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Supreme Court - Daily Orders

Nabam Rebia And Etc. Etc. vs Deputy Speaker . on 19 February, 2016

Bench: Jagdish Singh Khehar, Dipak Misra, Madan B. Lokur, Pinaki Chandra Ghose, N.V. Ramana

                                                                                          1

     ITEM NO.501                              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).   1259-1260/2016

     (Arising out of impugned final judgment and order dated 13/01/2016
     in WP(C) No. 7745/2015 13/01/2016 in WP(C) No. 7998/2015 passed by
     the High Court Of Gauhati)

     NABAM REBIA AND ETC. ETC.                                            Petitioner(s)

                                                      VERSUS

     DEPUTY SPEAKER AND ORS.                            Respondent(s)
     (with appln. (s) for directions and exemption from filing c/c of
     the impugned judgment and permission to file lengthy list of dates)

     Date : 19/02/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE   MR.   JUSTICE   JAGDISH SINGH KHEHAR
                         HON'BLE   MR.   JUSTICE   DIPAK MISRA
                         HON'BLE   MR.   JUSTICE   MADAN B. LOKUR
                         HON'BLE   MR.   JUSTICE   PINAKI CHANDRA GHOSE
                         HON'BLE   MR.   JUSTICE   N.V. RAMANA

     For Petitioner(s)               Mr.   Fali S. Nariman, Sr. Adv.
                                     Mr.   Kapil Sibal, Sr. Adv.
                                     Mr.   Vivek Tankha, Sr. Adv.
                                     Mr.   Arunabh Chaudhary, Adv.
                                     Ms.   Heena Khan, Adv.
                                     Mr.   Subhash Sharma, Adv.
                                     Mr.   Vaibhav Tomar, Adv.
                                     Ms.   G. Panmei, Adv.
                                     Mr.   Ankur Chawla, Adv.
                                     Mr.   Nizam Pasha, Adv.
                                     Ms.   Kanika Singh, Adv.
                                     Mr.   Samir Malik, Adv.
                                     Ms.   Megha Gupta, Adv.
                                     for   Mr. Sarvesh Singh Baghel, AOR

     For Respondent(s)               Mr. Ashok Desai, Sr. Adv.(for RR Nos. 21 to 30)
                                     Mr. Rajiv Dalal, Adv.
                                     Mr. Ashmeet Singh, Adv.
Signature Not Verified
                                     Mr. Amol Chandan, Adv.
Digitally signed by
Vinod Lakhina
Date: 2016.02.19
                                     Mrs. Deepika Kalia, Adv.
18:00:26 IST
Reason:                              Mr. Kapish, Adv.
                                     Mr. Tanzing, Adv.
                                     for Mr. Abhay Kumar,AOR
                                                                  2

                  Ms.   Varuna Bhandari, Adv.
                  Mr.   Utkarsh, Adv.
                  Ms.   Megha Agarwal, Adv.
                  Ms.   Sanskriti Pathak, Adv.
                  for   Mr. Aditya Singh,AOR

For RR No.16      Mr.   T.R. Andhiyarujina, Sr. Adv.
                  Mr.   Satya Pal Jain, Sr. Adv.
                  Mr.   Bhakti Vardhan Singh, Adv.
                  Mr.   Vikramjit Banerjee, Adv.
                  Mr.   Amit Kumar Pathak, Adv.
                  Mr.   Soumik Ghosal, Adv.
                  Mr.   Vikas Singh Jangra, Adv.
                  Mr.   Siddharth Sijoria, Adv.

                   Mr. Jayant Mohan, Adv.


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

Further arguments heard. For further consideration, list again on 22.02.2016 as part-heard.

To be taken up at 2.00 p.m. (Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS