HEMANT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R.C. Das, learned counsel appearing for the appellant. Also heard Mr. A.B. Dey, learned counsel appearing for Respondent Nos.2, 3, 4 and 6 to 11, i.e. IIT, Guwahati.

(2.) The Court proceedings have been conducted by means of creating a Virtual Court with the help of technology, so as to maintain distance between the staff, Advocates and the Presiding Judge.

(3.) Shri Hemant Kumar has preferred this writ appeal/intra-court appeal against decision dated 4th December, 2019 rendered in Writ Petition (C) No.7558 of 2019, titled Hemant Kumar Vs. Union of India and others.