Gauhati High Court
The Union Of India And 3 Ors vs Cmj University And 3 Ors on 31 August, 2020
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/2
GAHC010240532017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil) 3021/2017
In WP(C) No. 3665/2017
1:THE UNION OF INDIA and 3 ORS
VERSUS
1:CMJ UNIVERSITY and 3 ORS
Advocate for the Petitioner : C.G.C.
Advocate for the Respondent : MS.J DEKA
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
31-08-2020 Heard Ms. A. Gayan, learned CGC who has filed the present IA(C) No. 3021/2017 for modification/alteration of the interim order. Also heard Shri J. Singh, learned counsel for the writ petitioners/opposite parties.
Shri Singh, the learned counsel has made a submission that the assisting counsel is an out station one and in the event of his arriving into the State, there is a requirement of going for quarantine for a period of 10 days and therefore it may not be conducive to have a hearing of the Interlocutory application.
On the other hand, Ms. Gayan, the learned counsel submits that since the arguing counsel is a local counsel, the said submission of Shri Singh is not a reasonable submission. It is Page No.# 2/2 further submitted that the matter is an urgent one.
In view of the aforesaid facts and circumstances, this Court is of the view that assistance can be rendered by any other counsel locally available to the learned senior counsel for the writ petitioners, moreso when urgency has been expressed on behalf of the Union of India.
As agreed to by the parties, list this case on 11.09.2020. Interim order passed earlier to continue till the next date of listing.
JUDGE Comparing Assistant