Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

In Re: Advocate On Record Includes A ... vs Respondent(S) on 18 November, 2020

Bench: Sanjay Kishan Kaul, Dinesh Maheshwari, Hrishikesh Roy

                                                1

     ITEM NO.15                Court 8 (Video Conferencing)                     SECTION X

                              S U P R E M E C O U R T O F I N D I A
                                        RECORD OF PROCEEDINGS

     Writ Petition(s)(Civil)              No(s).    1107/2020

     IN RE: ADVOCATE ON RECORD INCLUDES A PROPRIETARY
     FIRM ETC.                                        Petitioner(s)

     VERSUS

                                                                          Respondent(s)

(FOR ADMISSION) MR. KAILASH VASDEV, LD. SENIOR ADVOCATE (A.C.) AND MR. SHIVAJI M. JADHAV, LD. ADVOCATE TO BE SHOWN IN THE CAUSE LIST ) Date : 18-11-2020 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE HRISHIKESH ROY By Courts Motion Mr. Kailash Vasdev, Sr. Adv. (A.C.) Dr. Joseph Aristotle, AOR For Mr. Shivaji M. Jadhav, Adv. For Petitioner(s) Mr. Siddharth Rajkumar Murarka, AOR- petitioner in person Mr. Abhigya Kushwah, AOR Applicant in person Ms. Sunita Yadav, Adv.
Mr. Pradeep Kumar Dubey, Adv.
Ms. Anamika Kushwaha, Adv.
Ms. Nandita Rao, Adv.
Mrs. Mahija Reddy, Adv.
Mr. K.N. Agnihotri, Adv.
Mr. Virender Arora, Adv.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2020.11.19 UPON hearing the counsel the Court made the following 18:40:27 IST Reason: O R D E R The synopsis of Mr. Siddharth Rajkumar Murarka is on record. The Registry has placed a number of e-mails 2 received from Mr. Murarka. We are not concerned with those e-mails nor do we propose to address every email or every grievance Mr. Murarka has with the system. The question which we are examining has already been culled out in order dated 12th October, 2020.
Insofar the assistance to be provided by SCAORA is concerned, it is pointed out by Mr. Kailash Vasdev, learned senior counsel, that he had given the material to Mr.S.M.Jadhav, President, SCAORA but Mr. Jadhav had a bereavement in his family and thus, the same could not be filed.
The same be within three weeks, as prayed for. List at the end of the Miscellaneous Board in the second working week of January, 2021 on a non- miscellaneous day (Tuesday). (ASHA SUNDRIYAL) (ANITA RANI AHUJA) AR-CUM-PS ASSISTANT REGISTRAR