High CourtsDivision Bench

Pawan Hans Ltd. And Anr vs Shailendra Kumar Sarawgi And 4 Ors.

Gauhati High Court · Decided on 23 February 2022 · Citation: (2022) 02 GAU CK 0059

HON’BLE JUDGES
N. Kotiswar Singh, J · Ajit Borthakur, J
RESULT
Disposed Of
CASE NUMBER
Review Petition No. 115 Of 2020

AI Structured Summary

Not yet generated for this judgment

Judgment

3 paragraphs · 130 words

Heard Mr. M.H. Laskar, learned counsel for the review petitioner. Also heard Mr. B.D. Goswami, learned Additional Advocate General, Arunachal Pradesh.

When this matter was taken up, it has been submitted at the Bar that the State of Arunachal Pradesh has filed petitions for Special Leave to Appeal (SLP) being SLP Nos.12107-12201/2020 before the Hon’ble Supreme Court against the judgment and order dated 07.02.2020 passed in W.A. No.4(AP)/2015 and W.A. No.15(AP)/2015 along with other analogous appeals by the Guahati High Court, Itanagar Permanent Bench. Under the circumstances, we are of the opinion that it would be appropriate for us to await decision of the Hon’ble Supreme Court.

Accordingly, as also agreed to by the learned counsel for the parties present, list this Review Petition after disposal of the aforesaid SLP(s).