Supreme Court - Daily Orders
Union Of India vs Tarsem Singh on 19 October, 2023
Bench: Surya Kant, Dipankar Datta
ITEM NO.40 COURT NO.5 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No.1773/2021 in C.A. No.7064/2019
(Arising out of impugned final judgment and order dated 19-09-2019
in C.A. No.7064/2019 passed by the Supreme Court Of India)
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
TARSEM SINGH & ORS. Respondent(s)
(FOR ADMISSION and IA No.130801/2021-CLARIFICATION/DIRECTION)
WITH
Diary No(s).37767/2022 (XI-A)
(FOR ADMISSION and I.R. and IA No.10027/2023-CONDONATION OF DELAY
IN FILING and IA No.10041/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.10029/2023-CONDONATION OF DELAY IN
REFILING/CURING THE DEFECTS)
SLP(C) No.9919/2023 (XI)
(I.R. and IA No.84365/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No.14942/2019 (XII)
SLP(C) No.15747/2023 (IV-B)
(FOR ADMISSION and I.R.)
SLP(C) No.15653/2023 (IV-B)
(FOR ADMISSION and I.R.)
SLP(C) No.15581/2023 (IV-B)
(FOR ADMISSION and I.R.)
SLP(C) No.15538/2023 (IV-B)
(FOR ADMISSION)
Diary No(s).21226/2022 (XII)
(FOR ADMISSION and I.R. and IA No.32579/2023-CONDONATION OF DELAY
IN FILING and IA No.32578/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.32577/2023-EXEMPTION FROM FILING O.T.
and IA No.32581/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2023.10.19
Diary No(s).38417/2023 (IV-B)
16:15:14 IST
Reason:
(IA No.209153/2023-CONDONATION OF DELAY IN FILING and IA
No.209155/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
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Date : 19-10-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. K. K. Mani, AOR
Ms. T. Archana, Adv.
Mr. Rajeev Gupta, Adv.
Mr. Raj Kumar Mahto, Adv.
Mr. Tushar Mehta, Solicitor General
Mr. Maulik Nanavati, Adv.
Ms. Jaikriti S. Jadeja, AOR
Ms. Manvi Damle, Adv.
Mr. Amaan Shreyas, Adv.
Ms. Yashaswini Chauhan, Adv.
Mr. Sumit Gupta, Adv.
Mr. Akshay Tiwari, Adv.
Mr. Prateek Madhani, Adv.
Mr. Nimish Goel, Adv.
Mr. Anupam Panday, Adv.
Ms. Shubhi Dhiman, Adv.
Mr. Venkita Subramoniam T.R, AOR
M/s. M.V. Kini & Associates, AOR
For Respondent(s) Mr. Chandar Uday Singh, Sr. Adv.
Ms. Anitha Shenoy, Sr. Adv.
Mr. Y. Arunagiri, Adv.
Mr. P Sivakumar, Adv.
Mr. PVK Deivendran, Adv.
Mr. B. Raghunatha Sethupathy, Adv.
Mr. P. Soma Sundaram, AOR
Mr. Tushar Mehta, Solicitor General
Mr. Maulik Nanavati, Adv.
Ms. Jaikriti S. Jadeja, AOR
Ms. Manvi Damle, Adv.
Mr. Amaan Shreyas, Adv.
Ms. Yashashwini Chauhan, Adv.
Mr. Satish Pandey, AOR
Mr. Manish Kr. Tiwari, Adv.
Ms. Jay Jaimini Pandey, Adv.
Mr. Manmohan Sharma, Adv.
Mr. Akbar Ali, Adv.
Ms. Jay Jaimini Pandey, Adv.
Mr. Randhir Singh Duhan, Adv.
Mrs. Lalita Gupta, Adv.
Mr. Pradeep Dwivedi, Adv.
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Mr. Abhishek Kumar Singh, Adv.
Dr. Nafis A Siddiqui, Adv.
Mr. Priyesh Mohan Srivastava, Adv.
Mr. Abhishek Singh, Adv.
Ms. Sonal K. Chopra, Adv.
Mr. Satbir Rathore, Adv.
Mr. Anil Kumar Sahu, Adv.
Mr. Arvind Gupta, AOR
Mr. V. Krishnamurthy, Sr. A.A.G.
Mr. D. Kumanan, AOR
Mr. Sheikh F Kalia, Adv.
Mrs. Deepa. S, Adv.
Mr. Siddharth Mittal, AOR
Mr. Abhijeet Varshanay, Adv.
Mr. Prabhat Kumar, Adv.
Mrs. Shilpa G Mittal, Adv.
Mr. Vaibhav Tomar, Adv.
Mr. Somiran Sharma, AOR
Mr. Sudhansu Palo, AOR
Mr. S C Malhotra, Adv.
Mr. Kunal Kishore, Adv.
Mr. Parmanand, Adv.
Mr. Sitesh Kumar, Adv.
Mr. Pradeep Kumar Arya, Adv.
Mr. Rupesh Goeo, Adv.
Mr. C.S. Ashri, AOR
Mr. Mayank Kshirsagar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Post these matters for hearing on 22.11.2023.
(ARJUN BISHT) (PREETHI T.C.)
COURT MASTER (SH) COURT MASTER (NSH)
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