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