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PRAMOD SINGLA v. UNION OF INDIA

Supreme Court Of India

Dec 12, 2022

Judgment

Subsequent
References

CaseIQ

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)

1. 2022-12-13T16:02:26+0530
2. Neelam Gulati

PRAMOD SINGLA v. UNION OF INDIA

SLP(Crl) No.-010798 / 2022