Supreme Court - Daily Orders
Tej Bahadur vs Shri Narendra Modi on 18 November, 2020
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.1 Court No.1 (Video Conferencing) SECTION III-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 2100/2020
TEJ BAHADUR Appellant(s)
VERSUS
SHRI NARENDRA MODI Respondent(s)
(FOR ADMISSION and I.R. and IA No.44717/2020-EXEMPTION FROM FILING
O.T.)
Date : 18-11-2020 The matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Appellant(s) Mr. Pradeep Kumar Yadav, Adv.
Mr. Vishal Thakre, Adv.
Mr. Rudra Pratap Yadav, Adv.
Mr. Sanjeev Malhotra, AOR
For Respondent(s) Mr. Harish N. Salve, Sr. Adv.
Mr. Satpal Jain, Sr. Adv.
Mr. Rajat Nair, AOR
Mr. Kanu Agarwal, Adv.
Ms. Aastha Mehta, Adv.
Mr. Dheeraj Jain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Arguments concluded.
Judgment reserved.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Sanjay Kumar Date: 2020.11.18 15:38:27 IST Reason: