Supreme Court - Daily Orders
Durgesh Kumar vs Union Of India on 26 October, 2020
Bench: Rohinton Fali Nariman, Navin Sinha, Hrishikesh Roy
ITEM NO.6 Court 3 (Video Conferencing) SECTION XI
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 (C) No(s). 11861/2020
(Arising out of impugned final judgment and order dated 05-03-2020
in WC No. 8024/2020 passed by the High Court Of Judicature At
Allahabad)
DURGESH KUMAR Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.100638/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.100639/2020-EXEMPTION FROM FILING O.T.)
Date : 26-10-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Arun Bhardwaj, Adv.
Mr. Abhishek Sharma, Adv.
Mr. Aditya Sharma, Adv.
Mr. Ronak Karanpuria, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Two weeks time is granted to file additional affidavit stating that the petitioner, in fact, appeared in the CPAT examination in the concerned year.
List after two weeks.
(R. NATARAJAN) (RENU KAPOOR) ASTT. REGISTRAR-cum-PS Signature Not Verified BRANCH OFFICER Digitally signed by R Natarajan Date: 2020.10.26 17:14:35 IST Reason: