Supreme Court - Daily Orders
Hanuman Laxman Aroskar vs Union Of India on 1 July, 2019
Bench: D.Y. Chandrachud, Indira Banerjee
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ITEM NO.32 COURT NO.10 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A. NO. 965/2019 IN CIVIL APPEAL No(s). 12251/2018
(Arising out of impugned final judgment and order dated 29-03-2019
in C.A. No. No. 12251/2018 passed by the Supreme Court Of India)
HANUMAN LAXMAN AROSKAR Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 01-07-2019 This matter was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDIRA BANERJEE
Counsel for the parties:-
Mr. K.K. Venugopal, AG
Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Salvador S. Rebello, Adv.
Ms. Viddusshi, Adv.
Mr. ANS Nadkarni, ASG
Ms. Suhasini Sen, Adv.
Mr. S.B. Narayan, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Parag Tripathi, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. M.S. Ananth, Adv.
Mr. Nishant Rao, Adv.
Mr. E.C. Agrawala, Adv.
Ms. Anitha Shenoy, Sr. Adv.
Ms. Rashmi Nandamumar, Adv.
Ms. Kanika Sood, Adv.
Signature Not Verified
Ms. Sristi Agnihotri, Adv.
Digitally signed by
MANISH SETHI
Date: 2019.07.02
16:56:07 IST
Reason: Mr. Jai Dehadrai, Adv.
Mr. Prashant Vaxish, Adv.
M/s. K.J. John & Co., Advs.
UPON hearing the counsel the Court made the following
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O R D E R
This Miscellaneous Application has been moved on behalf of the first respondent in pursuance of the judgment delivered on 29 March 2019 by a Bench consisting of one of us (D.Y. Chandrachud, J.) and Hon’ble Mr. Justice Hemant Gupta.
Since there is a change in the assignments with effect from 1 July 2019, the Registry is requested to place the papers before Hon’ble the Chief Justice of India for administrative directions.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER