Supreme Court - Daily Orders
Shaila Rani Rawat vs Speaker Legislative Assembly on 8 November, 2016
Bench: Dipak Misra, Amitava Roy
ITEM NO.801 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). 14497/2016
(Arising out of impugned final judgment and order dated 09/05/2016
in WPC No. 826/2016 passed by the High Court Of Uttarakhand At
Nainital)
SHAILA RANI RAWAT Petitioner(s)
VERSUS
SPEAKER LEGISLATIVE ASSEMBLY & ORS. Respondent(s)
(With interim relief and office report)
Date : 08/11/2016 This petition was orally mentioned today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Deepak Goel, AOR
For Respondent(s) Mr. Mukesh K. Giri, AOR
Mr. Devadatt Kamat, Adv.
Mr. Rajesh Inamdar, Adv.
Mr. Rahul Kaushik, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On being mentioned the matter is taken on Board. List the matter on 11.11.2016.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master
Signature Not Verified
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2016.11.10
17:03:44 IST
Reason: