Supreme Court - Daily Orders
K. Meghachandra Singh vs Ningam Siro on 19 November, 2019
1
ITEM NO.1501 COURT NO.5 SECTION XIV
(For judgment)
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).19565-19567/2019
(Arising out of impugned final judgment and order dated 24-05-2019
in IA No. 1741/2019 10-04-2019 in RP No. 10/2019 26-09-2018 in WA
No. 66/2018 passed by the Gauhati High Court)
K. MEGHACHANDRA SINGH & ORS. Petitioner(s)
VERSUS
NINGAM SIRO & ORS. Respondent(s)
WITH SLP(C) No. 19568-19569/2019 (XIV) SLP(C) No. 17007/2019 (XIV) Date : 19-11-2019 These petitions were called on for pronouncement of judgment today.
For Petitioner(s) Mr. A. Henry,Adv. (SLP 19565-567/2019) Mr. Vivek Kumar,Adv.
Mr. Kumar Mihir, AOR (SLP 19568-569/2019) Mr. Leishangthem Roshmani Kh, AOR Ms. Anupama Ngangom,Adv.
Mr. Aribam Jankinath Sharma,Adv. (SLP 17007/2019) Ms. Punam Kumari, AOR For Respondent(s) Ms. Punam Kumari, AOR Mr. Leishangthem Roshmani Kh, AOR Mr. Anando Mukherjee, AOR Hon’ble Mr. Justice Hrishikesh Roy pronounced the judgment of the Bench comprising Hon’ble Mrs. Justice R. Banumathi, Hon’ble Mr. Justice A.S. Bopanna and His Lordship. Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2019.11.19 16:41:44 IST
Reason: Leave granted.
In terms of the signed reportable judgment, civil appeals arising out of SLP(C)No(s).19565-19567/2019 are dismissed, civil 2 appeals arising out of SLP(C)No(s).19568-19569/2019 are dismissed and civil appeals arising out of SLP(C)No(s).17007/2019 is disposed of.
(MAHABIR SINGH) (BEENA JOLLY) COURT MASTER BRANCH OFFICER
(Signed reportable judgment is placed on the file)