PAWAN HANS LTD. Vs. SHAILENDRA KUMAR SARAWGI

JUDGEMENT

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

(2.) 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 dtd. 7/2/2020 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.

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