasoning
The Court made no findings on the merits of the writ petition or the application.
p. 4It directed that they be listed together under “Admission”; the order provides no further reasoning for that direction.
p. 405Holding
The Court directed that WP(C) No. 3684/2021 be listed under “Admission” along with I.A. (Civil) No. 2563/2026 on 26 November 2026.
p. 4No substantive relief or determination on the merits was recorded.
p. 4Original Court PDF
Sri Tapash Ranjan DasvsThe State Of Assam
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