Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Hema Rajaraman vs Union Of India on 12 January, 2024

                                             REVISED
     ITEM NO.1715                          COURT NO.8                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 (Civil) No.509/2023

     HEMA RAJARAMAN                                                  Petitioner(s)

                                                VERSUS

     UNION OF INDIA & ORS.                                           Respondent(s)

     (ONLY I.A. NO. 213882/2023
     (APPL. FOR DISCHARGE OF ADVOCATE ON RECORD) IS LISTED
     I.A. No.213882/2023 - DISCHARGE OF ADVOCATE ON RECORD)

     Date : 12-01-2024 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
                                           [IN CHAMBER]


     For Petitioner(s)            Mr. Rahul Narayan, AOR
                                  Ms. Tanya Srivastava, Adv.

     For Respondent(s)            Mr. Anand Mishra-1, AOR

                                  Mr. Amrish Kumar, AOR
                                  Mrs. Manvi Sharma, Adv.

                                  Mr. Joel, AOR

                                  Mr. Prashant Bhatnagar, Adv.
                                  Mr. Vaibhav Joshi, AOR

                                  Mr. Maibam Nabaghanashyam Singh, AOR
                                  Mr. Amit Punj, Adv.

                                  Ms. Nisha Bhambhani, Adv.
                                  Mr. Rajat Arora, AOR
                                  Ms. Mariya Shahab, Adv.
                                  Mr. Nibin Louis, Adv.
Signature Not Verified
                                  Mr. Kaustubh Anshuraj, AOR
Digitally signed by
NEETA SAPRA
Date: 2024.01.19
16:11:59 IST
Reason:




                                                  1
          UPON hearing the counsel the Court made the following
                             O R D E R
I.A. No.213882/2023

Application for discharge of Advocate-on-Record is allowed. Registry to proceed further accordingly.





(RASHMI DHYANI PANT)                            (AMITA PANDEY)
 COURT MASTER (SH)                             COURT MASTER (NSH)




                                 2
ITEM NO.1715                 COURT NO.8                 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 (Civil) No.509/2023 HEMA RAJARAMAN Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (ONLY I.A. NO. 213882/2023 (APPL. FOR DISCHARGE OF ADVOCATE ON RECORD) IS LISTED I.A. No.213882/2023 - DISCHARGE OF ADVOCATE ON RECORD) Date : 12-01-2024 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA [IN CHAMBER] For Petitioner(s) Mr. Rahul Narayan, AOR Ms. Tanya Srivastava, Adv.
For Respondent(s) Mr. Anand Mishra-1, AOR Mr. Amrish Kumar, AOR Mrs. Manvi Sharma, Adv.
Mr. Joel, AOR Mr. Prashant Bhatnagar, Adv. Mr. Vaibhav Joshi, AOR Mr. Maibam Nabaghanashyam Singh, AOR Mr. Amit Punj, Adv.
Ms. Nisha Bhambhani, Adv. Mr. Rajat Arora, AOR Ms. Mariya Shahab, Adv. Mr. Nibin Louis, Adv.
Mr. Kaustubh Anshuraj, AOR 3 UPON hearing the counsel the Court made the following O R D E R I.A. No.213882/2023 Application for discharge of Advocate-on-Record is allowed.
Accordingly notice be issued.
(RASHMI DHYANI PANT) (AMITA PANDEY) COURT MASTER (SH) COURT MASTER (NSH) 4