Gauhati High Court
Unni Krishnan E vs The Union Of India And 2 Ors on 5 March, 2026
Author: Soumitra Saikia
Bench: Soumitra Saikia
Page No.# 1/2
GAHC010057212022
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2160/2022
UNNI KRISHNAN E
S/O- AYYAPPAN, R/O- NIRMALAYAM HOUSE NO. 5/521, ATM NAGAR,
NALLAPILLY, MATTUMATHA, DIST- PALAKKAD, KERALA, PIN-678553
VERSUS
THE UNION OF INDIA AND 2 ORS
REP. BY THE DIRECTOR GENERAL, MINISTRY OF HOME AFFAIRS, NEW
DELHI-110001
2:THE DIG
SHQ
BORDER SECURITY FORCE
P.O- SILCHAR
DIST- CACHAR
SILCHAR
PIN-788025
3:THE COMMANDANT
7 BN BSF
SETTLEMENT ROAD
MAIZDHI CAMP
P.O AND DIST- KARIMGANJ
ASSAM
PIN-78871
Advocate for the Petitioner : DR. B AHMED, MS. H SARMA,MR A U AHMED
Advocate for the Respondent : ASSTT.S.G.I., MR. S K MEDHI
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BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
05.03.2026 Mr. A.U. Ahmed, learned counsel for the petitioner submits that the arguing counsel Dr. B. Ahmed is indisposed and will not be able to argue this matter, he therefore, seeks liberty to make alternative arrangements and prays for four weeks time.
2. Ms. M. Das, learned counsel appears on behalf of Mr. S.K. Medhi, learned CGC for the respondents does not object to the prayer made.
3. Accordingly, list this matter on 08.04.2026.
4. Interim order, if any passed earlier will be continued till the next date fixed.
JUDGE Comparing Assistant