Supreme Court - Daily Orders
Abhimeet Sinha vs High Court Of Judicature At Patna on 31 March, 2022
Bench: S. Abdul Nazeer, Vikram Nath
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ITEM NO.106 COURT NO.7 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 251/2016
ABHIMEET SINHA & ORS. Petitioner(s)
VERSUS
HIGH COURT OF JUDICATURE AT PATNA & ORS. Respondent(s)
IA No. 53727/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 53726/2017 - BRING SUBSEQUENT FACTS AND DOCUMENT ON RECORD
IA No. 16/2017 - EARLY HEARING APPLICATION
IA No. 7/2016 - INTERVENTION APPLICATION
IA No. 4/2016 - INTERVENTION APPLICATION
IA No. 14/2017 - INTERVENTION APPLICATION
IA No. 13/2016 - INTERVENTION APPLICATION
IA No. 12/2016 - INTERVENTION APPLICATION
IA No. 132828/2021 - INTERVENTION APPLICATION
IA No. 101505/2021 - INTERVENTION/IMPLEADMENT)
Date : 31-03-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Deepak Goel, AOR
Mr. Mithilesh kumar Jaiswal, Adv.
Mr. Vipin Kumar, Adv.
Mr. Urvashi Sharma, Adv.
Mr. Navshad Alam, Adv.
Mr. Yatindra Singh, Sr. Adv.
Mr. Prakash Gautam, Adv.
Mr. Sujeet Kumar, Adv.
Mr. Arvind Gupta, AOR
Ms. Uttara Babbar, Adv.
Signature Not Verified
Mr. Manan Bansal, Adv.
Digitally signed by
Anita Malhotra
Date: 2022.03.31
For Respondent(s)
16:42:20 IST
Reason: M/S. Parekh & Co., AOR
Mr. P.S. Patwalia, Sr. Adv.
Mr. Gaurav Agrawal, AOR
Mr. C. George Thomas, adv.
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Mr. Guntur Prabhakar, AOR
Mr. Abhinav Mukerji, AOR
Mr. Purushottam Sharma Tripathi, AOR
Mr. Mukesh Kumar Singh, Adv.
Mr. Ravi Chandra Prakash, Adv.
Mr. Vipin Kumar Saxena, Adv.
Mr. Abhishek Tripathi, Adv.
Ms. Vani Vyas, Adv.
Mr. Deepak Goel, AOR
Mr. Anup Kumar, AOR
Mr. Shivam Kumar, Adv.
Mr. Gagan Gupta, AOR
Ms. Binisa Mohanty, Adv.
Mr. Mritunjay Kumar Sinha, AOR
Mr. Abhay Kumar, AOR
Mr. Shyamal Kumar, AOR
Mr. Birj Kant Mishra, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Akhileshwar Jha, Adv.
Mr. Kirshnamani Upadhaya, Adv.
Mr. Ranjit Kumar Sharma, AOR
Mr. Amit Pawan, AOR
Mr. Ratnesh Kumar Shukla, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the Respondents is permitted to file objections to all the pending Interlocutory Applications and also permitted to file additional affidavit alongwith documents within three weeks.
Reply to the objections, if any, be filed within ten days thereafter.
List after six weeks.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)