Durga Bahadur Sonar vs Ajay Kumar Bhalla And 2 Ors
2021 Latest Caselaw 179 Gua

                                                                      Page No.# 1/2

GAHC010107012020




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                               Case No. : Cont.Cas(C)/327/2020

            DURGA BAHADUR SONAR
            S/O. SRI DHOJ BAHADUR SONAR, VILL. SINGRIJAN (TE), P.O. BINDUKURI,
            P.S. TEZPUR, DIST. SONITPUR, ASSAM PRESENTLY POSTED AS,
            COMMANDANT, 15TH BN. SSB, KAJALGAON, DIST. CHIRANG, ASSAM,
            PIN-783385.



            VERSUS

            AJAY KUMAR BHALLA AND 2 ORS.
            HOME SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF HOME
            AFFAIRS, NORTH BLOCK, CABINET SECRETARIAT, NEW DELHI-110001.

            2:KUMAR RAJESH CHANDRA
             IPS
             DIRECTOR GENERAL
             SASHASTRA SEEMA BAL
             FTR HQ
             EAST BLOCK-V
             R. K. PURAM
             NEW DELHI-110066.

            3:BHANU UPADHAYAY
             INSPECTOR GENERAL (PERS)
             SSB
             FORCE HEADQUARTERS
             EAST BLOCK-V
             R. K. PURAM
             SECTOR-1
             NEW DELHI-110066

Advocate for the Petitioner   : MR. K PAUL
                                                                                           Page No.# 2/2

Advocate for the Respondent : MS. B SARMA (R2, R3)




                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                               ORDER

20.01.2021

Heard Mr. J.P. Chauhan, learned counsel for the petitioner and Ms. B. Sarma, learned counsel for the respondent nos. 2 and 3.

By the judgment and order dated 26.11.2019 passed in WP(C) 3786/2017, this Court directed to complete the entire exercise in terms of the directions contained therein within a period of 3 (three) months from the date of receipt of the certified copy of the order.

Considering the reasons assigned in the affidavit-in-opposition by the respondent nos. 2 and 3 on 18.11.2020 and the situation emerged due to COVID-19 Pandemic, this Court considers it appropriate that the matter be listed on 01.03.2021 enable the respondent nos. 2 and 3 to file a rejoinder-affidavit as regards the steps taken for compliance of the order since 18.11.2020.

List the matter accordingly on 01.03.2021.

JUDGE

Comparing Assistant