Supreme Court - Daily Orders
Lalita V. Mertia vs Union Of India on 31 October, 2022
ITEM NO.37 REGISTRAR COURT. 2 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. S.P.S. LALER
IA 121721/2022, in Petition(s) for Special Leave to Appeal (C)
No(s). 15919/2022
LALITA V. MERTIA Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
IA No. 121721/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 31-10-2022 These matters were called on for hearing today.
For Petitioner(s)
Mr. Sudhanshu S. Choudhari, AOR
For Respondent(s)
Mr. Raj Bahadur Yadav, AOR
Mr. Vishal Tiwari, Adv.
Mr. Sunil Prakash Pandey, Adv.
Mr. Sandeep, Adv.
Mr. SUSHEEL TOMAR, ADV.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Four weeks time, is granted to respondent no. 2 to file counter affidavit.
Two weeks time, is granted to the learned counsel for the petitioner, to file affidavit along with proof of service of notice, already issued to respondent no. 1.
Signature Not VerifiedList again on 06.12.2022.
Digitally signed by PRIYANKA MALIK Date: 2022.11.03 10:26:53 IST Reason:S.P.S. LALER Registrar pm