Supreme Court - Daily Orders
Naren Ch. Goswami vs Manik Ch. Sarma on 5 August, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.26 COURT NO.7 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)......CC
No(s). 14319/2016
(Arising out of impugned final judgment and order dated 03/04/2014
in RSA No. 160/2003 and order dated 23/05/2016 in RP No. 74/2014
passed by the High Court of Gauhati)
NAREN CH. GOSWAMI Petitioner(s)
VERSUS
MANIK CH. SARMA Respondent(s)
(With appln.(s) for c/delay in filing SLPs and office report)
Date: 05/08/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Parthiv K. Goswami, Adv.
Ms. Diksha Rai,Adv.
Mr. Yashvardhan Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the petitioner.
Let notice be issued on the application for condonation of delay in filing the Special Leave Petitions as well as on the Special Leave Petitions, returnable after two weeks.
Dasti service, in addition, is permitted.
(VISHAL ANAND) (SNEH LATA SHARMA) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by VISHAL ANAND Date: 2016.08.06 11:55:13 IST Reason: