The Union Of India And 4 Ors vs Satish Kumar
2023 Latest Caselaw 1830 Gua

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GAHC010057182023




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

                               Case No. : I.A.(Civil)/818/2023

             1: THE UNION OF INDIA AND 4 ORS
             REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF INDIA,
             MINISTRY OF DEFENCE, SOUTH BLOCK, NEW DELHI-110011

             2: THE CONTROLLER GENERAL OF DEFENCE ACCOUNTS (CGDA)
             MINISTRY OF DEFENCE (FINANCE) SOUTH BLOCK GOVERNMENT OF
             INDIA NEW DELHI PIN-110011

             3: THE PRINCIPAL CONTROLLER OF DEFENCE ACCOUNTS (BR)
             RING ROAD NARAINA DELHI PIN-110010

             4: THE OFFICE OF THE CONTROLLER OF DEFENCE ACCOUNTS
             RAJENDRA PATH PATNA BIHAR PIN-841219

             5: THE OFFICE OF THE CONTROLLER OF DEFENCE ACCOUNTS (BR)
             UDAYAN VIHAR NARANGI GUWAHATI ASSAM PIN-78117

                            VERSUS

             SATISH KUMAR,
             SON OF LATE SIVA CH. PRASAD SINGH,
             RESIDENT OF HOUSE NO.18, 2ND FLOOR, SATGAON, OPPOSITE SATGAON
             P.S., DISTRICT KAMRUP (METRO), ASSAM, PIN - 781171.

For the Applicants        : Mr. B. Chakravarty, Central Govt. Counsel.
For the Respondent       : Mr. A. Boro, Advocate for the sole respondent.

-B E F O R E -

HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE MITALI THAKURIA 08.05.2023

The instant interlocutory application has been filed seeking extension Page No.# 2/2

of time granted by this Court vide judgment & order dated 25.01.2023 passed in WP(C) No.7338/2021 to consider the case of the respondent for promotion by convening the DPC.

Mr. B. Chakravarty, learned Central Government counsel submits that the process for considering the case of the respondent has already been started and that it will be completed within next 30(thirty) days.

In view of the submission so made, the applicants are granted further opportunity of 30(thirty) days from today and shall complete the process in terms of this Court's direction positively by 12.06.2023.

The interlocutory application is disposed of accordingly.

                  JUDGE                              CHIEF JUSTICE




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