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C.C. Singpho vs Khumral Lungphi on 16 December, 2014

Bench: V. Gopala Gowda, C. Nagappan

  ITEM NO.10                             COURT NO.11                   SECTION XVII

                               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).    32297/2013

  (Arising out of impugned final judgment and order dated 22/08/2013
  in MC No. 3253/2010, 22/08/2013 in EP No. 4/2009 passed by the
  High Court of Gauhati)

  C.C. SINGPHO                                                         Petitioner(s)

                                                   VERSUS

  KHUMRAL LUNGPHI & ANR                                                Respondent(s)

  (With appln.(s) for permission to urge addl. grounds and interim
  relief and office report)
  (For Final Disposal)

  Date : 16/12/2014 This petition was called on for hearing today.

  CORAM :                HON'BLE MR. JUSTICE V. GOPALA GOWDA
                         HON'BLE MR. JUSTICE C. NAGAPPAN

  For Petitioner(s)                 Mr. Manish Goswami, Adv.
                                    Mr. Rameshwar Prasad Goyal,Adv.


  For Respondent(s)

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

Learned counsel for the petitioner submits that nothing survives in this special leave petition since this is an election matter and the term of the Members of Legislative Assembly of Arunachal Pradesh has expired in the year 2014.

In this view of the matter the special leave petition is dismissed as having become infructuous.

               (S. K. RAKHEJA)                                  (MALA KUMARI SHARMA)
                 COURT MASTER                                       COURT MASTER