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Cmj Foundation vs The State Of Meghalaya on 31 October, 2023

Bench: A.S. Bopanna, Pamidighantam Sri Narasimha

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     ITEM NO.27                            COURT NO.7                 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 for Special Leave to Appeal (C)   No.7081/2021

     (Arising out of impugned final judgment and order dated 06­05­2021
     in WA No. 14/2017 passed by the High Court of Meghalya at Shilong)

     CMJ FOUNDATION & ORS.                                            Petitioner(s)

                                                  VERSUS

     THE STATE OF MEGHALAYA & ORS.                                    Respondent(s)

     (]FOR ADMISSION and I.R. and IA No.62514/2021­EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.62515/2021­EXEMPTION FROM
     FILING AFFIDAVIT & IA No. 94774/2021 ­ EXEMPTION FROM FILING
     AFFIDAVIT

     WITH
     SLP(C) No. 14231/2021 (XIV)
     (FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
     114931/2021)

     Date : 31­10­2023 These matters were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE A.S. BOPANNA
                           HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA

     For Petitioner(s)
                                     Mr. Anupam Lal Das, Sr. Adv.
                                     Mr. Philemon Nongbri, Adv.
                                     Mr. Ahanthem Henry, Adv.
                                     Mr. A. Rohen Singh, Adv.
                                     Ms. Anne Mathew, AOR

                                     Ms. Pragati Neekhra, AOR
                                     Mr. Aditya Bhanu Neekhra, Adv.
                                     Mr. Aniket Patel, Adv.
     For Respondent(s)
Signature Not Verified
                                     Mr. Anupam Lal Das, Sr. Adv.
Digitally signed by
VISHAL ANAND
                                     Mr. Philemon Nongbri, Adv.
Date: 2023.11.01
10:12:12 IST
Reason:
                                     Mr. Ahanthem Henry, Adv.
                                     Mr. A. Rohen Singh, Adv.
                                     Ms. Anne Mathew, AOR

                                     Ms. Pragati Neekhra, AOR
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                   Mr. Aditya Bhanu Neekhra, Adv.
                   Mr. Aniket Patel, Adv.

                   Mr. Amit Wadhwa, Adv.
                   Mr. Sanjay Kumar Hadala, Adv.
                   Mr. Raunak Parekh, Adv.
                   Mr. Pramod Tiwari, Adv.
                   Mr. Vivek Tiwari, Adv.
                   Dr. Vinod Kumar Tewari, AOR

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

At the joint request made by learned counsel for the parties seeking adjournment, list the matters next week.

  (VISHAL ANAND)                                 (NIDHI WASON)
ASTT. REGISTRAR­cum­PS                         COURT MASTER (NSH)