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  • ITEM NO.802 COURT NO.1 SECTION III-A S U P R E M E C O
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  • ITEM NO.802 COURT NO.1 SECTION III-A S U P R E M E C O
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    RAJA MOHAMMAD AMIR MOHAMMAD KHAN v. UNION OF INDIA AND ORS.

    ITEM NO.802 COURT NO.1 SECTION III-A

    S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS

    Transfer Case (Civil) No(s).115/2013

    RAJA MOHAMMAD AMIR MOHAMMAD KHAN Petitioner(s)

    VERSUS

    UNION OF INDIA AND ORS. & ORS. Respondent(s)

    With

    W.P.(C) No. 28/2016 T.C.(C) No. 269/2017

    Date : 15-06-2026 These petitions were Mentioned today.

    CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE V. MOHANA

    (PARTIAL COURT WORKING DAYS)

    For Petitioner(s) Mr. Niraj Gupta, AOR (Mentioned by) For Respondent(s)

    UPON hearing the counsel the Court made the following O R D E R

    Learned counsel for the petitioner seeks an adjournment

    on the ground of non-availability of the arguing counsels.

    List these matters after summer vacations.

    (SATISH KUMAR YADAV) (PREETHI DILEEP KUMAR) ADDITIONAL REGISTRAR ASSISTANT REGISTRAR (The matter has been listed as Item No.107 on 18.06.2026 before Court No.1)

      1. 2026-06-15T16:33:03+0530
      2. SATISH KUMAR YADAV

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    RAJA MOHAMMAD AMIR MOHAMMAD KHAN v. UNION OF INDIA AND ORS.
    (Jun 15, 2026)