Guranga Dey vs The Union Of India And 3 Ors
2022 Latest Caselaw 4958 Gua

                                                               Page No.# 1/2

GAHC010254302022




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



                            Case No. : I.A.(Civil)/3686/2022

         GURANGA DEY
         S/O LATE MAKHAN CHANDRA DEY
         RESIDENT OF SHOPPING COMPLEX DINJAN CANTONMENT
         PO DINJAN
         PS CHABUA
         DIST DIBRUGARH
         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
                                                                              Page No.# 2/2

           Advocate for : DY.S.G.I. appearing for THE UNION OF INDIA AND 3 ORS .



                                     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. 384/2022, 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




Comparing Assistant