Supreme Court - Daily Orders
Basudev Mittal vs Union Of India on 21 November, 2022
Bench: Dinesh Maheshwari, Sudhanshu Dhulia
ITEM NO.43 COURT NO.7 SECTION II-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 (Crl.) No(s). 8128/2022
(Arising out of impugned final judgment and order dated 15-07-2022
in MCRC No. 3919/2022 passed by the High Court Of Chhattisgarh At
Bilaspur)
BASUDEV MITTAL Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(FOR ADMISSION and I.R. and IA No.126789/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 21-11-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Praveen Chaturvedi, AOR
For Respondent(s) Mr. Mukesh Kumar Maroria, AOR
Ms. Snehashish Mukherji, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Zoheb Hossain, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Vishal Agarwal, Adv.
Mr. Basudev Mittal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In terms of letter circulated by learned counsel for the respondent, the matter is adjourned for two weeks.
(MEENAKSHI KOHLI) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER Signature Not Verified Digitally signed by ARJUN BISHT Date: 2022.11.21 17:19:19 IST Reason: