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Mr. Mithou Krose vs Imtilemba Sangtam on 21 January, 2016

Author: R.K. Agrawal

Bench: R.K. Agrawal

                                                 1

     ITEM NO.56                          COURT NO.11               SECTION XIV

                               S U P R E M E C O U R T O F     I N D I A
                                       RECORD OF PROCEEDINGS

     I.A. 2/2015 in Petition(s) for Special Leave to Appeal (C)              No(s).
     3335/2015

     (Arising out of impugned final judgment and order dated               12/11/2014
     in WA No. 297/2014 passed by the High Court of Gauhati)

     ER. T.L. SEMDOK                                               Petitioner(s)

                                                VERSUS

     IMTILEMBA SANGTAM AND ORS.                                    Respondent(s)

     (For discharge of advocate on record and interim relief and office
     report)

     Date : 21/01/2016 This application was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE R.K. AGRAWAL
                                           [IN CHAMBERS]


     For Petitioner(s)              Mr. Amit Kumar,Adv.

                                     Mr. Mohinder Jit Singh,Adv.

     For Respondent(s)              Mr. T. Baskar Gowtham,Adv.
                                    Mr. Mohinder Jit Singh,Adv.

                                     Mr. Vivek Singh,Adv.

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

An application has been filed seeking substitution on the ground that the petitioner, who has filed the special leave petition has left the Nationalist Congress Party and therefore the petitioner be substituted with the present applicant.

Date: 2016.01.28 The application is allowed.

The name of the petitioner be deleted from the array of parties and in his place the name of present applicant be substituted. Amended cause title be filed within four weeks.

An application has been filed seeking discharge of the Advocate-on-record engaged by Er.T.L. Semdok, petitioner who has filed the special leave petition. As substitution application is allowed and Er. T.L.Semdok has been substituted by the order of the date by Mr. Miathou Krose, application for discharge of the Advocate-on-record is allowed.

Mr. P.V. Yogeshwaran is discharged and his name will not shown in the cause list.

The application for withdrawal of special leave petition was filed by Mr. P.V. Yogeswaran, Advocate-on-record on behalf of Mr. Er. T.L. Semdok. Mr. ER. T.L.Semdok has been substituted by the order of the date by Mr. Miathou Krose, the application seeking withdrawal of the special leave petition is rejected.

       (SWETA DHYANI)                                (CHANDER BALA)
          SR.P.A.                                     COURT MASTER