Patil Shivaji Madhukar vs Border Security Force
2023 Latest Caselaw 3374 Del

                          Neutral Citation Number 2023:DHC:5680-DB

                          $~45

                          *        IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                          Date of decision: 09.08.2023


                                                W.P.(C) 10162/2023

                          +        W.P.(C) 10162/2023

                                   PATIL SHIVAJI MADHUKAR                        ..... Petitioner

                                                         versus

                                   BORDER SECURITY FORCE                         ..... Respondent

                          Advocates who appeared in this case:
                          For the Petitioner:  Mr. S S Hooda, Mr. Aayushman Aeron and
                                               Mr. Ashutosh Kumar, Advocates.
                          For the Respondents: Mr. Anshuman Singh, CGSC with Ms.
                                               Abshekya, GP.
                          CORAM:-

                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN
                                        JUDGMENT

SANJEEV SACHDEVA, J. (ORAL) CM APPL. 40758/2023(early hearing)

1. Issue notice. Notice is accepted by learned counsel for the respondents.

2. For the reasons stated in the application. Application is allowed.

3. The petition is taken up for consideration for today.

Signature Not Verified Digitally Signed

Signing Date:11.08.2023 18:39:14 Neutral Citation Number 2023:DHC:5680-DB

W.P.(C) 10162/2023

1. Issue notice. Notice is accepted by learned counsel for the respondents.

2. Petitioner seeks a direction to the respondent to decide the statutory appeal filed by the petitioner under Section 117(2) of the Border Security Force Act preferred by the petitioner against conviction and sentence passed by the General Security Force Court.

3. Learned counsel for the respondent under instructions submits that the appeal is pending before the Competent Authority and assures that the same shall be decided within a period of six weeks from today.

4. In view of the above, this petition is disposed of directing the Competent Authority to decide the statutory appeal within a period of six weeks. The order on the appeal be communicated to the petitioner.

SANJEEV SACHDEVA, J

MANOJ JAIN, J AUGUST 9, 2023/swati

Signature Not Verified Digitally Signed

Signing Date:11.08.2023 18:39:14