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AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
  • Hon'ble Mrs. Justice Meenakshi Madan Rai
  • Hon’ble Mr. Justice Biswanath Somadder
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
  • Hon'ble Mrs. Justice Meenakshi Madan Rai
  • Hon’ble Mr. Justice Biswanath Somadder
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Smart Summary

Factual and Procedural Background

This interlocutory application is I.A No.08/2024 in Writ Petition (PIL) No.18/2010, titled "Court on Suo Motu Applicant(s) versus The Secretary, Ministry of Surface Transport & Ors." The matter was heard on 14/03/2024 before Hon'ble Mr. Justice Biswanath Somadder, Chief Justice and Hon'ble Mrs. Justice Meenakshi Madan Rai. The order states that after hearing the learned advocates and in view of an earlier order passed the same day in WP (PIL) No.18 of 2010, no separate or further order was required, and the interlocutory application was disposed of accordingly.

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The court recorded that it had heard the learned advocates for the parties. It then relied on an earlier order passed the same day in WP (PIL) No.18 of 2010 as disposing of the matters raised in the instant interlocutory application. On that basis the court concluded that no separate or further order was necessary and disposed of the interlocutory application.

Holding and Implications

Holding: DISPOSED OF.

Implications: The direct effect is that I.A No.08/2024 is disposed of and no separate or further order was issued in respect of this interlocutory application. The opinion does not discuss broader implications or purport to set a new precedent.

Show full summary ...
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    Court On Suo Motu v. The Secretary, Ministry Of Surface Transport and Ors.

    I.A No.08/2024

    IN

    WP (PIL) No. 18/2010

    COURT ON SUO MOTU APPLICANT (S)

    VERSUS

    THE SECRETARY, MINISTRY OF SURFACE

    TRANSPORT & ORS. RESPONDENT (S) For Applicant : Mr. Tashi Rapten Barfungpa, Amicus Curiae. For Respondents no. : Ms. Sangita Pradhan, Dy. Solicitor General of 1, 3, 4, 5, 6, 8, 10, India with Ms. Natasha Pradhan and Ms. Purnima 12 & 13. Subba, Advocates.

    For Respondent no. 2 : Mr. Karma Thinlay Bhutia, Senior Advocate and Central Govt. Counsel with Mr. Yashir Namgyal

    Tamang, Advocate.

    For Respondents no. : Dr. Doma T. Bhutia, Senior Advocate and Additional 7 & 9 . Advocate General with Mr. S.K. Chettri, Govt. Advocate.

    For Respondent no. 11 : Mr. Jorgay Namka, Senior Advocate with Ms. Sushma Rai and Ms. Rinchen Ongmu Bhutia,

    Advocates.

    For Respondents no. : Mr. D.K. Siwakoti, Advocate. 14 & 15

    For Respondent no.16 : Mr. Ranjit Prasad, Advocate. For Respondent no.17 : Mr. B. Sharma, Senior Advocate with Mr. Sajal Sharma, Ms. Shreya Sharma, Ms. Puja Kumari

    Singh and Ms. Roshni Chettri, Advocates.

    Date: 14/03/2024

    CORAM:

    HON'BLE MR. JUSTICE BISWANATH SOMADDER, CHIEF JUSTICE HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE …

    ORDER : (per the Hon'ble, the Chief Justice) Having heard the learned Advocates for the parties and in view of the order passed earlier today in WP(PIL) No.18 of 2010, no separate/further order is

    1

    required to be passed in the instant interlocutory application which stands disposed of accordingly.

    (Meenakshi Madan Rai) (Biswanath Somadder)

    Judge Chief Justice

    jk/ds/avi/ami

    2

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    Comments

    Court On Suo Motu v. The Secretary, Ministry Of Surface Transport and Ors.
    (Mar 14, 2024)