Supreme Court - Daily Orders
Union Of India vs Rahul Karade on 4 November, 2024
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
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ITEM NO.41 COURT NO.14 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). 14835/2021
(Arising out of impugned final judgment and order dated 13-03-2020
in WPS No. 1714/2020 passed by the High Court Of Chhatisgarh At
Bilaspur)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
RAHUL KARADE Respondent(s)
(IA No. 119422/2021 - EXEMPTION FROM FILING O.T.
IA No. 124070/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 14780/2021 (IV-C)
(IA No. 60176/2022 - EXEMPTION FROM FILING O.T.
IA No. 119128/2021 - EXEMPTION FROM FILING O.T.)
SLP(C) No. 14499/2023 (IV-C)
SLP(C) No. 14963/2021 (IV-C)
( IA No. 60178/2022 - EXEMPTION FROM FILING O.T.
IA No. 120522/2021 - EXEMPTION FROM FILING O.T.)
Diary No(s). 27490/2022 (IV-C)
(IA No. 137829/2022 - CONDONATION OF DELAY IN FILING)
SLP(C) No. 2172/2023 (IV-C)
(IA No. 9604/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT;IA No. 9603/2023 - EXEMPTION FROM FILING O.T.)
SLP(C) No. 10186/2023 (IV-C)
SLP(C) No. 7786/2023 (IV-C)
SLP(C) No. 14497/2023 (IV-C)
(IA No. 218607/2023 - STAY APPLICATION)
Signature Not Verified
Digitally signed by
INDU MARWAH
Date: 2024.11.05
SLP(C) No. 14498/2023 (IV-C)
17:09:10 IST
Reason:
SLP(C) No. 14491/2023 (IV-C)
SLP(C) No. 14489/2023 (IV-C)
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SLP(C) No. 14493/2023 (IV-C)
SLP(C) No. 14500/2023 (IV-C)
SLP(C) No. 14494/2023 (IV-C)
SLP(C) No. 14501/2023 (IV-C)
SLP(C) No. 14495/2023 (IV-C)
SLP(C) No. 25211/2023 (IV-C)
Diary No(s). 53431/2023 (IV-C)
(IA No. 9094/2024 - CONDONATION OF DELAY IN FILING)
SLP(C) No. 14496/2023 (IV-C)
Diary No(s). 5283/2024 (IV-C)
( IA No.46142/2024-CONDONATION OF DELAY IN FILING)
Diary No(s). 27247/2024 (IV-C)
( IA No.142710/2024-CONDONATION OF DELAY IN FILING)
Date : 04-11-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) Mrs. Aishwarya Bhati, A.S.G.
Mr. Vibhu Shankar Mishra, Adv.
Mrs. Noor Rampal, Adv.
Mrs. Swati Ghildiyal, Adv.
Mr. Ishaan Sharma, Adv.
Mr. Annirudh Sharma-ii, Adv.
Mr. Amrish Kumar, AOR
For Respondent(s) Mr. C.B.Gururaj, Adv.
Mr. Prakash Ranjan Nayak, AOR
Mr. Animesh Dubey, Adv.
Mr. Apoorv Nautiyal, Adv.
Mr. Akshat Shrivastava, AOR
Mr. Sarad Kumar Singhania, AOR
Mr. Navin Prakash, AOR
Mr. Anshuman Shrivastava, Adv.
Mr. Abhijeet Shrivastava, Adv.
Mr. Ieeshan Sharma, Adv.
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Mr. Aniket Singh Das, Adv.
Ms. Rhea Rao, Adv.
Mr. Sumeer Sodhi, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Heard the learned counsel appearing for the petitioner(s).
3. We are not inclined to interfere with the impugned judgment passed by the High Court. Hence, the Special Leave Petitions are dismissed.
4. Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH)