Khot Manoj Kashinath vs The Union Of India And 2 Ors
2024 Latest Caselaw 429 Gua

Gauhati High Court

Khot Manoj Kashinath vs The Union Of India And 2 Ors on 25 January, 2024

Author: Suman Shyam

Bench: Suman Shyam

                                                                     Page No.# 1/2

GAHC010267032018




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

                                 Case No. : WP(C)/8345/2018

            KHOT MANOJ KASHINATH
            S/O- SHERI KASHINATH, VILLAGE AND P.O. MIRAJWADI, DISTRICT-
            SANGLY, MAHARASHTRA, PRESENTLY RESIDING AT NOONMATI,
            GUWAHATI, ASSAM.



            VERSUS

            THE UNION OF INDIA AND 2 ORS.
            REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF INDIA,
            MINISTRY OF HOME AFFAIRS, NORTH BLOCK, NEW DELHI- 110001

            2:THE DIRECTOR GENERAL OF ASSAM RIFLES

             SHILLONG
             MEGHALAYA
             PIN- 793001.

            3:THE COMMANDANT
            ASSAM RIFLES TRAINING CENTRE AND SCHOOL
             DIMAPUR
             NAGALAND
             PIN- 797103

Advocate for the Petitioner   : MS. S BORA

Advocate for the Respondent : ASSTT.S.G.I.




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM
                                                                              Page No.# 2/2

                                        ORDER

Date : 25-01-2024 Ms. S. Bora, learned counsel for the writ petitioner submits that similar writ

petitions have already been heard by the learned Single Judge and the judgment is

reserved. Therefore, awaiting the verdict in those cases, this matter be adjourned for 08

weeks.

Mr. H. Gupta, learned CGC appearing for the respondents do not have any

objection, if the prayer is allowed.

Consequently, this writ petition stands adjourned for 08 weeks.

JUDGE GS

Comparing Assistant