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Page No.# 1/3 vs Ct/Fitter Mufiz Uddin
2025 Latest Caselaw 9766 Gua

Citation : 2025 Latest Caselaw 9766 Gua
Judgement Date : 19 December, 2025

[Cites 0, Cited by 0]

Gauhati High Court

Page No.# 1/3 vs Ct/Fitter Mufiz Uddin on 19 December, 2025

                                                                  Page No.# 1/3

GAHC010247022025




                                                           undefined

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

                        Case No. : I.A.(Civil)/4103/2025

         THE UNION OF INDIA AND 5 ORS
         REPRESENTED BY THE SECRETARY MINISTRY OF HOME AFFAIRS NORTH
         BLOCK NEW DELHI 110001

         2: THE DIRECTOR GENERAL CENTRAL RESERVE POLICE FORCE

          CENTRAL GOVERMENT OFFICE COMPLEX
          NEW DELHI 110001

         3: THE INSPECTOR GENERAL OF POLICE

         NORTH EASTERN SECTOR CENTRAL RESERVE POLICE FORCE SHILLONG
         MEGHALAYA
         PIN 793001

         4: THE DEPUTY INSPECTOR GENERAL OF POLICE
          RANGE HQR
          CENTRAL RESERVE POLICE FORCE
          CHANDAULI
         VARANASI
          PIN 221011

         5: THE COMMANDANT

          CENTRAL RESERVE POLICE FORCE
          POLO GROUND
          SHILLONG
          MEGHALAYA
          PIN 793001

         6: THE DEPUTY INSPECTOR GENERAL OF POLICE
          GROUP CENTRE
          CENTRAL RESERVE POLICE FORCE
          GUWAHATI
                                                                          Page No.# 2/3

             ASSAM
             PIN 78102

            VERSUS

            CT/FITTER MUFIZ UDDIN
            FORCE NO 135096897, S/O HAZI JIA UDDIN, R/O MUNSIGRAM, P/O
            DALOOGRAM, P.S. LAKHIPUR, DIST. CACHAR, ASSAM, PIN 788101



Advocate for the Petitioner   : MR. S K MEDHI,

Advocate for the Respondent : ,




             Linked Case : CRP/0/0

            THE UNION OF INDIA
            REPRESENTED BY THE SECRETARY MINISTRY OF HOME AFFAIRS NORTH
            BLOCK NEW DELHI

            2: THE DIRECTOR GENERAL CENTRAL RESERVE POLICE FORCE
            CENTRAL GOVERNMENT OFFICE COMPLEX NEW DELHI

            3: THE INSPECTOR GENERAL OF POLICE NORTH EASTERN SECTOR CRPF
            SHILLONG MEGHALAYA

            4: THE DEPUTY INSPECTOR GENERAL OF POLICE RANGE HQ CRPF
            CHANDAULI VARANASI

            5: THE COMMANDANT CRPF
            POLO GROUND SHILLONG MEGHALAYA

            6: THE DEPUTY INSPECTOR GENARAL OF POLICE GROUP CENTRE CRPF
            GUWAHATI ASSAM
            VERSUS

            CT FITTER MUFIZ UDDIN
            MUNSIGRAM P.O. DALOOGRAM P.S. LAKHIPUR DIST CACHAR ASSAM


             ------------

Page No.# 3/3

For the appellant/petitioner(s) : Mr. S. K. Medhi, Advocate

For the Respondent(s) :

-B E F O R E -

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY

19.12.2025 (Ashutosh Kumar, CJ)

This Interlocutory Application has been filed by the applicants/appellants seeking condonation of delay of 221 days in preferring the connected appeal against the judgment dated 18.02.2025 passed by a learned Single Judge of this Court in WP(C) No. 4350/2020.

We have heard Mr. S. K. Medhi, learned Advocate for the applicants/appellants.

Let notice be issued to the sole respondent on the steps being taken by the applicants by both modes, i.e. by registered post with A/D as well as ordinary process, returnable on 20.02.2026.

                        JUDGE                 CHIEF JUSTICE


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