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Md. Rahim Ali @ Abdur Rahim vs The State Of Assam on 26 September, 2022

Bench: D.Y. Chandrachud, Hima Kohli

     SLPC D.20674/2017
                                                           1


     ITEM NO.2                                 COURT NO.2                      SECTION XIV

                                   S U P R E M E C O U R T O F             I N D I A
                                           RECORD OF PROCEEDINGS

                           SPECIAL LEAVE PETITION (CIVIL) Diary No.20674/2017

     (Arising out of impugned final judgment and order dated 23-11-2015
     in WPC No.2668/2012 passed by the Gauhati High Court)

     MD. RAHIM ALI @ ABDUR RAHIM                                                 Petitioner(s)

                                                         VERSUS

     THE STATE OF ASSAM & ORS.                                                   Respondent(s)

     (With I.R. and IA No.58315/2017-CONDONATION OF DELAY IN FILING and
     IA No.58325/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     NRC MATTER)

     Date : 26-09-2022 This petition was called on for hearing today.

     CORAM :
                                  HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                                  HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)                   Mr. Kaushik Choudhury, AOR
                                         Mr. Saksham Garg, Adv.

     For Respondent(s)                   Ms.   Aishwarya Bhati, ASG
                                         Mr.   Akshay Amritanshu, Adv.
                                         Ms.   Swati Ghildiyal, Adv.
                                         Ms.   Diksha Rai, Adv.
                                         Mr.   A.K. Sharma, Adv.

                                         Mr. Shuvodeep Roy, Adv.
                                         Mr. Arnav Singhdeo, Adv.


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

Signature Not Verified 1 On 28 July 2017, the Foreigners’ Tribunal, Nalbari was requested to examine Digitally signed by CHETAN KUMAR Date: 2022.09.28 12:28:52 IST the documents filed by the petitioner on the basis of which he is claiming to Reason: be a national of the country. The petitioner was directed to appear on 21 August 2017 before the Tribunal and furnish copies of the relevant documents. The Tribunal was directed to submit its report.

2 Counsel appearing on behalf of the petitioner states that he is not in possession of instructions on what actually transpired before the Tribunal and the Office Report indicates that the report has not been received.

3 Issue notice on the application for condonation of delay in filing the petition and on the Special Leave Petition, returnable in three months.

4 Ms Aishwarya Bhati, Additional Solicitor General and Mr Shuvodeep Roy, counsel appear on behalf of the Union of India and the State of Assam respectively and waive service.

5 A copy of the petition be served on the counsel for the Union of India and counsel for the State of Assam.

6 Counter affidavit be filed within a period of six weeks.

               (CHETAN KUMAR)                                (SAROJ KUMARI GAUR)
                A.R.-cum-P.S.                                Assistant Registrar