Supreme Court - Daily Orders
Cmj Foundation vs State Of Meghalaya . on 2 January, 2014
ITEM NO.2 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. 4 in
Petition(s) for Special Leave to Appeal (Civil) No(s).19617/2013
(From the judgement and order dated 31/05/2013 in WA No.16/2013 of The
HIGH COURT OF MEGHALAYA)
CMJ FOUNDATION & ORS. Petitioner(s)
VERSUS
STATE OF MEGHALAYA & ORS. Respondent(s)
(With appln(s) for extension of time and office report)
Date: 02/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. A. Sharan, Sr. Adv.
Mr. Ankit Rajgarhia, Adv.
Mr. Amit Kumar,Adv.
For Respondent(s) Mr. Siddharth Luthra, ASG
Mr. S. Bhowmick, Adv.
Ms. Supriya Juneja, Adv.
Mr. Ranjan Mukherjee,Adv.
UPON hearing counsel the Court made the following
O R D E R
This application is filed on behalf of the State of Meghalaya for extension of time granted by the order dated 13th September, 2013 for taking decision in accordance with law and the order passed by this Court.
Heard the learned counsel for the applicant State, visitor of the University.
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Taking into consideration the facts and circumstances of the case, we extend the time upto 31st March, 2014 to decide the case in accordance with law and the order passed by this Court.
I.A. No.4 stands disposed of.
[RAJNI MUKHI] [USHA SHARMA] SR. P.A. COURT MASTER