Supreme Court - Daily Orders
Sharad Yadav vs Ram Chandra Prasad Singh on 28 March, 2022
Bench: D.Y. Chandrachud, Surya Kant
ITEM NO.49 Court 4 (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.5235/2022
(Arising out of impugned final judgment and order dated 15-03-2022
in CM No.9607/2022 passed by the High Court Of Delhi at New Delhi)
SHARAD YADAV Petitioner(s)
VERSUS
RAM CHANDRA PRASAD SINGH & ORS. Respondent(s)
(With appln.(s) for IA No.43766/2022 - EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT and IA No.43768/2022 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 28-03-2022 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Nizam Pasha, Adv.
Mr. Javedur Rahman, AOR
Mr. Aditya Samaddar, Adv.
Mr. Ahmad Ibrahim, Adv.
For Respondent(s) Mr. Sanjay Jain, ASG
Mr. Rajan Kumar Chaurasia, Adv.
Mr. Amrish Kumar, Adv.
Mr. Shivam Singh, Adv.
Mr. Gopal Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 List the Special Leave Petition on 31 March 2022.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2022.03.28 17:26:50 IST Reason: (CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Court Master