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Gulshan Nand Kapoor vs The Union Of India And 3 Ors
2023 Latest Caselaw 3049 Gua

Citation : 2023 Latest Caselaw 3049 Gua
Judgement Date : 10 August, 2023

Gauhati High Court
Gulshan Nand Kapoor vs The Union Of India And 3 Ors on 10 August, 2023
                                                                   Page No.# 1/2

GAHC010193502013




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

                          Case No. : WP(C)/5846/2013

         GULSHAN NAND KAPOOR
         S/O LT. NIRMAL KUMAR PRASAD, EX-CONSTABLE NO.001360097,
         CENTRAL INDUSTRIAL SECURITY FORCE INDIAN OIL LTD., DULIAJAN,
         DIST- DIBRUGARH, ASSAM, PRESENTLY RESIDING AT NATIVE PLACE AT
         VILL. RAJGHAT, P.O. MOJAMPATI, P.S. BARHARA, DIST- PURNIA, BIHAR,
         PIN-854201



         VERSUS

         THE UNION OF INDIA and 3 ORS
         THROUGH THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF HOME
         AFFAIRS, SANSAD MARG, NEW DELHI-110001

         2:THE INSPECTOR GENERAL
          CENTRAL INDUSTRIAL SECURITY FORCE
          NORTH EAST ZONE SECTOR
          PREMISES NO.553
          NEW KOLKATA
         TOWNSHIP KASBA KOLKATA-700107
         WEST BENGAL

         3:THE DY. INSPECTOR OF GENERAL
          CENTRAL INDUSTRIAL SECURITY FORCE
          OIL INDIA LTD.
          DULIAJAN
          P.O. and P.S. DULIAJAN
          DIST- DIBRUGARH
         ASSAM
          PIN-786602

         4:THE COMMANDANT
          CENTRAL INDUSTRIAL SECURITY FORCE
                                                                   Page No.# 2/2

             OIL INDIA LTD.
             DULIAJAN
             P.O. and P.S. DULIAJAN
             DIST- DIBRUGARH
             ASSAM
             PIN-78660

Advocate for the Petitioner   : MRG P BHOWMIK

Advocate for the Respondent : MR.S BARUAH




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                        ORDER

10.08.2023 Heard Mr. JMA Choudhury, learned counsel for the petitioner. Also heard Ms. B. Sarma, learned CGC for the Union of India.

Hearing concluded.

Judgment reserved.

JUDGE

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