Supreme Court - Daily Orders
Brinda Karat vs State Of Nct Of Delhi on 4 September, 2023
Bench: Abhay S. Oka, Pankaj Mithal
1
ITEM NO.41 COURT NO.7 SECTION II-C
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 (Crl.) No(s). 5107/2023
(Arising out of impugned final judgment and order dated 13-06-2022
in WPCRL No. 1624/2020 passed by the High Court Of Delhi At New
Delhi)
BRINDA KARAT & ANR. Petitioner(s)
VERSUS
STATE OF NCT OF DELHI & ANR. Respondent(s)
Date : 04-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Ms. Sylona Mohapatra , AOR
For Respondent(s) Mr. Shreekant Neelappa Terdal, AOR
Mr. Tushar Mehta, Solicitor General
Mr. Kanu Agrawal, Adv.
Mr. Rajan Kr.chourasia, Adv.
Mr. Vishnu Shankar Jain, Adv.
Mr. P.v.yogeswaran, Adv.
Mr. Suryaprakash V.raju, A.S.G.
Mr. Rajat Nair, Adv.
Mr. Annam Venkatesh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
A prayer for adjournment made by the learned counsel for the respondents is opposed by the learned counsel for the petitioners.
Notice has already been issued.
This petition will have to be heard. For that purpose, list Signature Not Verified this case on 03.10.2023. We make it clear that no further Digitally signed by Neetu Khajuria Date: 2023.09.06 09:29:39 IST Reason: adjournment will be granted to the respondents. 2 Our attention is invited by learned Additional Solicitor General to order dated 09.01.2023. If the appropriate directions have not been sought till today in terms of the said order, Registry will seek necessary directions from Hon’ble the Chief Justice of India.
(POOJA SHARMA) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH)