Page No.# 1/2 vs Ex Ct Gd Dhaneswar Ray
2025 Latest Caselaw 3283 Gua

Gauhati High Court

Page No.# 1/2 vs Ex Ct Gd Dhaneswar Ray on 18 February, 2025

                                                                          Page No.# 1/2

GAHC010007392025




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

                                  Case No. : Review.Pet./14/2025

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

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

            3: THE DIRECTOR GENERAL OF POLICE
             CENTRAL RESERVE POLICE FORCE RANGA HEAD OFFICE GREATER
            NOIDA UTTAR PRADESH

            4: THE DEPUTY INSPECTOR GENERAL OF POLICE
             GROUP CENTRE CENTRAL RESERVE POLICE FORCE GREATER NOIDA
            UTTAR PRADESH

            5: THE DEPUTY INSPECTOR GENERAL OF POLICE
             GROUP CENTRE CRPF AMERIGOG GUWAHATI KAMRUP ASSAM

            6: THE COMMANDANT 168 BATTALION
             CRPF AT LOCATIO

            VERSUS

            EX CT GD DHANESWAR RAY
            FORCE NO 014686299 SO SRI BHOGHAR RAY, RESIDENT OF VILL
            PUBLARU GAON PO SILLIKHAGURI BIJNI DISTRICT CHIRANG ASSAM



Advocate for the Petitioner   : MR H GUPTA,

Advocate for the Respondent : ,
                                                                        Page No.# 2/2


                                 BEFORE
                HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                     ORDER

Date : 18.02.2025

Heard Mr. H. Gupta, learned CGC appearing for the petitioner. Also heard Mr. R. Mazumder, learned counsel appearing for the sole respondent.

It is submitted by Mr. H. Gupta, learned CGC that against the judgment, review of which is sought for, another Review Petition, being Review Petition No.167/2024 is pending disposal.

Accordingly, Registry to list the present petition along with Review Petition No.167/2024 on 20.02.2025.

Pending further consideration of the present review petition, the judgment and order dated 18.01.2024, in so far as it concerns to WP(C) 1164/2013, shall remain in abeyance till the returnable date.

List accordingly.

JUDGE

Comparing Assistant