Supreme Court - Daily Orders
Association Of Karvy Investors vs Union Of India on 12 March, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
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ITEM NO.26 Court 3 (Video Conferencing) SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 48/2020
ASSOCIATION OF KARVY INVESTORS Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
W.P.(C) No. 678/2020 (X)
W.P.(C) No. 801/2020 (X)
Date : 12-03-2021 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Ashwarya Sinha, AOR
Mr. Himanshu Chaubey, AOR
For Respondent(s) Mr. Tushar Mehta, Solicitor General
Mr. Balbir Singh, ASG
Ms. Sanskriti Pathak, Adv.
Mr. Kanu Agrawal, Adv.
Mohd. Akhil, Adv.
Mr. Anil Katiyar, AOR
Mr. Anup Jain, AOR
Ms. Manisha Ambwani, AOR
Mr. Aniruddha A. Joshi, Adv.
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Gagandeep Sharma, Adv.
Mr. Rana Sandeep Bussa, Adv.
Mr. Alok Tripathi, AOR
Mr. Aditya Wadhwa, Adv.
Signature Not Verified
Mr. Ayush Shrivastava, Adv.
Mr. Shivendra Singh, AOR
Digitally signed by
Jayant Kumar Arora
Date: 2021.03.12
15:41:27 IST
Reason:
Mr. Birendra Kumar Mishra, AOR
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Polanki Gowtham, Adv.
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Mr. Shaik Mohamad Haneef, Adv.
Mr. T. Vijaya Bhaskar Reddy, Adv.
Mr. Amitabh Sinha, Adv.
Mr. Shrey Sharma, Adv.
Mr. Himanshu Chaubey, AOR
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by learned counsel for Respondent No. 10 seeking adjournment for filing counter affidavit(s).
Adjourned for two weeks.
(JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER