Supreme Court - Daily Orders
State Of Sikkim vs Nar Bahadur Khatiwada on 19 January, 2015
Bench: V. Gopala Gowda, R. Banumathi
ITEM NO.51+62 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
Petition(s) for Special Leave to Appeal (C) No(s). 37317/2013
(Arising out of impugned final judgment and order dated 15/07/2013
in RFA No. 2/2013,15/07/2013 in RFA No. 02/2013 passed by the High
Court Of Sikkim)
STATE OF SIKKIM & ANR. Petitioner(s)
VERSUS
NAR BAHADUR KHATIWADA Respondent(s)
(with appln. (s) for permission to file synopsis and list of dates
and interim relief and office report)
With
S.L.P.(C)....CC No. 803/2015
(with appln. (s) for c/delay in filing SLP and office report)
Date : 19/01/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. A.K. Ganguli, Sr. Adv.
Mr. A. Mariarpurtham, AG, Sikkim
Ms. Aruna Mathur, Adv.
Mr. Yusuf Khan, Adv.
Mr. K. Vijay Kumar, Adv.
M/s Arputham Aruna & Co.,Adv.
For Respondent(s) Mr. Manoj Goel, Adv.
Ms. Geetika Sharma, Adv.
Mr. Shuvodeep Roy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Stay granted vide order dated 08.01.2014 shall continue during the pendency of these petitions.
Signature Not Verified Digitally signed by Vinod Kumar Date: 2015.01.20(VINOD KR.JHA) (RENU DIWAN) 17:04:33 IST Reason: COURT MASTER COURT MASTER