Supreme Court - Daily Orders
Union Of India vs N. Mohammed on 13 November, 2021
Bench: Chief Justice, Surya Kant, Hima Kohli
ITEM NO.3 Court 1 (Video Conferencing) SECTION XIVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No.4602/2017
UNION OF INDIA Appellant(s)
VERSUS
N. MOHAMMED Respondent(s)
(IA No. 51077/2021 EARLY HEARING APPLICATION)
Date : 13112021 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MS. JUSTICE HIMA KOHLI
For Appellant(s)
Mr. K.M. Nataraj, ASG
Mr. Shailesh Madiyal, Adv.
Mr. Anmol Chandan, Adv.
Ms. Indra Bhaskar, Adv.
Mr. Akshay Amritanshu, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Arvind Kr. Sharma, AOR
For Respondent(s)
Mr. Pramod Dayal, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
Heard learned Additional Solicitor General appearing for the Union of India and learned counsel appearing for the sole respondent.
Taking into consideration the averments made in the application seeking early hearing of the Civil Appeal filed by the sole respondent, the Registry is directed to list this appeal before the Bench presided over by Hon’ble Mr. Justice M.R. Shah after four weeks.
Signature Not Verified Digitally signed by Vishal Anand Date: 2021.11.13 17:43:34 IST Reason:IA is allowed in the aforestated terms.
(VISHAL ANAND) (R.S. NARAYANAN)
ASTT. REGISTRARcumPS COURT MASTER (NSH)