Supreme Court - Daily Orders
Karikho Kri vs Nuney Tayang on 2 January, 2023
Bench: Aniruddha Bose, Sudhanshu Dhulia
1
ITEM NO.40 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(s) for Special Leave to Appeal (C) Nos.23316-23317/2022
(Arising out of impugned interim orders dated 20-10-2022 in EP No.
1/2019 & 05-12-2022 in EP No. 1/2019 passed by the Gauhati High
Court At Itanagar)
KARIKHO KRI Petitioner(s)
VERSUS
NUNEY TAYANG & ANR. Respondent(s)
( IA No. 197306/2022 - PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 02-01-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. K V Viswanathan, Sr. Adv.
Mr. Gautam Talukdar, AOR
Mr. Simranjeet Singh, Adv.
Mr. Umang Verma, Adv.
Mr. Navjot Singh, Adv.
Mr. Rahul Sangwan, Adv.
For Respondent(s) Mr. Pradeep Rai, Sr. Adv.
Ms. Jyoti Zongluju, Adv.
Ms. Rajshree Rai, Adv.
Mr. Vinay Kumar Rai, Adv.
Mr. Babanjit Singh Mew, Adv.
Mr. Arnav Mittal, Adv.
Ms. Banshika Garg Adv.
Ms. Ritika Gaur, Adv.
Mr. Shashank Rai, Adv.
Mr. Aishwarya Pratap Shahi, Adv.
Mr. Sandiv Kalia Adv
Mr. V G R Achary Adv
Dr. Sushil Balwada, AOR
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by NIRMALA NEGI Date: 2023.01.02 16:09:13 IST Reason: Heard Mr. Mukul Rohatgi, learned senior counsel appearing for the petitioner and Mr. Pradeep Rai, learned senior counsel 2 appearing for the respondents (election petitioners). The grievance of the petitioner arises from the order(s) of the High Court by which the defence evidence has been directed to be closed on the ground that all the witnesses or their evidences-in-chief in affidavit forms were not produced within the time prescribed by the Court.
Under normal circumstances, we would have declined to interfere with the order(s) assailed in these petitions but it has been argued before us by Mr. Rohatgi, that the defence witnesses who are left out are vital witnesses and in the interest of justice, we extend two weeks’ time from today to enable Mr.Rohatgi’s client to produce all the witnesses or their evidences-in-chief by affidavits before the High Court.
No further time shall be extended and this extension of time shall be uptil 16.01.2023.
With these directions, the present petitions are disposed of. Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR