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The State Of Nagaland vs Smt. V Maria Yanthan . on 19 April, 2016

     ITEM NO.86                          REGISTRAR COURT. 1              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 MR. PAWAN DEV KOTWAL

     Civil Appeal                 No(s).   6939/2011

     STATE OF NAGALAND & ANR.                                          Appellant(s)

                                                       VERSUS

     V MARIA YANTHAN & ORS.                                            Respondent(s)
     (With office report)

     WITH
     C.A. No. 6940/2011
     Office Report)
      C.A. No. 6941/2011
     Office Report)

     Date : 19/04/2016 This appeal was called on for hearing today.

     For Appellant(s)                      Mr. Edward Belho, Adv.
                                           Mr. G. Prakash, Adv.
                                           Mr. L. C. Agrawala,Adv.

     For Respondent(s)                     Mr. L. C. Agrawala,Adv.
                                           Mr. Rajesh Singh,Adv.

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

Respondent no. 1 has filed statement of case but the other parties have not filed statement of case nor it is mandatory in view of amended Rules.

Respondent no. 1 has filed statement of case but the other parties have not filed statement of case nor it is mandatory in view of amended Rules.

Parties have filed statement of case. As such, all the matters stand complete.

per Rules.

(PAWAN DEV KOTWAL) Registrar