Supreme Court - Daily Orders
Hamsaanandini Nanduri vs Union Of India on 6 May, 2022
Bench: S. Abdul Nazeer, Vikram Nath
ITEM NO.40 COURT NO.7 SECTION PIL-W
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). 960/2021
HAMSAANANDINI NANDURI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 06-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Maninder Acharya, Adv.
Mr. Amar Kumar Raizada, Adv.
Ms. Kajal Rani, Adv.
Mr. Surendra Singh Rana, Adv.
Mr. Amit, Adv.
Mr. Maneesh S., Adv.
M/S. Mukesh Kumar Singh And Co., AOR
For Respondent(s) Mr. K.M. Nataraj, ASG
Mr. Shailesh Madiyal, Adv.
Mr. Sandeep Kumar Mahapatra, Adv.
Mr. Vatsal Joshi, Adv.
Mr. Praneet Pranav, Adv.
Mr. Vatsal Joshi, Adv.
Mr. Amrish Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the Respondents for adjournment of the matter to enable the respondent to file counter affidavit, matter is adjourned.
List after ensuing summer vacation. Signature Not Verified Digitally signed by (NEELAM GULATI) Anita Malhotra Date: 2022.05.07 (KAMLESH RAWAT) 12:51:50 IST ASTT. REGISTRAR-cum-PS Reason:
COURT MASTER (NSH)