Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Gantavya Chandra vs Union Of India . on 2 May, 2016

     ITEM NO.84                          REGISTRAR COURT. 1                SECTION XVIA

                                   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 MR. PAWAN DEV KOTWAL

                                  Transfer Petition(s)(Civil)   No(s).   414/2016


     GANTAVYA CHANDRA                                                    Petitioner(s)

                                                    VERSUS

     UNION OF INDIA AND ORS.                                             Respondent(s)

     (with office report)


     Date : 02/05/2016 This petition was called on for hearing today.



     For Petitioner(s)
                                        Mr Talha Rahman, Adv.
                                        Mr. M. Shoeb Alam,Adv.


     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Ld. Counsel for the petitioner seeks time for filing spare copies. As last opportunity two days time is granted.

Registry to issue notices thereafter.

List again on 17.8.2016.

(PAWAN DEV KOTWAL) Registrar Signature Not Verified Digitally signed by Hema Joshi Date: 2016.05.03 11:19:23 IST Reason: