Gauhati High Court
Satish Kumar Mishra vs The Union Of India And 3 Ors on 16 December, 2022
Author: Achintya Malla Bujor Barua
Bench: Achintya Malla Bujor Barua
Page No.# 1/2
GAHC010117282022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4074/2022
SATISH KUMAR MISHRA
S/O SRI HARSH NARAYAN MISHRA, R/O VILL-MADHUBANI, BIHAR, P.O.-
JAYANAGAR, DIST-MADHUBANI, BIHAR, PIN-847226
VERSUS
THE UNION OF INDIA AND 3 ORS
THROUGH THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF HOME
AFFAIRS, GRIHA MANTRALAYA, NEW DELHI, PIN-110001
2:NATIONAL TECHNICAL RESEARCH ORGANIZATION
(UNDER MINISTRY OF HOME AFFAIRS)
GOVT. OF INDIA
REPRESENTED BY THE CHAIRMAN
HEADQUARTERS BUILDING
AYA NAGAR
NEW DELHI-110047
3:THE DEPUTY DIRECTOR
NTRO
HEAD QUARTER BUILDING
AYA NAGAR
NEW DELHI-110047
4:THE DEPUTY DIRECTOR BASE UNIT NTRO
NUMALIGARH
DIST-GOLAGHAT
ASSAM
PIN-78562
Advocate for the Petitioner : MR. I H SAIKIA
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Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
ORDER
16.12.2022 Ms. A Gayan, learned CGC submits that the instruction has been received and prays for further four weeks time to file an affidavit.
Prayer is allowed.
List after four weeks.
JUDGE Comparing Assistant