Supreme Court - Daily Orders
Tej Bahadur vs Shri Narendra Modi on 24 November, 2020
ITEM NO.1501 Court 1 (Video Conferencing) SECTION III-A
(FOR JUDGMENT)
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)
(HEARD BY HONBLE THE CHIEF JUSTICE, HONBLE A.S. BOPANNA AND HONBLE
V. RAMASUBRAMANIAN, JJ. IA No. 44717/2020 - EXEMPTION FROM FILING
O.T.)
Date : 24-11-2020 This matter was called on for pronouncement of
judgment today.
For Appellant(s) Mr. Pradeep Kumar Yadav,Adv.
Mr. Vishal Thakre,Adv.
Mr. Abhay Singh Yadav,Adv.
Mr. Rudra Pratap Yadav,Adv.
Mr. V.K. Mumwalia,Adv.
Mr. Sanjeev Malhotra, AOR
For Respondent(s) Mr. Rajat Nair,AOR
Mr. kanu Agarwal,Adv.
Ms. Aastha Mehta,Adv.
*****
Honb’ble the Chief Justice of India pronounced the judgment of the Bench comprising His Lordship, Hon’ble Mr. Justice A.S. Bopanna and Hon’ble Mr. Justice V. Ramasubramanian.
The civil appeal is dismissed in terms of the signed order. Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (INDU KUMARI POKHRIYAL)
AR-CUM-PS ASSISTANT REGISTRAR
(Signed reportable judgment is placed on the file) Signature Not Verified Digitally signed by Madhu Bala Date: 2020.11.24 17:00:40 IST Reason: