Gauhati High Court
Dwipjyoti Talukdar vs The Union Of India And 5 Ors on 29 November, 2023
Author: M.R.Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/2
GAHC010150762023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4008/2023
DWIPJYOTI TALUKDAR
S/O SRI AKAN TALUKDAR, R/O VILL-PURAN BURKA SATRA, P.O.-
KSHUDRADIMU, P.S.-RANGIYA, DIST-KAMRUP (R), ASSAM, PIN-781382
VERSUS
THE UNION OF INDIA AND 5 ORS.
REPRESENTED BY THE SECRETARY, MINISTRY OF DEFENCE, NEW DELHI
2:THE CHIEF OF AIR FORCE STAFF
AIR HEADQUARTERS
VAYU BHAWAN
NEW DELHI-110011
3:THE AIR OFFICER-IN-CHARGE PERSONNEL
AIR HEADQUARTERS
VAYU BHAWAN
NEW DELHI-110011
4:THE AIR OFFICER COMMANDING-IN-CHIEF
HQ MAINTENANCE COMMAND
IAF
INDIAN AIR FORCE
VAYUSENA NAGAR
NAGPUR-440007
5:AIR FORCE RECORD OFFICE
NANDA MARG
SUBROTO PARK
DELHI CANTONMENT
NEW DELHI-110057
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6:AIR OFFICER COMMANDING
11 BRD
AIR FORCE STATION OJHAR
NASIK
MAHARASHTRA-42222
Advocate for the Petitioner : MR. S BANIK
Advocate for the Respondent : DY.S.G.I.
BEFORE
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
ORDER
29-11-2023 (M.R.Pathak, J) On the prayer of the learned counsel for the petitioner, list this matter after one week, on a date to be fixed by the Registry.
In the meanwhile, the petitioner may file its reply affidavit, if any, to the affidavit of the respondents.
JUDGE JUDGE Comparing Assistant