Supreme Court - Daily Orders
Shah Newaz Khan . vs The State Of Nagaland State Of Nagaland ... on 26 October, 2016
ITEM NO.55 REGISTRAR COURT. 1 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. PAWAN DEV KOTWAL
Transfer Petition(s)(Civil) No(s). 307/2016
SHAH NEWAZ KHAN AND ORS. Petitioner(s)
VERSUS
STATE OF NAGALAND AND ORS. Respondent(s)
(with appln. (s) for stay and office report)
WITH
I.A.NO. 2 IN SLP(C) NO.4149/2016
Date : 26/10/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr. Vivek Narayan Sharma,Adv.
Ms Kanika Saran, Adv.
Ms. Diksha Rai,Adv.
For Respondent(s)
Mr Edward Belho, Adv.
Ms. K. Enatoli Sema,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Last opportunity of three weeks is granted for curing the defects in the application for substitution of legal representatives of deceased respondent no.6 in both matters. Registry thereafter to process under rules.
Registry to submit the status of the remaining respondents in both matters in the next office report. Signature Not Verified Digitally signed by HEMA JOSHI Date: 2016.10.28 10:47:31 IST
Reason: List again on 9.12.2016.
(PAWAN DEV KOTWAL)
Registrar