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The State Of Arunachal Pradesh vs Mihin Laling on 3 July, 2023

Author: Bela M. Trivedi

Bench: Bela M. Trivedi

                                                 1

     ITEM NO.45                         COURT NO.3                  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).   9585-9589/2023

     (Arising out of impugned final judgment and order dated 12-09-2022
     in WA No. 15/2022 12-09-2022 in WA No. 16/2022 12-09-2022 in WA No.
     17/2022 12-09-2022 in WA No. 22/2022 12-09-2022 in WA No. 23/2022
     passed by the Gauhati High Court At Itanagar)

     THE STATE OF ARUNACHAL PRADESH & ANR.                           Petitioner(s)

                                                VERSUS

     MIHIN LALING & ORS.                                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.60552/2023-CONDONATION OF DELAY
     IN FILING and IA No.60556/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT
      IA No. 89641/2023 - APPLICATION FOR PERMISSION
      IA No. 60556/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 95494/2023 - RECALLING THE COURTS ORDER) Date : 03-07-2023 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MS. JUSTICE BELA M. TRIVEDI For Petitioner(s) Mr. Sanjay Jain, Sr. Adv.

Mr. Padmesh Mishra, Adv.

Ms. Shipra Singh, Adv.

Mr. Shivam Shukla, Adv.

Mr. Kailashi Uday Kapoor, Adv. Ms. Neelam Singh, AOR For Respondent(s) Mr. Ajay Tewari, Sr. Adv.

Mr. Abhimanyu Tewari, AOR Mr. Siddhant Saroha, Adv.

Ms. Dilmrig Nayani, Adv.

Mr. Subu Koyang, Adv.

Ms. Puja Kumari Shaw, Adv.

Mr. Saurabh Sharma, Adv.

Reason: Mr. Sandeep Singh, AOR Ms. Ruchira Gupta, Adv.

Mr. Shishir Deshpande, AOR  2 Mr. Deep Narayan Sarkar, Adv.

UPON hearing the counsel, the Court made the following O R D E R Re-list for final hearing/disposal on a non-miscellaneous day in the month of November 2023.

In the meanwhile, the entire amount in terms of the impugned judgment will be deposited with the Deputy Commissioner. The amount will be converted into an interest bearing Fixed Deposit Receipt (FDR) for the period of six months with auto-renewal clause.

We have passed the present order as the acquiring agency, namely, the National Highways & Infrastructure Development Corporation Limited (NHIDCL) has expressed their desire to deposit the amount.

The interim order passed earlier is modified. (BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR