Supreme Court - Daily Orders
Wanglam Sawin vs The Speaker Arunachal Pradesh . on 24 August, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
R.P.(C) NO. 2324/2016 IN &
C.A. NO.8398/2016 @ SLP(C) NO. 2044/2016
WANGLAM SAWIN AND ANR. APPELLANT(S)
VERSUS
THE SPEAKER, ARUNACHAL PRADESH LEGISLATIVE
ASSEMBLY, ARUNACHAL PRADESH AND ORS. RESPONDENT(S)
O R D E R
1. Heard the learned counsel for the parties.
2. Parties to the litigation have agreed to the effect that the matter can be remanded to the Hon’ble Speaker so that it can be decided afresh after hearing the concerned parties.
3. In view of the above circumstances, the order dated 09.02.2016 dismissing the special leave petition is recalled and the special leave petition is restored to its original number.
4. SLP (C) No.2044 of 2016 is taken on Board.
5. Leave granted in SLP (C) No. 2044 of 2016.
6. The order impugned in the appeal is set aside and the matter is remanded to the Hon’ble Speaker for deciding the same afresh after hearing the parties concerned.
7. We are sure that the Hon’ble Speaker shall decide the matter expeditiously, preferably within one month from the date of receipt of a copy of this order.
Signature Not Verified8. The parties are directed to appear before the Digitally signed by NARENDRA PRASAD Date: 2016.08.30 Hon’ble Speaker on 19.09.2016 so that the date of 12:54:20 IST Reason:
further hearing can be decided.1
9. With the above observations and directions, the review petition and the appeal stand disposed of.
.......................J. [ANIL R. DAVE] .......................J. [ADARSH KUMAR GOEL] NEW DELHI;
AUGUST 24, 2016.
2
ITEM NO.302 COURT NO.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
R.P.(C) NO. 2324/2016 IN & CA..........@ SLP(C) NO. 2044/2016 WANGLAM SAWIN AND ANR. PETITIONER(S) VERSUS THE SPEAKER, ARUNACHAL PRADESH LEGISLATIVE ASSEMBLY, ARUNACHAL PRADESH AND ORS. RESPONDENT(S) (With appln(s) for directions and permission to file additional documents and stay and office report) Date : 24/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. Shekhar Naphade,Sr.Adv.
Ms. Varuna Bhandari Gugnani,Adv.
Mr. Jay Kishor Singh,Adv.
For Respondent(s) Mr. Subramonium Prasad,Sr.Adv.
Mr. Bhakti Vardhan Singh,Adv.
Mr. Anil Shrivastav,Adv.
UPON hearing the counsel the Court made the following O R D E R Heard the learned counsel for the parties. Parties to the litigation have agreed to the effect that the matter can be remanded to the Hon’ble Speaker so that it can be decided afresh after hearing the concerned parties. In view of the above circumstances, the order dated 09.02.2016 dismissing the special leave petition is recalled and the special leave petition is restored to its original number.3
SLP (C) No.2044 of 2016 is taken on Board. Leave granted in SLP (C) No. 2044 of 2016. The order impugned in the appeal is set aside and the matter is remanded to the Hon’ble Speaker for deciding the same afresh after hearing the parties concerned. We are sure that the Hon’ble Speaker shall decide the matter expeditiously, preferably within one month from the date of receipt of a copy of this order.
The parties are directed to appear before the Hon’ble Speaker on 19.09.2016 so that the date of further hearing can be decided. With the above observations and directions, the review petition and the appeal stand disposed of. Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
(Signed order is placed on the file) 4