O.N.G.C. Vs. P.B. PAUL

JUDGEMENT

(1.) Heard Mr. T. J. Mahanta, the learned Senior Counsel and the Standing Counsel for the Gauhati High Court, Guwahati assisted by Mr. A. Baruah, the learned Counsel. Also heard Mr. G. Bordoloi, the learned Government Advocate.

(2.) This miscellaneous case arose out of the order dated 18.07.2013 on the basis of the following direction issued to the Registrar (Vigilance) of this Court:-

(3.) Vide the said order, the Registry of this Court was directed the Investigation Officer of Silchar, PS Case No. 894/2002 to submit a report to this Court before the next date fixed. Finally, vide order dated 21.10.2019, the learned Senior Government Advocate submitted the status report of the investigation of Silchar PS Case No. 894/2002 signed by the Deputy Superintendent of Police of Cachar. From the said status report, it was held that charge-sheet vide C.S. No. 1052/2019 dated 30.09.2019 was filed. On the submission made by Mr. Mahanta, the learned Senior Counsel sought time to verify in respect of the status report which was accordingly granted.