Supreme Court - Daily Orders
The State Of Nagaland vs Moba Changkai on 16 August, 2022
Bench: Hemant Gupta, Vikram Nath
ITEM NO.4 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 14117/2022
(Arising out of impugned final judgment and order dated 25-05-2021
in WA No. 31/2019 passed by the High Court Of Gauhati At Kohima)
THE STATE OF NAGALAND & ORS. Petitioner(s)
VERSUS
MOBA CHANGKAI & ANR. Respondent(s)
(IA No. 105971/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 16-08-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Ms. K. Enatoli Sema, AOR
Mr. Amit Kumar Singh, Adv.
Ms. Chubalemla Chang, Adv.
Ms. Limaxinla Jamir, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
In the meantime, there shall be stay of operation and implementation of the impugned judgment. However, the sum awarded to the respondents be paid to the respondents, subject to the final decision of the appeal.
(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) ASST-REGISTRAR-cum-PS COURT MASTER Signature Not Verified Digitally signed by Indu Marwah Date: 2022.08.18 16:32:34 IST Reason: