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Supreme Court - Daily Orders

Union Of India vs Jagdish Kumar Bulchandani on 8 January, 2020

Bench: R. Banumathi, A.S. Bopanna

                                                         1

     ITEM NO.2                                 COURT NO.5                  SECTION XV

                                     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). 28175/2019
     (Arising out of impugned final judgment and order dated 26-03-2019
     in DBCWP No. 4330/2019 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     UNION OF INDIA & ANR.                                                   Petitioner(s)

                                                        VERSUS

     JAGDISH KUMAR BULCHANDANI & ANR.                                        Respondent(s)

     WITH
     SLP(C) No. 25128/2019 (XIV)
     IA No. 120107/2019 - APPLICATION FOR SUBSTITUTION
     IA No. 150875/2019 - CONDONATION OF DELAY IN FILING SUBSTITUTION
     APPLN.IA No. 88057/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON
     IA No. 163548/2019 - REVOCATION OF COURT ORDER)

     Date : 08-01-2020 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MRS. JUSTICE R. BANUMATHI
                              HON'BLE MR. JUSTICE A.S. BOPANNA


     For Petitioner(s)                   Mr.   Vikramjit Banerjee,ASG
                                         Ms.   Aishwarya Bhati,Sr.Adv.
                                         Ms.   Priyanka Das,Adv.
                                         Mr.   Anshul Gupta,Adv.
                                         Mr.   Adit Khurana,Adv.
                                         Mr.   Sumit Upadhyay,Adv.
                                         Mr.   Siddhartha Sinha,Adv.
                                         Mr.   Raj Bahadur Yadav, AOR

     For Respondent(s)                   Mr.   Sanjay Parikh,Sr.Adv.
                                         Mr.   Pukhrambam Ramesh Kumar, AOR
                                         Mr.   Ritwik Parikh,Adv.
                                         Ms.   Sanjana Srikumar,Adv.
                                         Mr.   Karun Sharma,Adv.

               UPON hearing the counsel the Court made the following
Signature Not Verified
                                  O R D E R

SLP(C)No. 28175/2019 Digitally signed by MADHU BALA Date: 2020.01.09 10:38:11 IST Reason: We have heard Mr. Vikramjit Banerjee, learned Additional Solicitor General along with Ms. Aishwarya Bhati, learned senior 2 counsel appearing on behalf of the petitioners as well as Mr. Sanjay Parikh, learned senior counsel appearing on behalf of the respondents.

Mr. Pukhrambam Ramesh Kumar, Advocate, accepts notice on behalf of respondent nos. 1 & 2.

List the matter after four weeks on a non-miscellaneous day. Counsel for the respondents shall response in the meanwhile. SLP(C) No. 25128/2019 List the matter after two weeks.

(MADHU BALA)                                          (BEENA JOLLY)
COURT MASTER (SH)                                     BRANCH OFFICER