Gauhati High Court
Sukumal Gogoi vs The Union Of India And 4 Ors on 8 May, 2019
Author: N. Kotiswar Singh
Bench: N. Kotiswar Singh
Page No.# 1/2
GAHC010085592019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 2920/2019
1:SUKUMAL GOGOI
S/O LT. KANESWAR GOGOI, R/O VILL. SARUMAITHONG, P.O.
DIRAKMAITHONG, PIN-786152, DIST.-TINSUKIA, ASSAM
VERSUS
1:THE UNION OF INDIA AND 4 ORS.
REP. BY THE SECRETARY TO THE GOVT. MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, CENTRAL SECRETARIAT, NEW DELHI, DELHI-110001
2:THE DIRECTOR GENERAL
SASHASTRA SEEMA BAL
BLOCK V (EAST)
R. K. PURAM ROAD
NEW DELHI-110066
3:THE ASSISTAT DIRECTOR (ESTT)
SASHASTRA SEEMA BAL
FORCE HQRS
BLOCK V (EAST)
R K PURAM ROAD
NEW DELHI-110066
4:THE DIVISIONAL ORGANIZER
SASHASTRA SEEMA BAL
DIVISION HEAD QUARTER ITANAGAR
PIN-791111
5:THE COMMANDANT
GROUP CENTRE
SASHASTRA SEEMA BAL BASAR
PIN-791101
DIST.-WEST SIANG (AP
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Advocate for the Petitioner : MR. R K DUTTA
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE HON'BLE MR.JUSTICE N. KOTISWAR SINGH order 08-05-2019 Heard Mr. R.K. Dutta, learned counsel for the petitioner. Issue notice, returnable within 4 (four) weeks. Mr. H. Gupta, learned CGC accepts notice on behalf of all the respondents, so no formal notice need to be served.
List the matter again after 4 (four) weeks.
JUDGE Comparing Assistant