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Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

allowed

Attorney(S)
  • By Legal Practitioner,
  • By Legal Practitioner, for the Applicant;
Judges
  • Umesh Chandra Srivastava, Member (Judicial)
  • Abhay Raghunath Karve, Member (Administrative)
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

allowed

Attorney(S)
  • By Legal Practitioner,
  • By Legal Practitioner, for the Applicant;
Judges
  • Umesh Chandra Srivastava, Member (Judicial)
  • Abhay Raghunath Karve, Member (Administrative)
See more information ...
Smart Summary

    Brij Bhushan v. Union Of India

    1. Memo of Appearance filed by Dr. Chet Narayan Singh, Advocate on behalf of the respondents is taken on record.

    2. On the case being taken up for hearing Shri Sudhir Kumar Singh, Ld. Counsel for the applicant and Dr. Chet Narayan Singh, Ld. Counsel for the respondents are present.

    3. It is a fresh Execution Application.

    4. Ld. Counsel for the respondents seeks and is allowed three weeks time to seek instruction in the matter.

    5. List on 14.02.2022.

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    Comments

    Brij Bhushan v. Union Of India
    (Jan 4, 2022)