Supreme Court - Daily Orders
Doli Rani Saha vs Union Of India on 13 April, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.3 COURT NO.11 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 for Special Leave to Appeal (C) No.32962/2018
(Arising out of impugned final judgment and order dated 13-11-2014
in RP No. 41/2014 passed by the Gauhati High Court)
DOLI RANI SAHA Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
Date : 13-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Ms. Sneha Kalita, AOR
For Respondent(s) Mr. Jayant K Sud, A.S.G.
Mr. Sachin Sharma, Adv.
Mr. Ishaan Sharma, Adv.
Mr. Gautam Bhardwaj, Adv.
Mr. Shantu Sharma, Adv.
Mr. Amrish Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
List after two weeks.
In the meantime, rejoinder affidavit, if any, be filed (RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Rajni Mukhi Date: 2023.04.13 17:31:56 IST Reason: