Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

National Peoples Party vs Speaker 13Th Nagaland Legislative ... on 5 July, 2019

     ITEM NO.87                          REGISTRAR COURT. 2                 SECTION XIV

                                 S U P R E M E C O U R T O F I N D I A
                                           RECORD OF PROCEEDINGS


                                  BEFORE THE REGISTRAR SURINDER S. RATHI

     IA 65156/2019, in Petition(s) for Special Leave to Appeal (C)
     No(s). 10060/2019

     NATIONAL PEOPLES PARTY                                               Petitioner(s)

                                                    VERSUS

     SPEAKER 13TH NAGALAND LEGISLATIVE ASSEMBLY & ORS.                    Respondent(s)


     IA No. 65156/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 05-07-2019 These matters were called on for hearing today.


     For Petitioner(s)
                                       Mr. Avijit Mani Tripathi, AOR

     For Respondent(s)
                                       Mr.   Chandan Kumar, AOR
                                       Mr.   Rituraj Biswas, AOR
                                       Mr.   Sujaya Bardhan, Adv.
                                       Mr.   Yash Kapoor, Adv.


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

Respondent No.1 has already filed counter affidavit. Four weeks’ time is granted to Respondent Nos. 2 and 3 to file Counter Affidavit.

Ld.counsel for the petitioner is directed to take fresh steps for effecting service upon respondent No.4 within two weeks. Dasti, in addition is permitted.

List on 31.07.2019.

SURINDER S. RATHI Registrar pm