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Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • Applicant: None.
  • Respondent No. 1: Mr. Gora Chand Roy Choudhury, Advocate.
  • Respondent No. 3: Mr. A.D.N. Rao, Advocate
  • Respondent No. 4: Ikbal ahmed, Advocate. Respondent No. 5 Mr. Raj K. Agarwala, Advocate
  • Respondent No. 6: Ms. Malabika Roy Dey, Advocate.
  • Mr. Sushovit Dutta Majumder, Advocate
Judges
  • Pratap Kumar Ray, Member (Judicial)
  • P.C. Mishra, Member (Expert)
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • Applicant: None.
  • Respondent No. 1: Mr. Gora Chand Roy Choudhury, Advocate.
  • Respondent No. 3: Mr. A.D.N. Rao, Advocate
  • Respondent No. 4: Ikbal ahmed, Advocate. Respondent No. 5 Mr. Raj K. Agarwala, Advocate
  • Respondent No. 6: Ms. Malabika Roy Dey, Advocate.
  • Mr. Sushovit Dutta Majumder, Advocate
Judges
  • Pratap Kumar Ray, Member (Judicial)
  • P.C. Mishra, Member (Expert)
See more information ...
Smart Summary

    Akhil Gogoi v. Union Of India And Ors.

    1. Heard Id. Counsel appearing for the respective parties. None appears for the applicant. Letter seeking adjournment filed by the ‘applicant in the registry be kept on record.

    2. Affidavit filed along with vakalatnama by Id. Counsel appearing on behalf of MoEF & CC be kept on record. Let copy of the affidavit be served upon the applicant and other co-respondents. Rejoinder, if any, be filed by the applicant by two weeks.

    3. Matter stands adjourned to 04.11.2015

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    Comments

    Akhil Gogoi v. Union Of India And Ors.
    (Sep 28, 2015)