Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Union Of India And Ors. vs Prohlad Guha . Etc. on 10 August, 2023

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

     ITEM NO.108                             COURT NO.9                       SECTION XVI

                                 S U P R E M E C O U R T O F             I N D I A
                                         RECORD OF PROCEEDINGS

     Civil Appeal Nos. 4434-4437/2014

     UNION OF INDIA AND ORS.                                                  Appellant(s)
                                                      VERSUS
     PROHLAD GUHA ETC.                                                        Respondent(s)

     WITH
     C.A. No. 4445/2014 (XVI)

     Date : 10-08-2023 These appeals were called on for hearing today.

     CORAM :               HON'BLE MR. JUSTICE J.K. MAHESHWARI
                           HON'BLE MR. JUSTICE K.V. VISWANATHAN

     For Appellant(s)                  Mr. R Balasubramanium, Sr. Adv.
                                       Mr. Amrish Kumar, Adv.
                                       Mr. K Parmeshwaran, Adv.
                                       Mr. Raj Bahadur Yadav, AOR
                                       Ms. Sweksha, Adv.
                                       Mr. Vikrant Yadav, Adv.
                                       Mr. Sachin Sharma, Adv.
                                       Mr. Jitendra Kumar Tripathi, Adv.
                                       Mr. Sushil Kumar Dubey, Adv.

     For Respondent(s)                 Mr. Bankey Bihari Sharma, AOR

                                       Mr. Ranjan Mukherjee, Adv.
                                       Mr. Anindo Mukherjee, Adv.
                                       Mr. Protik Majumdar, Adv.
                                       Mr. Sachin Dubey, Adv.
                                       Mr. Rameshwar Prasad Goyal, AOR

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

At the request of the learned counsel for the respondent, re-list the matter after two weeks.

In the meantime, the respondent may comply the order dated 17.01.2014.

The appellants’ counsel may enquire about the output of Signature Not Verified the FIR.

List the matters after two weeks. 12:51:10 IST Reason:

(NIDHI AHUJA) (VIRENDER SINGH) AR-cum-PS BRANCH OFFICER