Supreme Court - Daily Orders
Abhishek Singh Chauhan vs Union Of India on 21 August, 2023
Author: Sanjay Karol
Bench: Sanjay Karol
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ITEM NO.1736 COURT NO.9 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION Diary No(s). 10687/2023
ABHISHEK SINGH CHAUHAN Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(OFFICE REPORT ON DEFAULT
IA No. 52128/2023 - CLARIFICATION/DIRECTION
IA No. 52129/2023 - EXEMPTION FROM FILING O.T.)
Date : 21-08-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
[IN CHAMBER]
For Petitioner(s)
Ms. Pratibha Jain, AOR
Ms. Akriti Sharma, Adv.
For Respondent(s)
Mr. Karunakar Mahalik, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Rahul Kumar, Adv.
Ms. Kavita Bhardwaj, Adv.
Mr. Vishesh Kumar, Adv.
Mr. Shubham Sethi, Adv.
Ms. Pragati Neekhra, AOR
Mr. Aditya Bhanu Neekhra, Adv.
Mr. Sumeer Sodhi, AOR
Ms. Tanya Verma, Adv.
Mr. Ramendra Mohan Patnaik, AOR
Signature Not Verified
Ms. Bansuri Swaraj, A.A.G.
Digitally signed by
GEETA AHUJA
Date: 2023.08.23
Dr. Monika Gusain, AOR
17:45:18 IST
Reason:
Mr. Ashutosh Kumar Sharma, Adv.
Mr. Saurabh Trivedi, AOR
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UPON hearing the counsel the Court made the following
O R D E R
Four weeks’ time is granted to the learned counsel for the petitioner to cure the defects as pointed out by the Registry in its office report dated 21.07.2023.
(SONIA GULATI) (RENU BALA GAMBHIR) SENIOR PERSONAL ASSISTANT COURT MASTER