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Union of India represented by the Secretary, Ministry of Home Affairs Vs. Ranjit Kumar Saha
2019 Latest Caselaw 524 SC

Citation : 2019 Latest Caselaw 524 SC
Judgement Date : Jul/2019

    

Item No.1501 Court No.12 Section XIV (For Judgment)

Supreme Court of India

Record of Proceedings

Union of India represented by the Secretary, Ministry of Home Affairs & Ors. Vs. Ranjit Kumar Saha & ANR.

[Petition(s) for Special Leave to Appeal (C) No(s). 18113/2018 arising out of impugned final judgment and order dated 15-02- 2018 in WA No. 51/2017 passed by the Gauhati High Court]

([ HEARD BY : HON. L. NAGESWARA RAO AND HON. M.R. SHAH, JJ. ] )

Date: 01-07-2019

This petition was called on for pronouncement of judgment today.

For Petitioner(s)

Mr. B. V. Balaram Das, AOR

For Respondent(s)

Mr. Dushyant Parashar, AOR Hon'ble

Mr. Justice L. Nageswara Rao pronounced the Non- Reportable Judgment of the Bench comprising His Lordship and Hon'ble Mr. Justice M.R. Shah.

Leave granted.

The appeal is allowed in terms of the Signed Non-Reportable Judgment.

Geeta Ahuja

Kailash Chander

Court Master (Sh)

Assistant Registrar

The Signed Non-Reportable Judgment is placed on the file

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