Supreme Court - Daily Orders
Jairam Ramesh vs Union Of India on 3 November, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
1
ITEM NO.4 COURT NO.3 SECTION XIV
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). 13103/2019
(Arising out of impugned final judgment and order dated 28-02-2019
in WP(C) No. 2042/2019 passed by the High Court Of Delhi At New
Delhi)
JAIRAM RAMESH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IA No. 83844/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 83845/2019 - EXEMPTION FROM FILING O.T. Date : 03-11-2022 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE ABHAY S. OKA For Petitioner(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. Amit Bhandari, Adv.
Mr. Muhammad Ali Khan, Adv.
Mr. Abishek Jebaraj, Adv.
Mr. Omar Hoda, Adv.
Ms. Sanjana Grace Thomas, Adv. Ms. Srishti Agnihotri, AOR For Respondent(s) Ms. Diksha Rai, Adv.
Mr. Shuvodeep Roy, Adv.
Ms. Deepabali Dutta, Adv.
Ms. B.L.N. Shivani, Adv.
Mr. Aman Sharma,Adv.
Mr. Arvind Kumar Sharma, Adv. Mr. B. Krishna Prasad, AOR UPON hearing the counsel the Court made the following O R D E R Applications for exemption from filing c/c of Signature Not Verified the impugned judgment and official translation is Digitally signed by ASHA SUNDRIYAL Date: 2022.11.04 17:32:57 IST Reason: allowed.
Learned counsel for parties submit that in view 2 of the stand of the respective parties and the subject matter of the present proceedings, this matter is liable to be tagged with Civil Appeal No.8588/2019 which is pending consideration before a Larger Bench of seven Judges in view of the Reference order reported as Rojer Mathew v. South Indian Bank Limited And Ors.- (2020) 6 SCC 1.
Ordered accordingly.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)