Supreme Court - Daily Orders
Union Of India vs Rohit Nandan on 13 October, 2023
Bench: Hima Kohli, Pamidighantam Sri Narasimha
ITEM NO.59 COURT NO.14 SECTION XVI
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). 18985/2023
(Arising out of impugned final judgment and order dated 19-01-2023
in CWJC No. 12096/2022 passed by the High Court Of Judicature At
Patna)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
ROHIT NANDAN Respondent(s)
(IA No.162171/2023-EXEMPTION FROM FILING O.T. )
Date : 13-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. K M Nataraj, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Ms. Shraddha Deshmukh, Adv.
Mr. R Bala, Adv.
Ms. Aakanksha Kaul, Adv.
Mr. Sarthak Karol, Adv.
Mr. Rohit Khare, Adv.
For Respondent(s) M/S. Ranjan And Company, AOR
Mr. Rajeev Kumar Ranjan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Learned counsel for the respondent seeks time to file counter affidavit.
2. Counter affidavit be filed within four weeks.
3. Rejoinder affidavit, if any, be filed within two weeks thereafter.
4. List the matter when the pleadings are complete.
Signature Not Verified Digitally signed by POOJA SHARMA Date: 2023.10.14 (KAVITA PAHUJA) (NAND KISHOR)
11:24:19 IST
Reason:
COURT MASTER (SH) COURT MASTER (NSH)