Supreme Court - Daily Orders
Md Ayub Ali And 3 Ors. vs Union Of India And 3 Ors. on 13 April, 2016
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.32 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. 9173/2016
(Arising out of impugned final judgment and order dated 15/12/2015
in WA No. 186/2015 passed by the High Court Of Gauhati)
MD AYUB ALI AND ORS. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With interim relief)
Date : 13/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Dileep Tandon, Adv.
Mr. R. B. Phookan, Adv.
Ms. Neha T. Phookan, Adv.
Mr. Shailesh Madiyal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice limited to the aspect as to whether the case be remitted to the Tribunal to give another chance to the petitioners to produce documents in support of their contentions.
Dasti, in addition, is permitted. Till the next date of hearing, no coercive steps shall be taken.
The matter be listed in the second week of May, 2016.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.04.13 06:02:48 IST Reason: (Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master