Supreme Court - Daily Orders
National Peoples Party vs Speaker 13Th Nagaland Legislative ... on 8 May, 2019
Bench: Chief Justice, Deepak Gupta
ITEM NO.18 COURT NO.1 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). 10060/2019
(Arising out of impugned final judgment and order dated 20-03-2019
in CN No. 23/2019 passed by the Nagaland Legislative Assembly
Secretariat, Kohima)
NATIONAL PEOPLES’ PARTY Petitioner
VERSUS
SPEAKER, 13TH NAGALAND LEGISLATIVE
ASSEMBLY & ORS. Respondents
(FOR ADMISSION and I.R. and IA No.65156/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 08-05-2019 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner Mr. Amrendra Sharan, Sr. Adv.
Mr. Amit Kumar, Adv.
Mr. Avijit Mani Tripathi, AOR
Mr. Chetan Joshi, Adv.
Ms. Rekha Bakshi, Adv.
Mr. Kumar Abhishek, Adv.
Ms. Sukriti Bhatnagar, Adv.
Mr. Samarth Khanna, Adv.
Ms. Ekta Gupta, Adv.
For Respondents
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Rituraj Biswas, AOR
Mr. Rituraj Choudhary, Adv.
Mr. Chandan Kumar, AOR
Mr. Mayan Prasad, Adv.
Ms. Sujaya Bardhan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the special leave petition, as Signature Not Verified well as on the prayer for grant of interim relief Digitally signed by returnable in the first week of July, 2019.
DEEPAK GUGLANI Date: 2019.05.09 12:56:28 IST Reason: (Deepak Guglani) (Anand Prakash) Court Master Court Master