Supreme Court - Daily Orders
Vinod Prasad Raturi vs Union Of India on 5 March, 2021
Equivalent citations: AIR 2021 SUPREME COURT 1264, AIRONLINE 2021 SC 106
ITEM NO.1501 Court 8 (Video Conferencing) SECTION X
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).495/2021
VINOD PRASAD RATURI & ORS. Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 05-03-2021 This appeal was called on for pronouncement of judgment today.
For Appellant(s) Mr. V Shekhar, Sr. Adv.
Mr. Rajeev Kumar Dubey, Adv.
Ms. Saroj Tripathi, AOR For Respondent(s) Mr. Arvind Kumar Sharma, AOR Mr. Atul Sharma, AOR Mr. Vimlesh Kumar Shukla, Sr. Adv. Mr. Gaichangpou Gangmei, Adv. Ms. Petal Chandhok, Adv.
Ms. Rupali Gupta, Adv.
M/S.Trust Legal, AOR Hon’ble Mr.Justice L.Nageswara Rao pronounced the judgment of the Bench comprising His Lordship and Hon’ble Mr.Justice S.Ravindra Bhat.
The appeal is allowed in terms of the signed non-reportable judgment. Pending applications, if any shall also stand disposed of.
(B.Parvathi) (Anand Prakash)
Signature Not Verified
Court Master Court Master
Digitally signed by
BALA PARVATHI
Date: 2021.03.05
17:02:30 IST
Reason: (Signed non-reportable judgment is placed on the file)