Supreme Court - Daily Orders
Vikrant Kumar Tongad vs Union Of India on 25 March, 2019
Bench: S.A. Bobde, Sanjiv Khanna
ITEM NO.42 COURT NO.2 SECTION XVII
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).1613/2019
VIKRANT KUMAR TONGAD Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and stay application)
Date : 25-03-2019 The matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE SANJIV KHANNA
For Appellant(s) Ms. Anitha Shenoy, AOR
Ms. Srishti Agnihotri, Adv.
Ms. Kanika Sood, Adv.
Ms. Sharon Mathew, Adv.
For Respondent(s) Mr. D.L. Chidananda, Adv.
Mr. G.S. Makker, AOR
Mr. Ravindra Kumar, AOR (For R-3)
Ms. Aishwarya Bhati, AAG
Mr. Rajeev Kumar Dubey, Adv.
Mr. Kamlendra Mishra, AOR
Mr. Pradeep Misra, AOR (For R-5)
Mr. Suraj Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Ravindra Kumar, learned counsel appearing for respondent no.3, prays for and is granted four weeks’ time to file counter affidavit.
Put up thereafter.
(SANJAY KUMAR-II) Signature Not Verified (INDU KUMARI POKHRIYAL) COURT MASTER (SH) Digitally signed by SANJAY KUMAR Date: 2019.03.25 ASSISTANT REGISTRAR 16:49:57 IST Reason: