Supreme Court - Daily Orders
Cmj University vs The State Of Meghalaya on 13 August, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
1
ITEM NO.49 COURT NO.9 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). 21890/2017
(Arising out of impugned final judgment and order dated 12-06-2017
in WA No. 14/2017 passed by the High Court Of Meghalya At Shilong)
CMJ UNIVERSITY & ORS. Petitioner(s)
VERSUS
THE STATE OF MEGHALAYA & ORS. Respondent(s)
Date : 13-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. P.S.Patwalia, Sr. Adv.
Mr. Suryanarayana Singh, Adv.
Ms. Kaveri Vats, Adv.
Ms. Pragati Neekhra, AOR
For Respondent(s) Mr. H.S.Thangkhiew, Sr. Adv.
Mr. Philemon Mongbri, Adv.
Ms. Anne Mathew, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for both the parties, we are of the view that the writ appeal that is pending before the High Court of Meghalaya should be transferred, by consent of both the parties, to the Gauhati High Court, for the reason that the Signature Not Verified Digitally signed by SHASHI SAREEN Meghalaya High Court happens to have only two learned Judges, one Date: 2018.08.14 17:14:23 IST Reason: of whom has recused from hearing the present case. 2 We request the High Court at Gauhati to take up the matter and dispose of the same as expeditiously as possible preferably, within a period of one year from today. The special leave petition is disposed of accordingly.
Till then, stay order dated 04.09.2017 granted by this Court will continue.
Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER