Ranjit Kumar Ray vs Union Of India Through Ministry Of Home ...
2025 Latest Caselaw 3288 Del

Delhi High Court

Ranjit Kumar Ray vs Union Of India Through Ministry Of Home ... on 20 May, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                    $~108
                    *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +       W.P.(C) 6827/2025
                            RANJIT KUMAR RAY                                    .....Petitioner
                                               Through:     Ms. Nisha Dhaka, Advocate

                                               versus

                            UNION OF INDIA THROUGH MINISTRY
                            OF HOME AFFAIRS & ORS.                           ....Respondents

                                               Through:     Mr Abhishek Yadav, Advocate

                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE MR. JUSTICE AJAY DIGPAUL
                                             JUDGMENT (ORAL)

% 20.05.2025

C. HARI SHANKAR, J.

1. The prayer of the petitioner is that statutory appeal preferred by him under Section 117 (2) of the Border Security Force Act, 1968 be decided by the respondents.

2. Mr. Abhishek Yadav, learned counsel for the respondents, on instructions, submits that the appeal would be decided within a period of four weeks.

3. The writ petition is, accordingly, disposed of taking the said statement on record.

W.P.(C) 6827/2025

4. Needless to say, the decision as and when taken would be communicated to the petitioner forthwith.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

MAY 20, 2025/yg Click here to check corrigendum, if any

W.P.(C) 6827/2025