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Supreme Court - Daily Orders

Nabam Rebia And Etc. Etc. vs Deputy Speaker . on 22 February, 2016

Bench: Jagdish Singh Khehar, Dipak Misra, Madan B. Lokur, Pinaki Chandra Ghose, N.V. Ramana

     SLP(C)Nos.1259-60/16                              1

     ITEM NO.501(PH)                                COURT NO.3               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).1259-1260/2016

     (Arising out of impugned final judgment and order dated 13/01/2016
     in WPC No.7745/2015 and WPC No.7998/2015 passed by the High Court
     of Gauhati)

     NABAM REBIA AND ETC.                                                 Petitioner(s)

                                                      VERSUS

     DEPUTY SPEAKER AND ORS.                                              Respondent(s)

     (With appln.(s) for directions and exemption from filing c/c of the
     impugned judgment and permission to file lengthy list of dates)

     Date : 22/02/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE   MR.   JUSTICE   JAGDISH SINGH KHEHAR
                         HON'BLE   MR.   JUSTICE   DIPAK MISRA
                         HON'BLE   MR.   JUSTICE   MADAN B. LOKUR
                         HON'BLE   MR.   JUSTICE   PINAKI CHANDRA GHOSE
                         HON'BLE   MR.   JUSTICE   N.V. RAMANA


     For Petitioner(s)                   Mr.Fali S.Nariman, Sr.Adv.
                                         Mr.Kapil Sibal, Sr.Adv.
                                         Mr.Vivek Tankha, Sr.Adv.
                                         Mr.Arunabh Chaudhary, Adv.
                                         Ms.Heena Khan, Adv.
                                         Mr.Subhash Sharma, Adv.
                                         Mr.Vaibhav Tomar, Adv.
                                         Mr.G.Panmei, Adv.
                                         Mr.Ankur Chawla, Adv.
                                         Mr.Nizam Pasha, Adv.
                                         Ms.Kanika Singh, Adv.
                                         Ms.Megha Gupta, Adv.
                                         Mr.Ashish Jha, Adv.
                                         Mr.Samir Malik, Adv.
                                         Mr.D.Kumanan,Adv.
Signature Not Verified
                                         Mr.Varun K.Chopra, Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2016.02.23
17:03:15 TLT
                                         Mr.Sachin Pujari, Adv.
Reason:
                                         Mr.Parth T., Adv.
                                         For Mr.Sarvesh Singh Baghel, Adv.
SLP(C)Nos.1259-60/16                  2


For Respondent(s)       Mr.Ashok Desai, Sr.Adv. (For RR Nos.21 to 30)
                        Mr.Rajiv Dalal, Adv.
                        Mr.Ashmeet Singh, Adv.
                        Mr.Anmol Chandan, Adv.
                        Mrs.Deepika Kalia, Adv.
                        Mr.Abhay Kumar, Adv.
                        Mr.Tenzing Tsering, Adv.

                        Mr.Subramonium Prasad, Sr.Adv.
                        Ms.Meha Aggarwal, Adv.
                        Mr.Aditya Singh, AOR

For RR No.16            Mr.T.R.Andhyarujina, Sr.Adv.
                        Mr.Satya Pal Jain, Sr.Adv.
                        Mr.Bhakti Vardhan Singh, Adv.
                        Mr.Vikas Singh Jangra, Adv.
                        Mr.Vikramjit Banerjee, Adv.
                        Mr.Amit Kumar Pathak, Adv.
                        Mr.Siddharth Sijoria, Adv.
                        Mr.Soumik Ghosal, Adv.

                        Mr.Ram Jethmalani, Sr.Adv.

For UOI                 Ms.Madhavi Divan, Adv.
                        Ms.Nidhi Khanna, Adv.

                        Mr.Jayant Mohan, Adv.

     Upon hearing the counsel the Court made the following
                          O R D E R

SLP(C)Nos.1259-1260 of 2016 Arguments heard.

Judgment reserved.

The writ petitions be posted for hearing after the pronouncement of judgment in SLP(C)Nos.1259-1260 of 2016.




 (SATISH KUMAR YADAV)                                      (RENUKA SADANA)
     AR-CUM-PS                                               COURT MASTER