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Union Of India vs Aji T. R. on 20 September, 2021

Bench: L. Nageswara Rao, B.R. Gavai

     ITEM NO.12                    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)                    No(s).13493/2021

     (Arising out of impugned final judgment and order dated 23-12-2019
     in WP(C) No.13597/2019 passed by the High Court Of Delhi At New
     Delhi)

     UNION OF INDIA & ANR.                                                Petitioner(s)

                                                        VERSUS

     AJI T. R. & ORS.                                   Respondent(s)
     (With applns for exemption from filing c/c of the impugned judgt)

     WITH
     Diary No(s).18799/2021 (XIV)
     (With applns for c/delay in filing SLP, exemption from filing c/c
     of the impugned judgt)

     Date : 20-09-2021 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE L. NAGESWARA RAO
                             HON'BLE MR. JUSTICE B.R. GAVAI


     For Petitioner(s)                   Ms.   Madhvi Diwan, ASG
                                         Ms.   Seema Bengani Adv
                                         Mr.   A.Deb Kumar, Adv
                                         Ms.   Sunita Sharma, Adv
                                         Ms.   Chinmayee Chandra, Adv
                                         Mr.   B.V. Balaam Das, AOR
     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Issue notice.

Tag with Dy.No.19614 of 2020.

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