Supreme Court - Daily Orders
Mohd. Samsuddin vs Union Of India Ministry Of Home Affairs on 15 September, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.5 COURT NO.6 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).23950/2016
(Arising out of impugned final judgment and order dated 16-06-2016
in WA No. 317/2013 passed by the Gauhati High Court)
MOHD. SAMSUDDIN & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 15-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Sanjay Hedge, Sr. Adv.
Mr. Fuzail Ahmad Ayyubi, AOR
Mr. Abdul Qadir, Adv.
Mr. Varun Mishra, Adv.
Mr. Mohd. Adnan, Adv.
Mr. Somiran Sharma, AOR
For Respondent(s) Ms. Pinky Anand, ASG
Mr. B. V. Balaram Das, AOR
Mr. Arijit Prasad, Adv.
Ms. Kirti Dua, Adv.
Mr. Sumit Teterwal, Adv.
Ms. Sunita Rani Singh, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Shuvodeep Roy, AOR
Mr. Rohit K. Mahanta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Rejoinder be filed within two weeks. Parties may also file additional documents.
List in the 3rd week of November, 2017 along with SLP(C) Signature Not Verified No. 14527 of 2016.
Digitally signed by BALA PARVATHI Date: 2017.09.20 16:32:22 IST Reason: (B.PARVATHI) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER