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Supreme Court - Daily Orders

Rutu Mihir Panchal vs Union Of India on 15 September, 2022

Bench: A.S. Bopanna, Pamidighantam Sri Narasimha

     ITEM NO.16                           COURT NO.16                  SECTION X

                              S U P R E M E C O U R T O F         I N D I A
                                      RECORD OF PROCEEDINGS

     Writ Petition (C)            No. 282/2021

     RUTU MIHIR PANCHAL & ORS.                                         Petitioner(s)

                                                 VERSUS

     UNION OF INDIA & ORS.                                             Respondent(s)

     (FOR ADMISSION and IA No.31812/2021-EX-PARTE STAY
      IA No. 107814/2021 - APPLICATION FOR PERMISSION AND IA No.
     120198/2021 - INTERVENTION/IMPLEADMENT)

     WITH
     SLP(C) No. 1738/2022 (XVII-A)
     ([ALONGWITH RECORD OF W.P (C) NO. 282 OF 2021]
     IA No. 16925/2022 - EXEMPTION FROM FILING AFFIDAVIT
     IA No. 16923/2022 - EXEMPTION FROM FILING O.T.)

     Date : 15-09-2022 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE A.S. BOPANNA
                         HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA


     For Petitioner(s)             Ms. Kartika S. Sharma, Adv.
                                   Mr. Somesh Tiwari, Adv.
                                   Mrs. Vidula Mehrotra, Adv.
                                   Mr. Utsav Saxena, Adv.
                                   Mr. Shubhankar Singh, Adv.
                                   Mrs. Shakun Sudha Shukla, Adv.
                                   Ms. Aashna Mehra, Adv.
                                   Mr. Kaveesh Nair, Adv.
                                   Mr. Dhananjay Tiwari, Adv.
                                   Ms. Manisha Ambwani, AOR

                                   Mr.   Shreyansh Lalit, Adv.
                                   Mr.   Haresh Raichura, AOR
                                   Mr.   Saroj Raichura, Adv.
                                   Mr.   Kalp Raichura, Adv.
                                   Mr.   Rajat Vats, Adv.
                                   Mr.   Udai Khanna, Adv.
Signature Not Verified
                                   Mr.   Abhinav Aggarwal, Adv.
Digitally signed by
NEETA SAPRA
Date: 2022.09.16

     For Respondent(s)
16:23:56 IST
Reason:                            Mr.   Vikramjit Banerjee, ASG
                                   Mr.   Nachiketa Joshi, Adv.
                                   Mr.   Anmol Chandan, Adv.
                                   Ms.   Priyanka Das, Adv.
                                   Mr.   T.S. Sabarish, Adv.
                      Mr.   Saransh Kumar, Adv.
                      Mr.   Shivam Singhania, Adv.
                      Mr.   Nring Chamwibo Zeliang, Adv.
                      Ms.   Manasi Kumari, Adv.
                      Mr.   Amrish Kumar, AOR

                      Mr. Abhishek Gola, Adv.
                      Mr. Viresh B. Saharya, AOR
                      Mr. Akshat Agarwal, Adv.


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

Mr. Vikramjit Banerjee, learned Additional Solicitor General intends to file a short affidavit in reply to the amended writ petition. The same be filed in two weeks.

List the matters after two weeks.

In the meantime, Written Submissions be also filed by the parties.

   (RAJNI MUKHI)                                   (DIPTI KHURANA)
  COURT MASTER (SH)                              ASSISTANT REGISTRAR