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Union Of India vs Rizwan Zafar on 29 July, 2022

Bench: Indira Banerjee, V. Ramasubramanian

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      ITEM NO.20                              COURT NO.6                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(s) for Special Leave to Appeal (C)                  No(s).   11980/2022

      (Arising out of impugned final judgment and order dated 12-05-2022
      in WPC No. 1104/2021 passed by the High Court of Delhi at New
      Delhi)

      UNION OF INDIA & ANR.                                                Petitioner(s)

                                                     VERSUS

      RIZWAN ZAFAR & ANR.                                                  Respondent(s)

      (FOR ADMISSION and I.R. and IA No.93360/2022-PERMISSION TO FILE
      ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )

      Date : 29-07-2022 This petition was called on for hearing today.

      CORAM :                HON'BLE MS. JUSTICE INDIRA BANERJEE
                             HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN


      For Petitioner(s)                Mr.   Vikramjeet Banerjee, ASG
                                       Mr.   Pashupatinath Raizada, Adv.
                                       Mr.   Shantanu Sharma, Adv.
                                       Ms.   Vishakha, Adv.
                                       Mr.   siddhartha Sinha, Adv.
                                       Mr.   Tathagat Sharma, Adv.
                                       Ms.   Janhvi Prakash, Adv.
                                       Mr.   Raman Yadav, Adv.
                                       Mr.   Prashant Rawat, Adv.
                                       Mr.   Shivam Singhania, Adv.
                                       Mr.   Mukesh Kumar Maroria, AOR

      For Respondent(s)                Mr.   Bimlesh Kumar Singh, AOR
                                       Mr.   Rajeev Kumar Gupta, Adv.
                                       Mr.   Hardik Ahluwalia, Adv.
                                       Ms.   Urvi Kashiwal, Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Signature Not Verified Issue notice returnable in six weeks.

Mr. Bimlesh Kumar Gupta, learned AOR, who is on caveat accepts notice.

In the meanwhile, there shall be stay of operation of the impugned judgment and order.

(GULSHAN KUMAR ARORA) (MATHEW ABRAHAM) AR-CUM-PS COURT MASTER (NSH)