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Gauhati High Court
The Union Of India And 9 Ors vs Santosh Kumar on 8 December, 2025
Page No.# 1/3
GAHC010204882025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/3073/2025
1.THE UNION OF INDIA AND 9 ORS
REPRESENTED BY THE SECY. , MINISTRY OF HOME AFFAIRS, NEW DELHI,
PIN 110001
2: THE DIRECTOR GENERAL
CENTRAL RESERVE POLICE FORCE
BLOCK NO. 1 CGO COMPLEX LODHI ROAD
NEW DELHI PIN 110003
3: THE DY. INSPECTOR GENERAL (CR AND VIG)
OFFICE OF THE DIRECTORATE GENERAL
CENTRAL RESERVE POLICE FORCE
BLOCK NO. 1 CGO COMPLEX LODHI ROAD
NEW DELHI PIN 110003
4: THE INSPECTOR GENERAL OF POLICE
NORTH EASTERN SECTOR CENTRAL RESERVE POLICE FORCE
SHILLONG MEGHALAYA PIN 793001
5: THE INSPECTOR GENERAL
OPERATION SECTOR CENTRAL RESERVE POLICE FORCE
POLICE COMPLEX ROWRIAH JORHAT ASSAM PIN 785004
6: BHARAT KUMAR VAISHNAV (IRLAA 4858)
COMMANDANT 142 BATTALION
CENTRAL RESERVE POLICE FORCE
C/O OFFICE OF THE DIRECTORATE GENERAL
CENTRAL RESERVE POLICE FORCE
BLOCK NO. 1 CGO COMPLEX LODHI ROAD NEW DELHI PIN 110003
7: L. KIPGEN
(IRLA 70450)
DEPUTY COMMANDANT GROUUP CENTRE KHATKHATI
CENTRAL RESERVE POLICE FORCE C/O OFFICE OF THE DIRECTORATE
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GENERAL CENTRAL RESERVE POLICE FORCE BLOCK NO. 1 CGO
COMPLEX LODHI ROAD NEW DELHI 110003
8: SUNIL KR. SHAHI
SECOND IN COMMAND (IRLA 5884) 26 BATTALION
CENTRAL RESERVE POLICE FORCE C/O OFFICE OF THE DIRECTORATE
GENERAL CENTRAL RESERVE POLICE FORCE
BLOCK NO. 1 CGO COMPLEX LODHI ROAD NEW DELHI 110003
9: RADHE SHYAM SINGH
COMMANDANT (IRL 4692) COMMANDANT 94 BATTALION CENTRAL
RESERVE POLICE FORCE C/O OFFICE OF THE DIRECTORATE GENERAL
CENTRAL RESERVE POLICE FORCE BLOCK NO. 1 CGO COMPLEX LODHI
ROAD NEW DELHI PIN 110003
10: MAHESH VISHWAKARMA
SECOND IN COMMAND (IRLA 6538) 112 BATTALION
CENTRAL RESERVE POLICE FORCE C/O OFFICE OF THE DG CRPF
BLOCK NO. 1 CGO COMPLEX LODHI ROAD NEW DELHI 11000
VERSUS
SANTOSH KUMAR
ASSTT. COMMANDANT, (PS) (IRLA NO. 11192) (UNDER SUSPENSION),
PRESENTLY POSTED AT OFFICE OF THE INSPECTOR GENERAL,
(OPERATION), JORHAT, ASSAM, HEADQUARTERS DURING SUSPENSION
AT GROUP CENTRE KHATKHATI, CENTRAL RESERVE POLICE FORCE,
KHATKHATI, KARBI ANGLONG, ASSAM, PIN 782480
For the Applicant(s) : Mr. A.R. Tahbildar, Advocate on behalf of Mr. H. Gupta,
Central Government Counsel.
For the Respondent(s) : Mr. D. Gogoi, Advocate.
-B E F O R E -
HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR
HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY
08.12.2025
(Ashutosh Kumar, CJ)
This Interlocutory Application has been filed by the
applicants/appellants seeking condonation of delay of 153 days in
preferring the connected appeal against the judgment dated 06.03.2025
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passed by a learned Single Judge of this Court in WP(C) No.350/2023 and
other analogous cases.
We have heard Mr. A.R. Tahbildar, learned Advocate for the
applicants/appellants and Mr. D. Gogoi, learned Advocate for the sole
respondent.
There is no effective resistance from the respondent with
respect to the prayer for condonation of delay.
After having heard the learned counsel for the parties and on
going through the averments made in the application, we are satisfied
that good grounds have been assigned by the applicants/appellants for
condoning the delay of 153 days in preferring the connected appeal.
We, therefore, condone the delay.
The Interlocutory Application stands disposed off.
The Registry to process the appeal and list the same on
09.02.2026 under the appropriate heading.
JUDGE CHIEF JUSTICE
Comparing Assistant
