Supreme Court - Daily Orders
Vaibhav Prasad Singh vs Union Of India on 17 November, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, Indira Banerjee
ITEM NO.8 Court 5 (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) Nos.12763-12764/2020
(Arising out of impugned final judgment and order dated 07-10-2020
in RP No. 149/2020 18-09-2020 in WP(C) No.4610/2020 passed by the
High Court of Delhi at New Delhi)
VAIBHAV PRASAD SINGH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for I.R. and IA No.109543/2020-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 17-11-2020 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Mahabir Singh, Sr. Adv.
Mr. Pushpendra Dhaka, Adv.
Mr. Satendra Singh, Adv.
Ms. Preeti Singh, AOR
For Respondent(s) Mr. Vikramjit Banerjee, ASG
Ms. Ruchi Kohli, Adv.
Mr. Shuvodeep Roy, Adv.
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 Mr Mahabir Singh, learned senior counsel appearing on behalf of the petitioner states that he will place on record the affidavits that were filed on behalf of the Union of India and the University before the High Court.
2 List the Special Leave Petition next week.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2020.11.17 15:42:55 IST Reason: (CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master