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Nar Bahadur Khatiwada vs State Of Sikkim . Through The Secretary on 5 September, 2014

     ITEM NO.100                           REGISTRAR COURT. 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


                                          BEFORE THE REGISTRAR M K HANJURA

     Civil Appeal                No(s).    6937/2009

     NAR BAHADUR KHATIWADA                                              Appellant(s)

                                                       VERSUS

     STATE OF SIKKIM & ANR.                                             Respondent(s)
     (with office report for direction)


     WITH
     CONMT.PET.(C) No. 275/2009 In C.A. No. 6937/2009
     C.A. No. 6938/2009
     (With Office Report for Direction)

     Date : 05/09/2014 These appeals were called on for hearing today.


     For Appellant(s)                     Mr. Yash Singhal,Adv.
                                          Mr. Brij Bhusan,Adv.


     For Respondent(s)                    Ms. Aruna Mathur,Adv.


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

What gets revealed from the perusal of the office report is that service in the matters is complete. The Original Record has also been received from the High Court.

The office report further indicates that the learned counsel for the appellant as well as the respondents have already filed the statement of case. Viewed in that context, the matters shall be processed for listing before the Hon'ble Court under the rules.

(M K HANJURA) Registrar MG