Supreme Court - Daily Orders
Lifecare Innovations Pvt. Ltd. vs Union Of India on 2 September, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.48 COURT NO.6 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No. 1301/2021
LIFECARE INNOVATIONS PVT. LTD. & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With IA No. 154918/2021 - EXEMPTION FROM FILING O.T. and IA No.
37066/2022 – MODIFICATION and IA No. 154917/2021 - STAY
APPLICATION)
Date : 02-09-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Anil Kaushik, Adv.
Mr. Abhishek Mishra, Adv.
Ms. Shashi Sharma, Adv.
Mr. Rajat Rana, Adv.
Ms. Anju Kaushik, Adv.
Mr. Rajinder Singh, AOR
For Respondent(s) Mr. Rohit Lochan, Adv.
Mr. Vikrant Narayan Vasudeva, AOR
Mr. Vishnu Shankar Jain, AOR
Mr. Satyakam, AOR
Ms. Taruna Ardhendumauli Prasad, AOR
Mr. Aman Singh Bhadoria, Adv.
Ms. Shreya Shrivastava, Adv.
Mr. Ashish Madaan, Adv.
Ms. Ananya Sahu, Adv.
Mr. Ketan Paul, AOR
Ms. Shivika Mehra, Adv.
Mr. Shashwat Mehra, Adv.
Mr. K. M. Nataraj, ASG.
Mr. Apoorv Kurup, Adv.
Signature Not Verified Ms. Vanshaja Shukla, Adv.
Digitally signed by
SNEHA
Date: 2022.09.03
Mr. Mayank Pandey, Adv.
16:13:29 IST
Reason: Mr. Anuj Srinivas Gupta, Adv.
Mr. Nakul Chengappa K.K., Adv.
Mr. Chitransh Sharma, Adv.
1
WP (C) No. 1301/2021
Mr. Tushar Mehta, SG.
Mr. Balbir singh, Adv.
Mr. Shailesh Madiyal, Adv.
Mr. Kanu Agrawal, Adv.
Ms. Vanshaja Shukla, Adv.
Mr. Arun Kumar Yadav, Adv.
Ms. Visaka Murty
UPON hearing the counsel the Court made the following
O R D E R
The matter stands adjourned by two weeks in terms of the letter circulated by the learned counsel for the petitioners.
(NIDHI AHUJA) (RENU KAPOOR) AR-cum-PS ASSISTANT REGISTRAR 2