Supreme Court - Daily Orders
Union Of India vs Beena Devi on 6 January, 2021
Bench: Vineet Saran, Ajay Rastogi
ITEM NO.6 Court 9 (Video Conferencing) 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). 12531/2020
(Arising out of impugned final judgment and order dated 03-02-2020
in WP(C) No. 10019/2019 passed by the High Court Of Delhi At New
Delhi)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
BEENA DEVI Respondent(s)
(FOR ADMISSION and I.R. and IA No.107253/2020-EXEMPTION FROM FILING
O.T.)
WITH
SLP(C) No. 12273/2020 (XIV)
(FOR ADMISSION and I.R.)
Date : 06-01-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Merusagar Samantray, Adv.
Mr. Sanjay Kumar Visen, Adv.
Mr. Gurmeet Singh Makker, AOR
For Respondent(s) Mr. Surinder Kumar Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Tag with SLP (C) No.29280 of 2018.
Learned counsel for the petitioners states that SLP (C) No.29280 of 2018 is directed to be listed on 28th January, 2021.
List along with that matters on 28.01.2021 along with SLP (C) Signature Not Verified No. 29280 of 2018 before the appropriate Bench.
Digitally signed by ASHWANI KUMAR Date: 2021.01.06 16:31:30 IST Reason: (GULSHAN KUMAR ARORA) (R.S. NARAYANAN) AR-RUM-PS COURT MASTER