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Ashok Bhattacharjee vs State Of Assam &Amp Anr on 20 April, 2015

Bench: Chief Justice, Arun Mishra

                ITEM NO.15                     COURT NO.1                 SECTION XV

                                    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).   8426/2014

                (Arising out of impugned final judgment and order dated
                10/06/2013 in WA No. 138/2013 passed by the High Court Of
                Gauhati)

                ASHOK BHATTACHARJEE                                       Petitioner(s)

                                                      VERSUS

                STATE OF ASSAM & ANR                                   Respondent(s)

                Date :20/04/2015 This petition was called on for hearing today.

                CORAM :
                              HON'BLE THE CHIEF JUSTICE
                              HON'BLE MR. JUSTICE ARUN MISHRA

                For Petitioner(s)        Ms. Babita Sant, Adv.
                                         Mr. Pravir Choudhary,Adv.


                For Respondent(s)        Mr. Avijit Roy, Adv.
                                         for M/s Corporate Law Group,Adv.

                                         Mr. Parthiv K Goswami, Adv.
                                         Mr. Yashvardhan Singh, Adv.
                                         Ms. Diksha Rai,Adv.

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

Perused letter, dated 17.04.2015.

for filing counter affidavit.

In the meantime, rejoinder affidavit to the counter affidavit filed by respondent No.2 be filed.

[ Charanjeet Kaur ] [ Vinod Kulvi ] Charanjeet Kaur Date: 2015.04.20 18:05:16 IST A.R.-cum-P.S. Asstt. Registrar Reason: