Gauhati High Court
Dwipjyoti Talukdar vs The Union Of India And 5 Ors on 6 November, 2023
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
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
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
ORDER
06-11-2023 Ms. S. Barik, learned counsel appearing on behalf of Mr. S. K. Medhi, learned Deputy S.G.I., submitted that the affidavit on behalf of the respondents shall be filed in the matter during the course of the day, to which Mr. S. Banik, learned counsel for the petitioner has no objection.
List this matter on 15.11.2023.
In the meanwhile, the respondents shall file their affidavit in the matter.
JUDGE JUDGE Comparing Assistant