Supreme Court - Daily Orders
Sri Pubi Lombi vs The State Of Arunachal Pradesh on 13 October, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.33 COURT NO.13 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). 22074/2023
(Arising out of impugned final judgment and order dated 22-09-2023
in WA No. 266/2023 passed by the Gauhati High Court)
SRI PUBI LOMBI Petitioner(s)
VERSUS
THE STATE OF ARUNACHAL PRADESH & ORS. Respondent(s)
(IA No.202347/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 13-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. B.k. Sharma, Sr. Adv.
Mr. Kaushik Choudhury, AOR
Mr. H. Das, Adv.
Mr. S.p. Sharma, Adv.
Mr. Saksham Garg, Adv.
Mr. Jyotirmoy Chatterjee, Adv.
Mr. Kasif Ahmed, Adv.
For Respondent(s) Mr. Gagan Sanghi, Adv.
Mr. C M Angadi, Adv.
Mr. Priyonkoo Anjan Gogoi, Adv.
Mr. Rameshwar Prasad Goyal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice to the respondents, returnable in six weeks.
Mr. Rameshwar Prasad Goyal, learned counsel, accepts notice for respondent No. 5.
In the meantime, status quo with respect to posting, as it exists today, shall be maintained by the parties.
Signature Not Verified (NIDHI AHUJA) (VIRENDER SINGH) Digitally signed by Nidhi Ahuja Date: 2023.10.14 AR-cum-PS BRANCH OFFICER 10:35:30 IST Reason: