Supreme Court - Daily Orders
S Jalaja vs Union Of India on 28 February, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
1
ITEM NO.10+19 Court 3 (Video Conferencing) SECTION IV-A
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). 20912/2021
(Arising out of impugned final judgment and order dated 24-08-2021
in WA No. 1105/2019 passed by the High Court Of Karnataka At
Bengaluru)
S JALAJA & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IA No. 837/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) WITH SLP(C) No. 961/2022 (IV-A) (FOR ADMISSION and I.R.) Diary No(s). 1838/2022 Date : 28-02-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Mr. Shailesh Madiyal, AOR Mr. Sudhanshu Prakash, Adv. Mr. Vaibhav Sabharwal, Adv Ms. Neha Jain, Adv.
Mr. Shadan Farasat, AOR Mr. Shourya Dasgupta, Adv.
For Respondent(s) Mr. B.B. Patil, Adv.
Mr. Chinmay Deshpande, Adv. Mr. Anirudh Sanganeria, AOR Mr. Shubhranshu Padhi, AOR Mr. Ashish Yadav, Adv.
Mr. Rakshit Jain, Adv.
Mr. Vishal Banshal, Adv.Signature Not Verified
UPON hearing the counsel the Court made the following Digitally signed by NEETU KHAJURIA Date: 2022.02.28 17:23:11 IST Reason: O R D E R In view of letter circulated by Mr. Anirudh Sanganeria, learned counsel for the respondent(s), 2 seeking adjournment on the ground of personal difficulty of the Advocate General and filing of counter affidavit, hearing of these matters is deferred till 7th March, 2022.
It is made clear that no further request for adjournment on any count at the instance of respondent-State will be entertained on future date, including on the ground of personal difficulty of the advocate.
The respondents must make necessary arrangements to proceed with the matter on the next date.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER