Supreme Court - Daily Orders
V.Ramasubbu vs Union Of India on 10 April, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.52 COURT NO.7 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 5780/2018
V.RAMASUBBU APPELLANT(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
(IA NO.65060/2018 – FOR CONDONATION OF DELAY, IA No. 65061/2018 -
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA No.
65063/2018 - EXEMPTION FROM FILING O.T.)
Date : 10-04-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Appellant(s) Ms. Anitha Shenoy, Sr. Adv.
Ms. Sanjana Grace Thomas, Adv.
Ms. Namrata Sarah Caleb, Adv.
Ms. Pariksha, Adv.
Ms. Tara Elizabeth Kurien, Adv.
Ms. Srishti Agnihotri, AOR
For Respondent(s) Ms. Purnima Krishna, AOR
Mr. M.F. Philip, Adv.
Mr. Karamveer Singh Yadav, Adv.
Mr. Avneesh Arputham, Adv.
Mr. Ankit Sharma, Adv.
Mr. Nimish Gupta, Adv.
M/S. Arputham Aruna And Co, AOR
Ms. Aishwarya Bhati, ASG
Mr. Padmesh Mishra, Adv.
Ms. Ruchi Gour Narula, Adv.
Ms. Chaitrangda Rastravara, Adv.
Ms. Shivika Mehra, Adv.
Mr. M.K. Maroria, AOR
Mr. Mahesh Agarwal, Adv.
Mr. Rohan Talwar, Adv.
Signature Not Verified
Mr. Chirag Nayak, Adv.
Digitally signed by
ASHISH KONDLE
Date: 2024.04.10
Mr. E.C. Agrawala, AOR
18:23:36 IST
Reason:
Mr. R. Nedumaran, AOR
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Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
This Appeal shall be treated as admitted.
List for hearing on 5th September, 2024.
(ASHISH KONDLE) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
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