ITEM NO.47 COURT NO.3 SECTION II-C
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 10798/2022
(Arising out of impugned final judgment and order dated 03-11-2022 in WPCRL No. 1205/2022 passed by the High Court of Delhi at New Delhi)
PRAMOD SINGLA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IA No. 172288/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 12-12-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Vikram Chaudhri, Sr. Adv. Mr. Rishi Sehgal, Adv.
Mr. Nikhil Jain, AOR Ms. Hargun Sandhu, Adv. Ms. Prabhneer S., Adv. Mr. Keshavam Chaudhri, Adv. Mr. Arveen Sekhon, Adv.
For Respondent(s) Mr. K.M. Nataraj, ASG Mr. Mukesh Kumar Maroria, AOR
Mr. Akshit Pradhan, Adv. Ms. Aakansha Kaul, Adv. Mr. Divyanshu Srivastava, Adv. Mr. Nakul Chengappa K.K., Adv. Ms. Akriti A. Manubarwala, Adv.
Mr. K.M. Nataraj LD ASG
UPON hearing the counsel the Court made the following O R D E R
Issue notice.
Mr. Mukesh Kumar Maroria, learned counsel appearing on
caveat accepts notice.
List on 6th January, 2023.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
- 2022-12-13T16:02:26+0530
- Neelam Gulati
Comments