Supreme Court - Daily Orders
R. P. Garg vs The Chief General Manager Telecom ... on 11 September, 2023
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.1703 COURT NO.9 SECTION IV-B
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). 2792/2020
R. P. GARG Petitioner(s)
VERSUS
THE CHIEF GENERAL MANAGER TELECOM DEPARTMENT & ORS.Respondent(s)
(Only IA NO. 89875/2021 I.E. Application for Deletion of Respondent
No.3 is to be listed before the Hon'ble Judges (In Chamber).
IA No. 89875/2021 - DELETING THE NAME OF PETITIONER/RESPONDENT)
Date : 11-09-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KAROL
[IN CHAMBER]
For Petitioner(s) Ms. Vijay Lakshmi, Adv.
Mr. Bharat Bhushan Bhatia,Adv.
Mr. Uttam Kumar Samantha, Adv.
Ms. Riya Soni, Adv.
Mr. Gulam Rabbani, Adv.
Mr. V K Shukla, Adv.
Mr. Abhaya Nath Das, Adv.
Mr. Kaivalya C Ratnaparkhe, Adv.
Mr. Rahul Singh, Adv.
Mr. Rahul Gupta, Adv.
Mr. Satish Kumar, AOR
For Respondent(s) Mr. Pradeep Kumar Mathur, AOR
Mr. Chiranjeev Johri, Adv.
Mr. Chandra Nand Jha, Adv.
Ms. Preeti, Adv.
Mr. Gurmeet Singh Makker, AOR
Ms. Divya Jyoti Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 89875 of 2021
Signature Not Verified
For the reasons assigned, application for deletion Digitally signed by Nisha Khulbey Date: 2023.09.13 18:57:44 IST Reason: of respondent No. 3, namely, Union of India is allowed, 1 subject to just exceptions.
Amended memo of parties be filed within four weeks.
I.A. No. 89875 of 2021 is ordered accordingly.
(KAPIL TANDON) (ANJU KAPOOR)
COURT MASTER (SH) COURT MASTER (NSH)
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