Supreme Court of India
Union Of India Rep. By The Secretary ... vs Ranjit Kumar Saha on 1 July, 2019
Equivalent citations: AIRONLINE 2019 SC 430, (2019) 2 SERVLJ 472, (2019) 3 CRIMES 151, (2019) 3 ESC 681, 2019 (3) SCC (CRI) 85, (2019) 3 SCT 478, (2019) 4 GAU LT 19, (2019) 6 SERVLR 760, 2019 (7) SCC 505, 2019 (9) ADJ 81 NOC, (2019) 9 SCALE 157, 2020 (138) ALR SOC 46 (SC), 2020 (205) AIC (SOC) 18 (SC)
Author: L. Nageswara Rao
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.1501 COURT NO.12 SECTION XIV
(For Judgment)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 18113/2018
(Arising out of impugned final judgment and order dated 15-02-
2018 in WA No. 51/2017 passed by the Gauhati High Court)
UNION OF INDIA REP. BY THE SECRETARY
MINISTRY OF HOME AFFAIRS & ORS. Petitioner(s)
VERSUS
RANJIT KUMAR SAHA & ANR. Respondent(s)
([ HEARD BY : HON. L. NAGESWARA RAO AND HON. M.R. SHAH, JJ. ] ) Date : 01-07-2019 This petition was called on for pronouncement of judgment today.
For Petitioner(s) Mr. B. V. Balaram Das, AOR For Respondent(s) Mr. Dushyant Parashar, AOR Hon’ble Mr. Justice L. Nageswara Rao pronounced the Non- Reportable Judgment of the Bench comprising His Lordship and Hon’ble Mr. Justice M.R. Shah.
Leave granted.
The appeal is allowed in terms of the Signed Non-Reportable Judgment.
(GEETA AHUJA) (KAILASH CHANDER)
COURT MASTER (SH) ASSISTANT REGISTRAR
(The Signed Non-Reportable Judgment is placed on the file) Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2019.07.02 11:17:14 IST Reason: