Supreme Court - Daily Orders
Rishi Dev Rai And Anr. vs State Of Assam . on 25 January, 2017
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
ITEM NO.3 COURT NO.11 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)......CC No(s).
1499/2017
(Arising out of impugned final judgment and order dated 12/08/2016
in WPC No. 4251/2009 passed by the High Court Of Gauhati)
RISHI DEV RAI AND ANR. Petitioner(s)
VERSUS
STATE OF ASSAM AND ORS. Respondent(s)
I.A. 1/2017(with c/delay in refiling SLP)
Date : 25/01/2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
[IN CHAMBER]
For Petitioner(s) Mr. R.B. Phookan,Adv.
Mr. Shailesh Madiyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
(Madhu Bala) (Veena Khera) Court Master Court Master Signature Not Verified Digitally signed by MADHU BALA Date: 2017.01.27 15:46:04 IST Reason: