Deepak Gupta vs The Union Of India
2025 Latest Caselaw 7156 Gua

Gauhati High Court

Deepak Gupta vs The Union Of India on 9 September, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                               Page No.# 1/2

GAHC010004512012




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

                                Case No. : Crl.Rev.P./168/2012

            DEEPAK GUPTA
            S/O SRI JAWAHARLAL GUPTA R/O VILL- BALIGHAT UNDER NAHARKATIA
            P.S., DIST. DIBRUGARH, ASSAM,



            VERSUS

            THE UNION OF INDIA
            REP. BY DIVISIONAL RAILWAY MANAGAR, N.F. RAILWAY, TINSUKIA,
            ASSAM,



Advocate for the Petitioner   : MR.MD ASLAM, MR.G N SAHEWALLA,MSK KALITA,MR.U
DUTTA,MR.P BORA

Advocate for the Respondent : MISS.K L R YANTHAN, MR.S C BISWAS,MS.R DAS,SC, NF
RLY,MS.A DEY,MR.A K SARKAR,MRS.S D CHOUDHURY,MR.B CHOWDHURY




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                          ORDER

Date : --09.09.2025

Heard Mr. P. Bora, learned Senior Counsel assisted by Ms. K. Bhattacharyya, learned counsel for the petitioner and Mr. S.C. Biswas, learned Standing Counsel, NF RLY assisted by Ms. U. Nanda, learned counsel for the respondents.

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The arguments are heard.

Judgment is reserved.

JUDGE

Comparing Assistant