Supreme Court - Daily Orders
M/S M3M India Pvt. Ltd vs Union Of India on 21 October, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.23 COURT NO.6 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 2046/2024 in C.A. No. 10634/2024
M/S M3M INDIA PVT. LTD. & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 21-10-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
By Courts Motion
For Petitioner(s)
Mr. Ayush Choudhary, AOR
For Respondent(s)
Dr. Surender Singh Hooda, AOR
Mr. Yuvraj Nandal,Adv.
Mr. Zoheb Hussain, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Vivek Gurnani, Adv.
Mr. Rajat Nair, Adv.
Mr. Arvind Kumar Sharma, AOR
Ms. Nidhi Saini, Adv.
Ms. Shweta Desai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel appearing on behalf of the Secretary of the Bar Association of the Punjab and Haraya High Court has placed on record a copy of the order dated 19th October, 2024 of the High Court by which it is Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2024.10.23 directed that the day to day affairs of the Bar 19:05:25 IST Reason: Association of Punjab and Haryana High Court shall be 1 managed by the Vice-President along with the Joint Secretary of the Association.
The learned counsel has tendered across the Bar the names of Vice President and Joint Secretary of the Association on a plain paper.
Issue notice to (i) Mr. Jasdev Singh Brar, Vice President and (ii) Mr. Parveen Dhayia, Joint Secretary returnable on 18th November, 2024.
The notice be forwarded to the Registrar General of the Punjab and Haryana High Court for effecting service.
We direct both of them to remain present either physically or through video conference before the Court.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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