Supreme Court - Daily Orders
Prem Prakash vs Union Of India on 20 January, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
1
ITEM NO.15 COURT NO.7 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 691/2023
(Arising out of impugned final judgment and order dated 10-01-2023
in BA No. 12350/2022 passed by the High Court of Jharkhand at
Ranchi)
PREM PRAKASH Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(IA No. 10051/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 20-01-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Vikas Pahwa, Sr. Adv.
Mr. Indrajit Sinha, Adv.
Ms. Anusuya Sadhu Sinha, Adv.
Mr. Ayush Agarwal, Adv.
Mr. Pai Amit, AOR
Ms. Priyanka Goswami, Adv.
Mr. Prabhav Ralli, Adv.
Ms. Tulika Bhatnagar, Adv.
Ms. Sneh Singh, Adv.
Mr. Rohan Wadhwa, Adv.
Ms. Sonali Suryawanshi, Adv.
Mr. Abhiyudaya Vats, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
Signature Not Verified
O R D E R
Digitally signed by BABITA PANDEY Date: 2023.01.24 17:45:03 IST Reason: Issue notice, returnable in the month of March, 2023.
Notices would be served by all modes, including dasti.
Counter affidavit/reply would be filed within a period of 2 three weeks.
Rejoinder, if any, may be filed within two weeks after service of the counter affidavit/reply.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)