Gauhati High Court
Dinesh Chandra Rajbongshi @ Dinesh ... vs The Union Of India And 3 Ors on 10 March, 2021
Bench: N. Kotiswar Singh, Soumitra Saikia
Page No.# 1/2
GAHC010029052017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/3943/2017
DINESH CHANDRA RAJBONGSHI @ DINESH RAJBONGSHI @ DINESH
CHANDRA DAS @ DINESH DAS
S/O- LATE GOUR CHANDRA RAJBONGSHI @ GOUR RAJBONGSHI @ GOUR
CHANDRA DAS @ GOUR R/O- VILL- BALAVITA, P.S- SORBHOG, DIST-
BARPETA, ASSAM
VERSUS
THE UNION OF INDIA and 3 ORS.
REP. BY THE SECRETARY TO THE GOVT OF INDIA, MIN OF HOME DEPTT.,
NEW DELHI
2:THE STATE OF ASSAM
REP. BY THE SECRETARY TO THE GOVT OF ASSAM
HOME DEPTT.
DISPUR
GHY-6
3:THE SUPERINTENDENT OF POLICEB
BARPETA
P.O
P.S- BARPETA
DIST- BARPETA
ASSAM
4:THE DEPUTY COMMISSIONER
BARPETA
DIST- BARPET
Advocate for the Petitioner : MR.B HUSSAIN
Advocate for the Respondent :
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BEFORE
HON'BLE MR. JUSTICE N. KOTISWAR SINGH
HON'BLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
10.03.2021 [N. Kotiswar Singh, J.] Mr. S. Alim, learned counsel for the petitioner submits that the proceedee has expired and accordingly, the matter may be closed.
In view of the above submission made, the present petition stands closed. Heard also Mr. G. Sarma, learned counsel for the State respondents.
Sd/- Soumitra Saikia Sd/- N. Kotiswar Singh
JUDGE JUDGE
Comparing Assistant