Supreme Court - Daily Orders
Suprita Chandel vs Union Of India on 9 October, 2023
Bench: B.R. Gavai, Pamidighantam Sri Narasimha, Prashant Kumar Mishra
1
ITEM NO.53 COURT NO.4 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). 1943/2022
SUPRITA CHANDEL Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.32254/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.32256/2022-STAY APPLICATION and IA
No.32252/2022-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES
TRIBUNAL ACT, 2007 and IA No.32255/2022-APPLICATION FOR EXEMPTION
FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT )
Date : 09-10-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Appellant(s)
Mr. Rakesh Kumar, AOR,
Mr. Sanjay Kumar Yadav, Adv,
Mr. Vinay Kumar Adv,
Mr. Anupam Kirti, Adv.,
For Respondent(s)
Mr. K M Nataraj, A.S.G.
Mr. R Bala, Sr. Adv.
Mr. Siddhant Kohli, Adv.
Mr. Akshay Amritanshu, Adv.
Mr. Vatsal Joshi, Adv.
Mr. Sanjay Kumar Tyagi, Adv.
Mr. S S Rebello, Adv.
Mr. Arvind Kumar Sharma, AOR
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by Deepak Singh Date: 2023.10.10 18:01:35 IST Reason: In view of letter circulated by learned counsel for the appellant seeking adjournment for filing rejoinder affidavit, 2 hearing of this matter is deferred for two weeks.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)