Supreme Court - Daily Orders
Kishorechandra Wangkhemcha vs The Union Of India on 12 July, 2021
Bench: Uday Umesh Lalit, Ajay Rastogi
ITEM NO.26 Court 3 (Video Conferencing) 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(s)(Criminal) No(s). 106/2021
KISHORECHANDRA WANGKHEMCHA & ANR. Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(FOR ADMISSION and IA No.27982/2021-EXEMPTION FROM FILING AFFIDAVIT and
IA No.27978/2021-PERMISSION TO FILE LENGTHY LIST OF DATES )
Date : 12-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr.Colin Gonsalves, Sr. Advocate
Ms.Tanima Kishore, Advocate-On-Record
Mr. Sidharth Seem, Adv
For Respondent(s) Mr. Arvind Datar, Sr. Adv.
Ms. Nisha Bhambhani, Adv
Mr. Rahul Unnikrishnan, Adv
Mr. Kotla Harshavardhan, Adv
Ms. Vishakha Gupta, Adv.
Mr. Rahul Bhatia, AOR
Mr.V Lakshminarayanan, Adv
Mr.Sharath Chandran, Adv
Mr.Praveen Purohit, Adv
Mr.R Harikrishnan, Adv
Mr. Namit Saxena, AOR
Ms. Thulasi K. Raj, Advocate
Ms. Maitreyi S. Hegde, Advocate
Ms. Uttara P.V, Advocate
Ms. Sheryl Sebastian, Advocate
Mr. Nishe Rajen Shonker, AOR
UPON hearing the counsel the Court made the following
O R D E R
Pursuant to the notice issued on the last occasion, learned Attorney General for India has appeared. He prays for and is granted two weeks’ time to file written submissions.
Learned Solicitor General has appeared on behalf of the Union of India. He also prays for and is granted two weeks’ time to file affidavit Signature Not Verified in reply.
Digitally signed by Indu Marwah Date: 2021.07.13 16:00:14 IST Reason:List for further consideration on 27.07.2021.
(INDU MARWAH) (VIRENDER SINGH)
COURT MASTER (SH) BRANCH OFFICER