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The State Of Arunachal Pradesh vs M/S Subhash Projects And Marketing Ltd. on 1 October, 2015

Bench: Pinaki Chandra Ghose, R.K. Agrawal

                                                  1

  ITEM NOS.7 + 10                             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).   27891/2015

  (Arising out of impugned final judgment and order dated 25/06/2015
  in AN No. 05/2008 passed by the High Court Of Gauhati At Itanagar)

  THE STATE OF ARUNACHAL PRADESH                                     Petitioner(s)

                                                 VERSUS

  M/S SUBHASH PROJECTS & MARKETING LTD                               Respondent(s)



  (with appln. (s) for permission to file lengthy list of dates and
  interim relief and office report)
  WITH
  SLP (C) No. 27979/2015
  (with appln. (s) for permission to file lengthy list of dates and
  interim relief and office report)

  SLP (C) No. 27989/2015
  (with appln. (s) for permission to file lengthy list of dates and
  interim relief and office report)

  SLP (C) No. 28084/2015
  (with appln. (s) for permission to file lengthy list of dates and
  interim relief and office report)

  SLP (C) No. 28090/2015
  (with appln. (s) for permission to file lengthy list of dates and
  interim relief and office report)

  Date : 01/10/2015                These petitions were called on for hearing
                                   today.

  CORAM :
                         HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                         HON'BLE MR. JUSTICE R.K. AGRAWAL

  For Petitioner(s)
Signature Not Verified
                                   Mr.   Harish N. Salve, Sr. Adv.
Digitally signed by
                                   Mr.   K.K. Venugopal, Sr. Adv.
Gulshan Kumar Arora
Date: 2015.10.01
16:42:40 IST
                                   Mr.   Gourab Banerji, Sr. Adv.
Reason:
                                   Mr.   Arunabh Chowdhury, Adv.
                                   Mr.   Kardakete, AAG
                                   Mr.   Parthiv Goswami, Adv.
                                   Ms.   Pragya Baghel, AOR
                                    2

                     Mr.   Karma Dorjee, Adv.
                     Mr.   Rohit Bhat, Adv.
                     Mr.   Vaibhav Tomar, Adv.
                     Mr.   Gainilung Panmei, Adv.
                     Mr.   Anupam Lal Das, AOR
                     Mr.   D.N. Ray, Adv.
                     Mr.   Anirudh Singh, Adv.
                     Ms.   Diksha Rai, AOR

For Respondent(s)/   Mr.   Jaideep Gupta, Sr. Adv.
Caveator             Mr.   Rajesh M., Adv.
                     Mr.   Rakesh Sinha, Adv.
                     Mr.   Samrat Sengupta, Adv.
                     Mr.   Abhijat P. Medh, AOR

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

Issue notice.

Learned senior counsel appears on caveat and accepts notice. Status quo, as of today, be maintained. Liberty is granted to file counter affidavit within two weeks and rejoinder affidavit thereafter within two weeks. List after four weeks.

    (R.NATARAJAN)                                   (SNEH LATA SHARMA)
     Court Master                                      Court Master