Supreme Court - Daily Orders
Tej Bahadur vs Shri Narendra Modi on 4 November, 2020
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.1 Court No.1 (Video Conferencing) SECTION III-A
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). 2100/2020
TEJ BAHADUR Appellant(s)
VERSUS
SHRI NARENDRA MODI Respondent(s)
(FOR ADMISSION and I.R. and IA No.44717/2020-EXEMPTION FROM FILING
O.T.)
Date : 04-11-2020 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Appellant(s) Mr. Vishal Thakre, Advocate
Mr. Sanjeev Malhotra, AOR
For Respondent(s) Mr. Harish N. Salve, Sr. Adv.
Mr. Satpal Jain, Sr. Adv.
Mr. Rajat Nair, AOR
Mr. Kanu Agarwal, Adv.
Mr. Aastha Mehta, Adv.
Mr. Dheeraj Jain, Adv.
UPON perusing papers the Court made the following
O R D E R
In view of the letter circulated by Advocate-on-Record for the appellant seeking adjournment, list the matter on 18.11.2020.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Sanjay Kumar Date: 2020.11.05 14:41:13 IST Reason: