Supreme Court - Daily Orders
Laxmi Chouhan vs Union Of India on 4 February, 2022
ITEM NO.21 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. VINOD SINGH RAWAT
Civil Appeal No(s). 3674/2020
LAXMI CHOUHAN Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.115897/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.115895/2020-EXEMPTION FROM FILING O.T. )
Date : 04-02-2022 This appeal was called on for hearing today.
For Appellant(s)
Ms. Srishti Agnihotri, AOR
Ms. Sanjana Grace Thomas, Adv
For Respondent(s)
Mr. Gurmeet Singh Makker, AOR
Mr. Sumeer Sodhi, AOR
Mr. Gaurav Arora, Adv.
Mr. Abhinay, AOR
Mr. Utsav Trivedi, Adv.
Ms. Unnati Vijay, Adv.
Mr. Himanshu Sachdeva, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Four weeks time is granted to respondent nos. 1, 2 and 3 to file the counter affidavit.
Ld. Counsel for the petitioner is granted two weeks time to take fresh steps in respect of respondent no. 4.
Signature Not Verified Digitally signed by Indu Marwah Date: 2022.02.04 16:13:41 ISTReason: List again on 09.03.2022.
VINOD SINGH RAWAT Registrar