Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

National Peoples Party vs Speaker 13Th Nagaland Legislative ... on 31 July, 2019

     ITEM NO.56                          REGISTRAR COURT. 2                 SECTION XIV

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

                                 BEFORE THE REGISTRAR SURINDER S. RATHI

     IA 65156/2019, in Petition(s) for Special Leave to Appeal (C)
     No(s). 10060/2019

     NATIONAL PEOPLES PARTY                                               Petitioner(s)

                                                     VERSUS

     SPEAKER 13TH NAGALAND LEGISLATIVE ASSEMBLY & ORS.                    Respondent(s)


      IA No. 65156/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 31-07-2019 These matters were called on for hearing today.

     For Petitioner(s)
                                       Mr. Avijit Mani Tripathi, AOR
                                       Mr. Chetan Joshi, Adv.

     For Respondent(s)
                                       Mr.   Rituraj Biswas, AOR
                                       Mr.   Yash Kapoor, Adv.
                                       Mr.   Chandan Kumar, AOR
                                       Mr.   Sujaya Bardhan, Adv.
                                       Mr.   Pranab Prakash, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The respondent No.1 has already filed the counter affidavit. Four weeks’ time as a last chance is granted to Respondent Nos. 2 and 3 to file Counter Affidavit.

Ld.counsel for the petitioner is directed to provide the copy of pleadings to Ld.counsel for the respondent No. 4 within one week and file proof. The above respondents shall file counter affidavit within four weeks thereafter.

Signature Not Verified

After the expiry of four weeks, the matter be processed for listing before the Hon’ble Court, under the rules.

Digitally signed by MADHU GROVER Date: 2019.08.01 10:51:18 IST Reason:

SURINDER S. RATHI Registrar pm