Supreme Court - Daily Orders
Deepak Rajak vs Scheduled Caste Certificate Scrutiny ... on 12 July, 2021
Bench: Indira Banerjee, V. Ramasubramanian
ITEM NO.32 Court 10 (Video Conferencing) SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal(C) No(s). 27886/2019
(Arising out of impugned final judgment and order dated 09-09-2019
in WP No. 18479/2019 passed by the High Court of M.P. at Indore)
DEEPAK RAJAK Petitioner(s)
VERSUS
SCHEDULED CASTE CERTIFICATE SCRUTINY COMMITTEE & ORS.Respondent(s)
(FOR ADMISSION and I.R. and IA No.180168/2019-EXEMPTION FROM FILING
O.T. )
Date : 12-07-2021 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Sanjoy Ghose, Sr. Adv.
Mr. Vikrant Singh Bais, AOR
For Respondent(s) Mr. Arjun Garg, AOR
Mr. Mrinal Elker Mazumdar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Ms. Mrinal Elker Mazumdar, learned counsel appearing on behalf of the Respondent-State accepts notice.
Counter affidavit be filed within four weeks. Rejoinder thereto, if any, be filed within one week thereafter.
Let the Special Leave Petition be listed for final disposal on 24-08-2021.
Signature Not Verified
In the meanwhile, there shall be a stay of operation of the Digitally signed by SUNIL KUMAR Date: 2021.07.12 order impugned.
16:59:38 IST Reason:
(DEEPAK JOSHI) (MATHEW ABRAHAM) COURT MASTER(SH) COURT MASTER(NSH)