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Neha Pudil vs Union Of India on 1 September, 2022

Bench: D.Y. Chandrachud, Hima Kohli

                                                               1

     ITEM NO.28                                     COURT NO.2                 SECTION XIV

                                      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).8828/2022

     (Arising out of impugned final judgment and order dated 18-04-2022
     in WPC No. 2815/2022 passed by the High Court of Delhi at New
     Delhi)

     NEHA PUDIL                                                                 Petitioner(s)

                                                             VERSUS

     UNION OF INDIA & ORS.                                                      Respondent(s)

(FOR ADMISSION and I.R. and IA No.71633/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 01-09-2022 This petition was called on for hearing today.

CORAM :

HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MS. JUSTICE HIMA KOHLI For Petitioner(s) Mr. Krishnam Mishra, AOR Mr. Sunil Dutt Dixit, Adv. Ms. Tanisha Verma, Adv.

Mr. Raghav Saluja, Adv.

For Respondent(s) Mr. K.M. Nataraj, ASG Mr. G S Makker, AOR Mr. Shaielsh Madiyal, Adv. Mr. Vinayak Sharma, Adv. Ms. Preeti Rani, Adv.

Mr. Anuj Srinivas Udupa, Adv. Mr. Nakul Chengappa K.K., Adv. Mr. Chitransh Sharma, Adv. Mr. Amrish Kumar Sharma, AOR Mr. Gaurav Sharma, Adv.

Mr. Dhawal Mohan, Adv.

Mr. Prateek Bhatia, Adv. Ms. Tushika Goel, Adv.

UPON hearing the counsel the Court made the following Digitally signed by CHETAN KUMAR Date: 2022.09.01 18:15:05 IST Reason: O R D E R 1 Two weeks’ time is granted for filing reply.

2 List the Special Leave Petition on 22 September 2022.

(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR COURT MASTER