Supreme Court - Daily Orders
National Peoples Party vs Speaker 13Th Nagaland Legislative ... on 28 March, 2025
Author: Surya Kant
Bench: Surya Kant
ITEM NO.21 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). 10060/2019
[Arising out of impugned judgment and order dated 20-03-2019 in CN
No. 23/2019 passed by the Nagaland Legislative Assembly
Secretariat, Kohima]
NATIONAL PEOPLES PARTY Petitioner(s)
VERSUS
SPEAKER 13TH NAGALAND LEGISLATIVE ASSEMBLY & ORS. Respondent(s)
(IA No. 65156/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
Diary No(s). 38834/2019 (XIV)
(IA No. 176630/2019 - CONDONATION OF DELAY IN FILING
IA No. 176632/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 28-03-2025 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) :Mr. Amit Kumar, Sr. Adv.
Mr. Avijit Mani Tripathi, AOR
Mr. Luv Kumar Aggarwal, Adv.
Ms. Rekha Bakshi, Adv.
Ms. Arushi Singla, Adv.
For Respondent(s) :Mr. Rituraj Biswas, AOR
Mr. Ananyo Roy, Adv.
Mr. Alok Kumar, Adv.
Mr. Chandan Kumar, AOR
Mr. Pranab Prakash, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by NITIN TALREJA Date: 2025.03.29 List on 20.05.2025 (NMD).
11:14:14 IST Reason:(NITIN TALREJA) (PREETHI T.C.) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR