Supreme Court - Daily Orders
Cmj Foundation vs State Of Meghalaya . on 22 January, 2015
Bench: V. Gopala Gowda, R. Banumathi
1
ITEM NO.1 COURT NO.12 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. No. 6/2014 in Petition(s) for Special Leave to Appeal (C)
No(s). 19617/2013
(Arising out of impugned final judgment and order dated 31/05/2013
in WA No. 16/2013 passed by the High Court of Gauhati)
CMJ FOUNDATION & ORS. Petitioner(s)
VERSUS
STATE OF MEGHALAYA & ORS. Respondent(s)
(For directions and office report)
Date : 22/01/2015 This application was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Shaurya Sahay, Adv.
Mr. Amit Kumar,Adv.
For Applicant Mr. Anupam Dwivedi, Adv.
Mr. Pramod Tewari, Adv.
Mr. Mohd. Muztaba, Adv.
Dr. Vinod Kumar Tewari, Adv.
For Respondent(s) Mr. Ranjan Mukherjee,Adv.
Mr. S. Bhowmick, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties in the I.A. Liberty is granted to the applicant to make a representation Signature Not Verified to Digitally signed by Sushil Kumar Rakheja the concerned authority within two weeks from today Date: 2015.01.22 17:34:00 IST Reason:
requesting for consideration in terms of the Order dated 13.09.2013 of this Court. If such a representation is made, 2 the same may be considered and disposed of considering his request that he may be given personal hearing, if it is necessary, within four weeks from the date of receipt of the representation.
With the aforesaid liberty to the applicant, I.A. No. 6 of 2014 is disposed of.
(S. K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER