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Yogendra Kumar Aggarwal vs Committee, Golden Forest India Limited on 28 March, 2025

Author: B.R. Gavai

Bench: B.R. Gavai

     ITEM NO.2                             COURT NO.2                 SECTION IV-B

                                  S U P R E M E C O U R T O F      I N D I A
                                          RECORD OF PROCEEDINGS

     Transfer Petition(s)(Civil)                No(s).   1127/2024

     YOGENDRA KUMAR AGGARWAL                                            Petitioner(s)

                                                   VERSUS

     COMMITTEE, GOLDEN FOREST INDIA LIMITED & ORS.                      Respondent(s)


     (IA No. 85639/2024 - STAY APPLICATION)

     Date : 28-03-2025 This matter was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE B.R. GAVAI
                            HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH

     For Petitioner(s) :
                                      Mr. M.c. Dhingra, Sr. Adv.
                                      Mr. Gaurav Dhingra, AOR
                                      Mr. Shashank Singh, Adv.
                                      Mr. Lalit Naagar, Adv.
                                      Mr. Surendra Gautam, Adv.

     For Respondent(s) :
                                      Ms. Suruchi Aggarwal, Sr. Adv.
                                      Mr. Prashant Chauhan, Adv.
                                      Mr. Gurmeet Singh, Adv.
                                      Mr. Soumya Dutta, AOR


                                      Mr. Bhargava V. Desai, AOR
                                      Mr. Shivam Sharma, Adv.
                                      Mrs. Gauri P Desai, Adv.


                             UPON hearing the counsel the Court made the following
                                                O R D E R

1. We are informed that the similar matters are being dealt Signature Not Verified Digitally signed by with by the coordinate Bench of this Court presided over by DEEPAK SINGH Date: 2025.03.29 15:26:19 IST Reason: Hon’ble Mr. Justice Dipankar Datta.

2. It would, therefore, be appropriate that the matter is placed before a Bench of which Hon’ble Mr. Justice Dipankar Datta is a Member.

3. The Registry is directed to do the needful after obtaining orders(s) from Hon’ble the Chief Justice of India.

(DEEPAK SINGH)                                    (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS                          ASSISTANT REGISTRAR




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