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Vijay Kumar Trivedi vs Union Of India on 20 March, 2023

Bench: Ajay Rastogi, Bela M. Trivedi

     ITEM NO.48                                     COURT NO.5                     SECTION XIV

                                     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 (C)                           No(s).     1194/2023

     (Arising out of impugned final judgment and order dated 14-09-2022
     in WP(C) No. 7531/2019 passed by the High Court Of Delhi At New
     Delhi)

     VIJAY KUMAR TRIVEDI                                                            Petitioner(s)

                                                           VERSUS

     UNION OF INDIA & ANR.                                                          Respondent(s)

     Date : 20-03-2023 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE AJAY RASTOGI
                             HON'BLE MS. JUSTICE BELA M. TRIVEDI

     For Petitioner(s)                       Mr. Dama S. Naidu, Sr. Adv.
                                             Mr. Aman Vachher, Adv.
                                             Mr. Dhiraj, Adv.
                                             Mr. Ashutosh Dubey, Adv.
                                             Ms. Anshu Vachher, Adv.
                                             Mr. Abhishek Chauhan, Adv.
                                             Mr. Amit Kumar, Adv.
                                             M/S. Vachher And Agrud, AOR

     For Respondent(s)                    Mr. K M Natraj, A.S.G.
                                          Mr. Shailesh Mandiyal, Adv.
                                          Mr. Navanjay Mahapatra, Adv.
                                          Mr. Apoorv Kurup, Adv.
                                          Mr. T A Khan, Adv.
                                          Mr. Raj Bahadur Yadav, AOR

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

Perused the letter circulated by learned counsel for the petitioner seeking adjournment. Also perused the letter circulated by learned counsel for the respondent seeking adjournment for filing counter affidavit.

List on 10.04.2023.

(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER