Gauhati High Court
High Court Bar Association vs The Gauhati High Court on 9 March, 2022
Bench: Chief Justice, Soumitra Saikia
Page No.# 1/5
GAHC010167942020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4908/2020
HIGH COURT BAR ASSOCIATION,
KOHIMA, H.Q. KOHIMA, NAGALAND. REGD. NO.HOME/SRC-6419, REP. BY
ITS PRESIDENT, SHRI ASHIPRI ZHO, R/O. KOHIMA, NAGALAND.
VERSUS
THE GAUHATI HIGH COURT, GUWAHATI AND 7 ORS.
REP. BY THE REGISTRAR, GAUHATI HIGH COURT, KOHIMA BENCH,
KOHIMA, NAGALAND.
2:THE REGISTRAR GENERAL
GAUHATI HIGH COURT
GUWAHATI.
3:THE REGISTRAR (VIGILANCE) CUM IN CHARGE
RECRUITMENT CELL
GAUHATI HIGH COURT
GUWAHATI.
4:AISHWARYA NIGAM
R/O. SM-45
BLOCK-5
SAHYADRI ENCLAVE
BHADBHADA ROAD
DEPOT
BHOPAL-462003
MADHYA PRADESH.
5:SMTI. NIKILI ROCHILL
Page No.# 2/5
C/O. ER. VITOSHE K ROCHILL
ADDL. CHIEF ENGINEER (CIVIL)
DEPTT. OF POWER (T AND G)
BELOW AG
KOHIMA-797001
NAGALAND.
6:ROBERT LHUNGDIM
R/O. KUKI CHRISTIAN CHURCH COMPOUND
DEWLAHLAND
IMPHAL
MANIPUR-795001.
7:THE STATE OF NAGALAND
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF NAGALAND
KOHIMA.
8:THE PRINCIPAL SECRETARY
TO THE GOVT. OF NAGALAND
DEPTT. OF JUSTICE AND LAW
NAGALAND
KOHIMA
Advocate for the Petitioner : MR. C T. JAMIR
Advocate for the Respondent : SC, GHC
Linked Case : WP(C)/4910/2020
QHETO A. CHOPHY
S/O. SHRI AHOZHE CHOPHY
R/O. CHEKIYIE VILLAGE
P.O. AND P.S. DIMAPUR
DIST. DIMAPUR
NAGALAND.
VERSUS
THE GAUHATI HIGH COURT AND 6 ORS.
GUWAHATI
REP. BY THE REGISTRAR GENERAL
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GAUHATI HIGH COURT
GUWAHATI
ASSAM.
2:THE REGISTRAR GENERAL
GAUHATI HIGH COURT
GUWAHATI
ASSAM.
3:THE REGISTRAR (VIGILANCE) CUM INCHARGE
RECRUITMENT CELL
GAUHATI HIGH COURT
GUWAHATI
ASSAM.
4:AISHWARYA NIGAM
R/O. SM-45
BLOCK-5
SAHYADRI ENCLAVE
BHADBHADA ROAD
DEPOT
BHOPAL-462003M MADHYA PRADESH.
5:ROBERT LHUNGDIM
R/O. KUKI CHRISTIAN CHURCH COMPOUND
DEWLAND
IMPHAL
MANIPUR-795001.
6:THE STATE OF NAGALAND
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF NAGALAND
KOHIMA.
7:THE PRINCIPAL SECRETARY
TO THE GOVT. OF NAGALAND
DEPTT. OF JUSTICE AND LAW
NAGALAND
KOHIMA.
------------
Advocate for : MR. L WAPANG
Advocate for : SC
GHC appearing for THE GAUHATI HIGH COURT AND 6 ORS.
Linked Case : WP(C)/4909/2020
SMT. T. TILILA SANGTAM
D/O. Y.T. SANGTAM
Page No.# 4/5
R/O. CHUNGLIYIMTI VILLAGE
P.O. AND P.S. CHARE
DIST. TUENSANG
NAGALAND.
VERSUS
THE GAUHATI HIGH COURT AND 6 ORS.
GUWAHATI
REP. BY THE REGISTRAR
GAUHATI HIGH COURT
KOHIMA BENCH
KOHIMA
NAGALAND.
2:THE REGISTRAR GENERAL
GAUHATI HIGH COURT
GUWAHATI.
3:THE REGISTRAR (VIGILANCE) CUM INCHARGE
RECRUITMENT CELL
GAUHATI HIGH COURT
GUWAHATI.
4:AISHWARYA NIGAM
R/O. SM-45
BLOCK-5
SAHYADRI ENCLAVE
BHADBHADA ROAD
DEPOT
BHOPAL-462003
MADHYA PRADESH.
5:ROBERT LHUNGDIM
R/O. KUKI CHRISTIAN CHURCH COMPOUND
DEWLAND
IMPHAL
MANIPUR-795001.
6:THE STATE OF NAGALAND
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF NAGALAND
KOHIMA.
7:THE PRINCIPAL SECRETARY
TO THE GOVT. OF NAGALAND
DEPTT. OF JUSTICE AND LAW
NAGALAND
KOHIMA.
------------
Advocate for : MR. C T. JAMIR
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Advocate for : SC
GHC appearing for THE GAUHATI HIGH COURT AND 6 ORS.
BEFORE
HONOURABLE THE CHIEF JUSTICE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
Date : 09.03.2022 Mr. A. Zho, who appears in person for the High Court Bar Association, Kohima, seeks an adjournment in these matters. Similarly, adjournment is also sought by Mr. Kekhriengulie, learned Additional Advocate General, Nagaland, to which objection has been raised by Mr. F. Askari, learned counsel, appearing for the private respondent No.4.
Purely in the interest of justice, these matters are adjourned. Considering the importance of the matter, it is made clear that no further adjournment shall be granted.
List again on 4th April, 2022, on which date the parties shall be prepared to argue the case finally.
JUDGE CHIEF JUSTICE Comparing Assistant