Supreme Court - Daily Orders
Khasi Hills Autonomous District ... vs The State Of Meghalaya The State Of ... on 13 May, 2016
Bench: Madan B. Lokur, N.V. Ramana
ITEM NO.14 COURT NO.8 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 309/2016
KHASI HILLS AUTONOMOUS DISTRICT COUNCIL AND ANR. Petitioner(s)
VERSUS
STATE OF MEGHALAYA Respondent(s)
(With appln. (s) for stay and office report)
Date : 13/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Vijay Hansaria,Sr.Adv.
Mr. Amit Kumar,Adv.
Mr. Shaurya Sahay,Adv.
Mr. Avijit Mani Tripathi,Adv.
Ms. Rekha Bakshi,Adv.
Mr. Manish,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Tag with C.A.No.3120-3122 of 2016 (@ SLP(C)NO. 2202-2204 of 2011.
No stay.
(Madhu Bala) (Jaswinder Kaur) Court Master Court Master Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2016.05.14 11:51:47 IST Reason: