Sunil Kumar Singh v. Union Of India

Factual and Procedural Background

The record shows that a Memo of Appearance was filed by Shri Amit Jaiswal, Advocate, on behalf of the respondents and taken on record. On the hearing date both Shri Dharam Ram Singh, Learned Counsel for the applicant, and Shri Amit Jaiswal, Learned Counsel for the respondents, were present. The matter before the court is a fresh execution application. Counsel for the respondents requested time to obtain instructions and was allowed three weeks. The matter was listed for 14.02.2022.

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 opinion is a brief procedural order. The court noted the filing of the respondents' Memo of Appearance and the presence of counsel for both parties. Upon the respondents' counsel's request to obtain instructions, the court allowed three weeks' time. There is no extended legal analysis or application of precedent in the text; the order is founded on the respondents' counsel's request and the court's grant of that request.

Holding and Implications

Respondents were granted three weeks to seek instructions and the matter was listed on 14.02.2022.

Implications: The direct effect is that the execution application remains pending and will be taken up on the listed date after the respondents have had three weeks to obtain instructions. The opinion does not set or announce any broader legal precedent.