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Supreme Court - Daily Orders

Mr. Mithou Krose vs Imtilemba Sangtam on 1 July, 2016

Bench: Anil R. Dave, L. Nageswara Rao

     ITEM NO.3                           COURT NO.2                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).3335/2015

     (Arising out of impugned final judgment and order dated 12/11/2014
     in WA No.297/2014 passed by the High Court Of Gauhati)

     MIATHOU KROSE                                                   Petitioner(s)

                                                 VERSUS

     IMTILEMBA SANGTAM AND ORS.                                      Respondent(s)
     (With interim relief and office report)

     WITH SLP(C)Nos.18027-18028/2015, W.P.(C)Nos.151 & 146 of 2016-
     (With Office Report)

     Date : 01/07/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ANIL R. DAVE
                         HON'BLE MR. JUSTICE L. NAGESWARA RAO

     For Petitioner(s)             Mr.   M.N. Krishnamani,Sr.Adv.
     In SLP(C)18027-28             Mr.   Sayooj Mohandas M.,Adv.
                                   Mr.   Tadimalla Baskar Gowtham,Adv.
                                   Mr.   Vishal Arun,Adv.
                                   For   Mr. Mohinder Jit Singh,Adv.

     WP(C)151 & 146                Mr. Arvind Kumar Gupta,Adv.
                                   Mr. Abhishek Goyal,Adv.

     SLP(C)3335/2015               Mr. Amit Kumar,Adv.

     For Respondent(s)
     No.1                          Mr. A. Sharan,Sr.Adv.
                                   Mr. Arvind Kumar Gupta,Adv.
                                   Mr. Abhishek Goyal,Adv.

     In WP(C)151                   Mr.   Dushyant Dave,Sr.Adv.
                                   Mr.   Timikha Koza,Adv.
                                   Mr.   Luikang Michael,Adv.
                                   Ms.   Pinky Behera,Adv.

     State of Nagaland             Mr. Edward Belho,Adv.
Signature Not Verified
                                   For Ms. K. Enatoli Sema,Adv.
Digitally signed by
SARITA PUROHIT
Date: 2016.07.02
13:42:12 IST
Reason:




                                                  1
In WP(C)146            Mr. Timikha Koza,Adv.
                       Mr. Gautam Talukdar,Adv.

                       Mr. Vivek Singh,Adv.

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

SLP(C)Nos.18027-28/2015 :

Though, the office report indicates to the effect that service is not complete on Respondent Nos.1 and 3. Mr. Arvind Kumar Gupta, the learned counsel, has submitted that he has instructions to appear for the unserved Respondent No.1. Thus, all the parties are served and represented through their counsel and service is complete.
Leave granted.
Hearing is expedited.
Liberty to mention.
SLP(C)No.3335/2015 :
Leave granted.
Hearing is expedited. Liberty to mention.
WP(C)Nos.151 and 146 of 2016 :
De-tagged.
List the matters on 8th July, 2016.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 2