Supreme Court - Daily Orders
M/S M3M India Pvt. Ltd vs Union Of India on 29 November, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.54 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. 2046/2024 in C.A. No. 10634/2024
M/S M3M INDIA PVT. LTD. & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 29-11-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
By Courts Motion
For Petitioner(s)
Mr. Ayush Choudhary, AOR
For Respondent(s)
Mr. Ajay Tewari,Sr.Adv.
Mr. Abhimanyu Tewari,AOR
Mr. Dilmrig Nayani,Adv.
Mr. Annam Venkatesh, Adv.
Mr. Zoheb Hussain, Adv.
Mr. Vivek Gurnani, Adv.
Mr. Rajat Nair, Adv.
Mr. Arvind Kumar Sharma, AOR
Ms. Nidhi Saini, Adv.
Ms. Shweta Desai, Adv.
Dr. Surender Singh Hooda, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Jasdev Singh Brar, Acting President and Ms. Parveen Dahiya, Joint Secretary of the Punjab and Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2024.11.30 Haryana High Court Bar Association who are personally 16:19:14 IST Reason: present, state that on behalf of the said Bar 1 Association, they will file an unconditional undertaking on oath to abide by the decision of this Court in the case of Ex Captain Harish Uppal v. Union of India1. We grant them time till 8th December, 2024 to do so.
We will consider the undertaking on 13th December, 2024.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
1. (2003) 2 SCC 45
2