Gauhati High Court
The Union Of India And 4 Ors vs Manoj Kumar Roy on 11 March, 2020
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GAHC010051032015
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MC 235/2015
1:THE UNION OF INDIA and 4 ORS,
THROUGH THE SECY., HOME DEPTT. GOVT. OF INDIA, NEW DELHI
2: THE DIRECTOR GENERAL OF CENTRAL RESERVE POLICE FORCE
R.K. PURAM
NEW DELHI
3: THE DEPUTY INSPECTOR GENERAL
GOVT.OF INDIA
MINISTRY OF HOME AFFAIRS
SASHASTRA SEEMA BAL
SHQ
SSB
AGNIGARH ROAD
TEZPUR
DIST. SONITPUR
ASSAM.
4: THE COMMANDANT
33RD BATTALION
SASHASTRA SEEMA BAL
RANGIA
DIST. KAMRUP
ASSAM.
5: MRIGEN SARMAH
ENQUIRY OFFICER
C/O THE COMMANDANT
33RD BATTALION
SASHASTRA SEEMA BAL
RANGIA
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DIST. KAMRUP
ASSAM
VERSUS
1:MANOJ KUMAR ROY
S/O LATE NAYAN CHANDRA ROY, R/O VILL. MAJGAON, P.O. TECH
BONGAIGAON, DIST. BONGAIGAON, ASSAM.
Advocate for the Petitioner : C.G.C.
Advocate for the Respondent :
BEFORE
MR. DHRUPAD KASHYAP DAS, REGISTRAR (JUDICIAL)
ORDER
Date : 11-03-2020 None has appeared on behalf of the appellants.
Seen the office note dated 05-03-2020 which reflects that as per Hon'ble court's order dated 09-02-2015, notice was issued upon the sole respondent by registered post with A/D, but neither A/D card nor unserved notice have been received back till date. The postal journal of the sole respondent is placed at Flag "Y". The postal journal shows that notice was issued upon Respondent No. 6 on 11-12-2017. The postal consignment no. RS432645842IN of the notice is tracked out from www.indiapost.gov.in, but no consignment detail is found.
Since, notice was issued a long time back and no service report has been received till date, the petitioner is again directed to take fresh steps within a period of 1 (one) week for issuance of notice upon the sole respondent by registered post with A/D and as well as through usual process.
The matter may be listed again before Lawazima court in the second week of April, 2020.
REGISTRAR (JUDICIAL) Comparing Assistant