Supreme Court - Daily Orders
Md. Rustom Ali vs The State Of Assam on 9 December, 2016
Author: Ashok Bhushan
Bench: Ashok Bhushan
ITEM NO.11 COURT NO.10 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 3/2016 in Petition(s) for Special Leave to Appeal (C) No(s).
10859/2014
(Arising out of impugned final judgment and order dated 27/11/2013
in WA No. 384/2013 passed by the High Court Of Gauhati)
MD. RUSTOM ALI & ORS Petitioner(s)
VERSUS
STATE OF ASSAM & ORS Respondent(s)
(for discharge of advocate on record and with office report)
Date : 09/12/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
[IN CHAMBER]
For Petitioner(s) Ms. Diksha Rai,Adv.
Ms. Kanika Saran, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
This is an application seeking discharge of the Advocate on record of the petitioners on the ground that the learned counsel has been appointed as a standing counsel for the State of Assam.
I.A. 3 Application for discharge is allowed accordingly.
(NEELAM GULATI) (INDU POKHRIYAL)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NEELAM GULATI
Date: 2016.12.10
11:14:15 IST
Reason: