Gauhati High Court
Dwipjyoti Talukdar vs The Union Of India And 5 Ors on 8 September, 2023
Author: Kr Surana
Bench: Kalyan Rai Surana
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
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
ORDER
08.09.2023 (KR Surana, J) Both sides are duly represented. On the prayer made by the respondents 4(four) weeks time is granted to file an affidavit-in-opposition in the matter. The same may be filed at least 2(two) days prior to the next date of listing. List the matter on 11.10.2023.
JUDGE JUDGE Comparing Assistant