Raju Deka vs The Union Of India And 3 Ors
2022 Latest Caselaw 4957 Gua

                                                                     Page No.# 1/3

GAHC010256202022




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

                                   Case No. : WA/389/2022

            RAJU DEKA
            S/O SRI DHANESWAR DEKA,
            RESIDENT OF DINJAN TINAILI, PO DINJAN, DIST TINSUKIA, ASSAM



            VERSUS

            THE UNION OF INDIA AND 3 ORS .
            REPRESENTED BY THE SECRETARY, MINISTRY OF DEFENSE, NEW DELHI
            110001

            2:THE CHIEF OF ARMY STAFF
             SENA BHAWAN
             NEW DELHI- 110001

            3:THE STATION COMMANDER
             STATION HEAD QUARTER
             DINJAN
             PIN- 900284
             C/O.99 APO

            4:THE ADMINISTRATIVE COMMANDANT
             STATION HEAD QUARTER
             DINJAN
             PIN- 900284
             C/O.99 AP

Advocate for the Petitioner   : MS. J GHOSH

Advocate for the Respondent : DY.S.G.I.
                                                                   Page No.# 2/3



Linked Case : I.A.(Civil)/3721/2022

RAJU DEKA
S/O SRI DHANESWAR DEKA
RESIDENT OF DINJAN TINAILI
PO DINJAN
DIST TINSUKIA
ASSAM


VERSUS

THE UNION OF INDIA AND 3 ORS .
REPRESENTED BY THE SECRETARY
MINISTRY OF DEFENSE
NEW DELHI 110001

2:THE CHIEF OF ARMY STAFF
SENA BHAWAN
 NEW DELHI- 110001
 3:THE STATION COMMANDER
STATION HEAD QUARTER
 DINJAN
 PIN- 900284
 C/O.99 APO
 4:THE ADMINISTRATIVE COMMANDANT
STATION HEAD QUARTER
 DINJAN
 PIN- 900284
 C/O.99 APO
 ------------
Advocate for : MS. J GHOSH
Advocate for : DY.S.G.I. appearing for THE UNION OF INDIA AND 3 ORS .
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                                     BEFORE
                          HONOURABLE THE CHIEF JUSTICE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                      ORDER

Date : 14.12.2022 (R.M. Chhaya, CJ.)

In view of the judgment & order passed today (14.12.2022) in W.A. No. 389/2022, thereby dismissing the writ appeal, no further order is required to be passed in this interlocutory application.

The interlocutory application stands disposed of.

             JUDGE                            CHIEF JUSTICE



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