Supreme Court - Daily Orders
Suprita Chandel vs Union Of India on 18 April, 2022
Bench: L. Nageswara Rao, B.R. Gavai
ITEM NO.24 COURT NO.5 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).1943/2022
SUPRITA CHANDEL Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.32254/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.32256/2022-STAY APPLICATION and IA
No.32252/2022-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES
TRIBUNAL ACT, 2007 and IA No.32255/2022-APPLICATION FOR EXEMPTION
FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT )
Date : 18-04-2022 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
For Appellant(s)
Mr. Rakesh Kumar, AOR
For Respondent(s) Mr. Sanjay Jain, Ld. ASG
Mr. R. Bala, Sr. Adv
Mr. Akshay Amritanshu, Adv
Ms. Neela Kedar, Adv
Mr. Gokhale, Adv.
Mr. Siddhant Kohli, Adv
Mr. Aniruddha Purushotham, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Anukalp Jain,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioner, list the matter after four weeks.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2022.04.19 17:15:09 IST Reason: (B.Parvathi) (Anju Kapoor) Court Master Court Master