Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Nabam Rebia vs Registrar General, Gauhati High Court . on 9 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).   876/2016

     (Arising out of impugned final judgment and order dated                    07/01/2016
     in WPC No. 10/2016 passed by the High Court Of Gauhati)

     NABAM REBIA                                                          Petitioner(s)

                                                      VERSUS

     REGISTRAR GENERAL, GAUHATI HIGH COURT AND ORS.                       Respondent(s)
     (With office report)

     WITH
     S.L.P.(C).../2016 (CC No. 779-780/2016)
     (With appln.(s) for permission to file SLP and Office Report)

     SLP(C) No. 1259-1260/2016
     (With appln.(s) for directions and appln.(s) for permission to file
     lengthy list of dates and appln.(s) for exemption from filing c/c
     of the impugned judgment and Office Report)

     Date : 09/02/2016 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.
     In SLP(C).....                         Mr.Subhash Sharma, Adv.
     CC Nos.779-780/16                      Mr.Arunabh Chaudhary, Adv.
                                            Ms.Heena Khan, Adv.
                                            Mr.Vaibhav Tomar, Adv.
                                            Mr.G.Panmei, Adv.
                                            Mr.Ashish Jha,Adv.
                                            Ms.Pallavi Langar, AOR
Signature Not Verified

     In SLP(C)Nos.1259-
Digitally signed by
Renuka Sadana
                                            Mr.Kapil Sibal, Sr.Adv.
     1260/2016
Date: 2016.02.09
16:56:53 IST                                Mr.Ankur Chawla, Adv.
Reason:
                                            Mr.Nizam Pasha, Adv.
                                            Ms.Kanika Singh, Adv.
                                            Ms.Megha Gupta, Adv.
                                            Ms.Samir Malik, Adv.
                                 2




In SLP(C)876/16         Mr.Vivek K.Tankha, Sr.Adv.
                        Mr.D.Kumanan, Adv.
                        Mr.Varun K.Chopra, Adv.
                        Mr.Sachin Pujari, Adv.
                        Mr.Parth Tiwari, Adv.
                        Mr.Sarvesh Singh Baghel, Adv.

For Respondent(s)       Mr.Abhinav Mukerji, Adv.
                        Ms.Madhvi Divan, Adv.
                        Ms.Nidhi Khanna, Adv.
                        Mrs.Sushma Suri, AOR

                        Mr.Ashok Desai, Sr.Adv.
                        Mr.Vikas Singh, Sr.Adv.(For RR No.20)
                        Mr.Rajiv Dalal, Adv.
                        Mr.Ashmeet Singh, Adv.
                        Mr.Anmol Chandan, Adv.
                        Mr.Parthim,Adv.
                        Mrs.Deepika Kalia, Adv.
                        Mr.Abhay Kumar, Adv.
                        Mr.Tenzing Tsering, Adv.
                        Mr.Kapish, Adv.

                        Mr.Rakesh Dwivedi, Sr.Adv. (For RR Nos.2
                                  to 15 & 31 to 37)
                        Mr.Subramonium Prasad, Sr.Adv.
                        Ms.Sanskriti Pathak, Adv.
                        Mr.Gautam Shivshankar,Adv.
                        Ms.Meha Aggarwal, Adv.
                        Mr.Utkarsh, Adv.
                        Ms.Varuna Bhandari, Adv.
                        Mr.Aditya Singh, AOR

For RR No.16            Mr.T.R.Andhyarujina, Sr.Adv.
In SLP(C)1259-60/16     Mr.Satya Pal Jain, Sr.Adv.
                        Mr.Vikramjit Banerjee, Adv.
                        Mr.Bhakti Vardhan Singh, Adv.
                        Mr.Vikas Singh Jangra, Adv.
                        Mr.Amit Kumar Pathak, Adv.
                        Mr.Siddharth Sijoria, Adv.
                        Mr. S. Ghosal,Adv.

For RR No.1             Mr.P.I.Jose, Adv.
                        Mr.Nitin Kumar Singh, Adv.



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

3 Further argument of Mr. Rakesh Dwivedi, learned senior counsel representing respondent nos. 2 to 15 and 31 to 37 in SLP(C)Nos. 1259-1260 of 2016 heard and concluded.

For further consideration, list these petitions tomorrow i.e. 10.02.2016 at 10.30 a.m. as part-hard.

  (Madhu Bala)                                   (Renuka Sadana)
  Court Master                                    Court Master