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The State Of Arunachal Pradesh vs M/S Subhash Projects And Marketing Ltd. on 8 July, 2016

Bench: S.A. Bobde, Ashok Bhushan

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               ITEM NO.59                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

               Petition for Special Leave to Appeal (C) No. 27891/2015
               (Arising out of impugned final judgment and order dated
               25/06/2015 in AN No. 05/2008 passed by the High Court Of
               Gauhati At Itanagar)

               THE STATE OF ARUNACHAL PRADESH                       Petitioner(s)
                                               VERSUS
               M/S SUBHASH PROJECTS & MARKETING LTD                 Respondent(s)

               (With appln. (s) for permission to file additional documents
               and permission to file lengthy list of dates and seeking
               permission to file additional documents and interim relief and
               office report)

               WITH

               SLP(C) No. 27979/2015
               (With appln.(s) for permission to file lengthy list of dates
               and Interim Relief and Office Report)

               SLP(C) No. 27989/2015
               (With appln.(s) for permission to file lengthy list of dates
               and Interim Relief and Office Report)

               SLP(C) No. 28084/2015
               (With appln.(s) for permission to file lengthy list of dates
               and Interim Relief and Office Report)

               SLP(C) No. 28090/2015
               (With appln.(s) for permission to file lengthy list of dates
               and Interim Relief and Office Report)

               Date : 08/07/2016 These petitions were called on
                                     for hearing today.
               CORAM :
                        HON'BLE MR. JUSTICE S.A. BOBDE
                        HON'BLE MR. JUSTICE ASHOK BHUSHAN

               For Petitioner(s)
Signature Not Verified
                                   Mr.   K.K. Venugopal, Sr. Adv.
Digitally signed by
                                   Mr.   Arunabh Choudhury, Adv.
CHARANJEET KAUR
Date: 2016.07.08
17:06:20 IST
                                   Mr.   Parthiv Goswami, Adv.
Reason:
                                   Ms.   Shruti Choudhary, Adv.
                                   Ms.   Pragya Baghel,Adv.
                                   Mr.   Karma Dorje, Adv.
                                   Mr.   Vaibhav Tomar, Adv.
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                    Mr.   Arunabh Choudhury, Adv.
                    Mr.   Anupam Lal Das,Adv.
                    Mr.   D.N. Ray, Adv.
                    Mr.   Vaibhav Tomar, Adv.
                    Mr.   Anirudh Singh, Adv.

                    Mr.   Gourab Banerji, Sr. Adv.
                    Mr.   Arunabh Choudhury, Adv.
                    Mr.   Parthiv Goswami, Adv.
                    Ms.   Diksha Rai,Adv.
                    Mr.   Karma Dorjee, Adv.

For Respondent(s)   Mr.   Dushyant Dave, Sr. Adv.
                    Mr.   Shyam Divan, Sr. Adv.
                    Mr.   Jaideep Gupta, Sr. Adv.
                    Mr.   Rajesh Sinha, Adv.
                    Mr.   Rajesh Markande, Adv.
                    Mr.   Sourab Ghosh, Adv.
                    Mr.   Samrat Sengupta, Adv.
                    Mr.   Abhijat P. Medh,Adv.

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

List on 22.11.2016.

[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master