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Supreme Court - Daily Orders

Nabam Rebia vs Registrar General, Gauhati High Court . on 19 January, 2016

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

                                                                                          1

     ITEM NO.501                              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). 876/2016
     (Arising out of impugned final judgment and order dated 07/01/2016
     in WP(C) No. 10/2016 passed by the High Court Of Gauhati)

     NABAM REBIA                                                          Petitioner(s)
                                                      VERSUS

     REGISTRAR GENERAL, GAUHATI HIGH COURT AND ORS.     Respondent(s)
     (with office report)
     WITH
     S.L.P.(C)...CC No. 779-780/2016
     (With appln.(s) for permission to file SLP and Office Report)
     SLP(C) No. 1259-1260/2016
     (With appln.(s) for permission to file lengthy list of dates and
     appln.(s) for exemption from filing c/c of the impugned judgment
     and Office Report)

     Date : 19/01/2016 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.   Kapil Sibal, Sr. Adv.
     In SLP 876/2016                 Ms.   Kanika Singh, Adv.
                                     Mr.   Ashish Jha, Adv.
                                     Mr.   Sarvesh Singh Baghel,Adv.
                                     Mr.   Nizam Pasha, Adv.

     For Petitioner(s)               Mr.   Fali S. Nariman, Sr. Adv.
     In CC 779-780/2016              Mr.   Arunabh Chowdhary, Adv.
                                     Ms.   Heena Khan, Adv.
                                     Mr.   Subhash Sharma, Adv.
                                     Mr.   Samir Malik, Adv.
                                     Ms.   Pallavi Langar,AOR

     For Petitioner(s)   Mr. Kapil Sibal, Sr. Adv.
     In SLP 1259-60/2016 Mr. Vivek Tankha, Sr. Adv.
Signature Not Verified
                         Mr. Ankur Chawla,Adv.
                         Ms. Megha Gupta, Adv.
Digitally signed by
Renuka Sadana
Date: 2016.01.19
16:41:07 IST
Reason:                  Ms. Kanika Singh, Adv.
                         Mr. Nizam Pasha, Adv.
                         Mr. D.Kumanan, Adv.
                         Mr. Sachin Pujari, Adv.
                         Mr. Parth Tiwari, Adv.
                                                                        2

                    Mr. Varun Chopra, Adv.
                    Mr. Sarvesh Singh Baghel, Adv.

For Respondent(s)   Mr. Satya Pal Jain, Sr. Adv.
(Governor)          Mr. Bhakti Vardhan Singh, Adv.
                    Mr. Vikas Singh Jangra, AOR

                    Mr. Shekhar Naphade, Sr. Adv.
                    Mr. Vikas Singh, Sr. Adv.
                    Mr. Rajiv Dalal, Adv.
                    Mr. Ashmeet Singh, Adv.
                    Mr. Abhay Kumar,Adv.
                    Mrs. Deepika Kalia, Adv.
                    Mr. Tenzing Tsering, Adv.
                    Mr. Kapish Seth, Adv.

                    Mr.   Rakesh Dwivedi, Sr. Adv.
                    Mr.   Subramonium Prasad, Sr. Adv.
                    Ms.   Meha Aggarwal, Adv.
                    Mr.   Utkarsh, Adv.
                    Ms.   Sanskriti Pathak, Adv.
                    Mr.   Aditya Singh,AOR

for RR No.17        Dr. Rajeev Dhawan, Sr. Adv.
                    Mr. Jayant Mohan, Adv.
                    Ms. Meenakshi Chatterjee, Adv.

For RR No.1         Mr. P.I. Jose, Adv.

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

Heard in part.

For further consideration, list the cases again on 20.01.2016 as part-heard.



(Renuka Sadana)                            (Parveen Kr. Chawla)
 Court Master                                   AR-cum-PS