UNION OF INDIA REP. BY THE SECRETARY MINISTRY OF HOME AFFAIRS Vs RANJIT KUMAR SAHA
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: C.A. No.-005136-005136 / 2019
Diary number: 21053 / 2018
Advocates: B. V. BALARAM DAS Vs
ITEM NO.1501 COURT NO.12 SECTION XIV (For Judgment)
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
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)
UNION OF INDIA REP. BY THE SECRETARY MINISTRY OF HOME AFFAIRS & ORS. Petitioner(s)
VERSUS
RANJIT KUMAR SAHA & ANR. Respondent(s)
([ 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)