Gauhati High Court
Union Of India And 2 Ors vs Utpal Saikia And Anr on 10 April, 2019
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010015212015
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.L.P. 18/2015
1:UNION OF INDIA and 2 ORS,
REPRESENTED BY THE GENERAL MANAGER, N.F. RAILWAY, MALIGAON,
GUWAHATI 781011
2: THE CHIEF SECURITY COMMISSIONER
N.F. RAILWAY
MALIGAON
GUWAHATI-11
3: THE DEPUTY CHIEF SECURITY COMMISSIONER
N.F. RAILWAY
MALIGAON
GUWAHATI-1
VERSUS
1:UTPAL SAIKIA and ANR,
SENIOR SECTION ENGINEER, WORKS/BB/ AMINGAON UNDER SR.
DIVISION ENGINEER, N.F. RAILWAY, MALIGAON, GUWAHATI-11
2:THE STATE OF ASSA
Advocate for the Petitioner : SC, NF RLY
Advocate for the Respondent :
BEFORE
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
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ORDER
10-04-2019.
Heard the learned counsel for the petitioner, who sought for further time for collection of the present address of the respondent who has reported to have left his address as per the postal note.
The prayer is allowed.
The petitioner may take fresh step on the recent address of the respondent as prayed for. List the matter after four weeks. In the meantime, the petitioner will take fresh step.
JUDGE Comparing Assistant