Supreme Court - Daily Orders
Sunil Rathee vs The State Of Haryana on 18 June, 2020
Author: Aniruddha Bose
Bench: Aniruddha Bose
ITEM NO.18 Virtual Court 6 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 2592/2019
SUNIL RATHEE & ORS. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(IA No. 10146/2020 - INTERVENTION APPLICATION
IA No. 165502/2019 - STAY APPLICATION)
Date : 18-06-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s)
Mr. Ram Naresh Yadav, AOR
For Respondent(s)
Mr. B.K. Satija, AAG for Haryana
Dr. Monika Gusain, AOR
Mr. Sanjay Kumar Visen, AOR
Mr. Rajan Tyagi, Adv.
Mr. V.K. Sharma, Adv.
Mr. Namit Saxena, AOR
Mr. Nikhil Rohtagi, Adv.
Mr. Nitin Bhardwaj, AOR
UPON hearing the counsel the Court made the following
O R D E R
Arguments concluded. Judgment reserved. One week’s time is granted to the learned counsel for the parties Signature Not Verified and applicant(s) for the intervenor to file written Digitally signed by DEEPAK SINGH Date: 2020.06.19 submissions.
17:12:01 IST Reason:
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)