Supreme Court - Daily Orders
Lalit Goyal vs Union Of India on 6 May, 2022
Bench: Indira Banerjee, A.S. Bopanna
ITEM NO.29 COURT NO.8 SECTION II
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). 3509/2022
(Arising out of impugned final judgment and order dated 07-09-2021
in SBCRMBA No. 13042/2021 passed by the High Court Of Judicature
For Rajasthan At Jaipur)
LALIT GOYAL Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
( IA No.55114/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.55115/2022-EXEMPTION FROM FILING O.T. )
Date : 06-05-2022 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Rishabh Sancheti, Adv.
Ms. Padma Priya, Adv.
Mr. Anchit Bhandari, Adv.
Mr. K. Paari Vendhan, AOR
For Respondent(s) Mr. Balbir Singh, ASG
Mr. Sanjay Kumar Tyagi, Adv.
Mr. Shyam Gopal, Adv.
Ms. Suhasini Sen, Adv.
Mr. Prahalad Singh, Adv.
Mr. M.K. Maroria, AOR
UPON hearing the counsel the Court made the following
O R D E R
Let the counter affidavit be filed by 11.07.2022.
Rejoinder, if any, be filed by 18.07.2022.
List for final hearing on 21.07.2022.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2022.05.07(GULSHAN KUMAR ARORA) 12:47:58 IST Reason: (MATHEW ABRAHAM) AR-CUM-PS COURT MASTER (NSH)