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Supreme Court - Daily Orders

Subodh Uniyal vs Speaker Legislative Assembly on 12 July, 2016

Bench: Dipak Misra, C. Nagappan

      ITEM NO.78                               COURT NO.4                  SECTION X

                                   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).    14140/2016

      (Arising out of impugned final judgment and order dated 09/05/2016
      in WP No. 826/2016 passed by the High Court of Uttarakhand at
      Nainital)

      SUBODH UNIYAL AND ANR                                                 Petitioner(s)

                                                      VERSUS

      SPEAKER LEGISLATIVE ASSEMBLY AND ANR.                                 Respondent(s)

      (with appln. (s) for exemption from filing c/copy as well as plain
      copy of the impugned order and permission to file SLP without
      c/copy as well as plain copy of impugned order and office report)


      Date : 12/07/2016 This petition was called on for hearing today.

      CORAM :                HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MR. JUSTICE C. NAGAPPAN

      For Petitioner(s)                 Mr. Ashok K. Mahajan, AOR


      For Respondent(s)                 Mr.Kapil sibal, Sr. Adv.
                                        Mr. Mukesh K. Giri, AOR

                                        Mr.   K.C. Kaushik, Adv.
                                        Ms.   Bhuvneshwari, Adv.
                                        Ms.   Anjana Singh, Adv.
                                        Mr.   Padmalakshmi Iyengar, Adv.
                                        Mr.   Javed-ur-Rahman, Adv.
                                        Mr.   Rahul Kaushik, AOR


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

List the matter on 24th August, 2016.

In the meantime, the parties shall complete the pleadings from all aspects.

Signature Not Verified

Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2016.07.13
16:54:10 IST
Reason:




                         (Gulshan Kumar Arora)                          (H.S. Parasher)
                             Court Master                                 Court Master