Supreme Court - Daily Orders
The State Of Assam vs Arabinda Rabha on 14 February, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.38 COURT NO.7 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 for Special Leave to Appeal (C) No. 8781/2022
(Arising out of impugned final judgment and order dated 08-10-2021
in WA No. 102/2021 passed by the Gauhati High Court)
STATE OF ASSAM & ORS. Petitioner(s)
VERSUS
ARABINDA RABHA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.71261/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT, IA No.71262/2022-EXEMPTION FROM
FILING O.T. and IA No. 19590/2023 - APPROPRIATE ORDERS/DIRECTIONS)
Date : 14-02-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
M/S. Unuc Legal Llp, AOR
Mr. Pawan R Upadhyay, Adv.
Mrs. Sharmila Upadhyay, Adv.
Mr. Kaustuv Prakash Pathak, Adv.
Mr. Gaurav Prakash Pathak, Adv.
Mr. Sarvjit Pratap Singh, Adv.
For Respondent(s)
Mr. Rameshwar Prasad Goyal, AOR
Mr. Manish Goswami, Adv.
Mr. C M Angadi, Adv.
Mr. Rongon Choudhury, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated on behalf of the petitioner seeking adjournment, re-list in the month of May 2023.
Signature Not Verified(DEEPAK GUGLANI) Digitally signed by BABITA PANDEY Date: 2023.02.15 (R.S. NARAYANAN) AR-cum-PS 17:22:22 IST Reason: COURT MASTER (NSH)