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Smart Summary

Factual and Procedural Background

The record reflects that when the case was taken up for hearing, Shri Prabhat Kumar Upadhyay, learned counsel for the applicant, and Shri Vishwesh Kumar, learned counsel for the respondents, were present. The matter was listed for further hearing on 10.05.2023.

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 contains no substantive legal analysis. It records appearances by counsel and the administrative step of listing the matter for hearing on 10.05.2023.

Holding and Implications

Listed for hearing on 10.05.2023.

Implications: The direct effect is that the parties and their counsel are to appear on 10.05.2023. The opinion does not set or discuss any broader precedent.

    Ex. Hav. Suresh Kumar Pandey Applicant v. Union Of India And Others

    1. On the case being taken up for hearing Shri Prabhat Kumar Upadhyay, Ld. Counsel for the applicant and Shri Vishwesh Kumar, Ld. Counsel for the respondents are present.

    2. List on 10.05.2023.

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    Comments

    Ex. Hav. Suresh Kumar Pandey Applicant v. Union Of India And Others
    (Mar 22, 2023)