Supreme Court - Daily Orders
Jamshid Kersi Dalal vs Union Of India on 1 March, 2021
Bench: L. Nageswara Rao, S. Ravindra Bhat
ITEM NO.28 Court 8 (Video Conferencing) 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). 411/2021
JAMSHID KERSI DALAL Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.3015/2021-EX-PARTE AD-INTERIM RELIEF and IA No.3013/2021-
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA
No.3014/2021-EXEMPTION FROM FILING O.T. and IA No.3010/2021-
PERMISSION TO FILE APPEAL AND IA No. 3015/2021 - EX-PARTE AD-
INTERIM RELIEF)
Date : 01-03-2021 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Appellant(s) Mr. Pai Amit, AOR
Ms. Ranu Purohit, Adv.
For Respondent(s) Ms. Mayuri Raghuvanshi, AOR
Mr. Sanjay Upadhayay, Adv.
Mr. Vyom Raghuvanshi, Adv.
Ms. Eisha Krishn,Adv.
Mr. Sachin Patil, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for Respondent No.8, list after one week.
(Geeta Ahuja) (Anand Prakash)
Court Master Court Master
Signature Not Verified
Digitally signed by
GEETA AHUJA
Date: 2021.03.02
17:18:56 IST
Reason: