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Nabam Rebia vs Registrar General, Gauhati High Court . on 10 February, 2016

Bench: Jagdish Singh Khehar, Dipak Misra, Madan B. Lokur, Pinaki Chandra Ghose, N.V. Ramana

     SLP(C)No.876/16 etc.etc.               1

     ITEM NO.501(PH)                     COURT NO.3                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(s) for Special Leave to Appeal (C) No(s).876/2016

     (Arising out of impugned final judgment and order dated 07/01/2016
     in WPC No.10/2016 passed by the High Court Of Gauhati)

     NABAM REBIA                                                Petitioner(s)
                                     VERSUS
     REGISTRAR GENERAL, GAUHATI HIGH COURT AND ORS.             Respondent(s)

     (With office report)
     WITH S.L.P.(C)...CC Nos.779-780/2016
     (With appln.(s) for permission to file SLP and Office Report)
     SLP(C) Nos.1259-1260/2016
     (With appln.(s) for exemption from filing c/c of the impugned
     judgment and permission to file lengthy list of dates)

     Date : 10/02/2016 These petitions were called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
              HON'BLE MR. JUSTICE DIPAK MISRA
              HON'BLE MR. JUSTICE MADAN B. LOKUR
              HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
              HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)
     In SLP(C).....             Mr.Fali S.Nariman, Sr.Adv.
     CC Nos.779-780/16          Mr.Subhash Sharma, Adv.
                                Mr.Arunabh Chaudhary, Adv.
                                Ms.Heena Khan, Adv.
                                Mr.Vaibhav Tomar, Adv.
                                Mr.G.Panmei, Adv.
                                Ms. Pallavi Langar, AOR

     In SLP(C)Nos.1259-         Mr.Kapil Sibal, Sr.Adv.
     1260/2016                  Mr.Ankur Chawla, Adv.
                                Mr.Nizam Pasha, Adv.
                                Ms.Kanika Singh, Adv.
                                Ms.Megha Gupta, Adv.
                                Mr.Ashish Jha, Adv.
                                Ms.Samia Malik, Adv.

     In SLP(C)876/16
Signature Not Verified
                                Mr.Vivek K.Tankha, Sr.Adv.
Digitally signed by
Renuka Sadana
Date: 2016.02.10
                                Mr.D.Kumanan, Adv.
                                Mr.Varun K.Chopra, Adv.
16:17:58 TLT
Reason:


                                Mr.Sachin Pujari, Adv.
                                Mr.Parth Tiwari, Adv.
                                Mr.Sarvesh Singh Baghel, Adv.
SLP(C)No.876/16 etc.etc.                 2


For Respondent(s)          Mr.Ashok Desai, Sr.Adv.
                           Mr.Vikas Singh, Sr.Adv.(For RR No.20)
                           Mr.Rajiv Dalal, Adv.
                           Mr.Ashmeet Singh, Adv.
                           Mr.Anmol Chandan, Adv.
                           Mrs.Deepika Kalia, Adv.
                           Mr.Kapish, Adv.
                           Mr.Abhay Kumar, Adv.
                           Mr.Tenzing Tsering, Adv.

                           Mr.Subramonium Prasad, Sr.Adv.
                           Ms.Varuna Bhandari, Adv.
                           Ms.Sanskriti Pathak, Adv.
                           Ms.Meha Aggarwal, Adv.
                           Mr.Utkarsh, Adv.
                           Mr.Aditya Singh, AOR

For RR No.16               Mr.T.R.Andhyarujina, Sr.Adv.
In SLP(C)1259-60/16        Mr.Satya Pal Jain, Sr.Adv.
                           Mr.Vikramjit Banerjee, Adv.
                           Mr.Bhakti Vardhan Singh, Adv.
                           Mr.Vikas Singh Jangra, Adv.
                           Mr.Amit Kumar Pathak, Adv.
                           Mr.Siddharth, Adv.

For RR No.1                Mr.Vijay Hansaria, Sr.Adv.
                           Mr.Nitin Kumar Singh, Adv.
                           For Mr.P.I.Jose, Adv.(NP)

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

Mr.T.R. Andhyarujina, learned senior counsel appearing on behalf of respondent No.16 in SLP(C) Nos.1259-1260 of 2016 commenced his arguments at 10.30 A.M. and was on his legs when the Court rose for the day.

For further consideration, list these petitions again on 11.02.2016, as part-heard.

           To be taken up at 10.30 A.M.



 (SATISH KUMAR YADAV)                                       (RENUKA SADANA)
     AR-CUM-PS                                                COURT MASTER
SLP(C)No.876/16 etc.etc.   3