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Supreme Court - Daily Orders

K. Arumugam Etc. Etc. vs Union Of India And Ors. Etc. on 4 October, 2023

Bench: S. Ravindra Bhat, Aravind Kumar

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         ITEM NO.109                      COURT NO.8                 SECTION XI­A

                              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.2842­2848/2012

     K. ARUMUGAM ETC.                                                Appellant(s)

                                                VERSUS

     UNION OF INDIA AND ORS. ETC.                                    Respondent(s)

     WITH
     C.A. No. 4289­4290/2013 (XIV­A)
     C.A. No. 2782/2012 (XIV­A)
     SLP(C) No. 19200/2017 (XIV)
     (IA No. 63080/2017 ­ EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)
     C.A. No. 2781/2012 (XIV­A)
     SLP(C) No. 18565/2014 (XIV)
     SLP(C) No. 30629/2014 (XIV)
     SLP(C) No. 14111/2015 (XIV)
     C.A. No. 2172­2173/2016 (XIV­A)
     SLP(C) No. 23945/2017 (XIV)
     C.A. No. 16118/2017 (XIV­A)
     (FOR ADMISSION and I.R. and IA No.90997/2017­CONDONATION OF DELAY
     IN FILING and IA No.91003/2017­PERMISSION TO FILE LENGTHY LIST OF
     DATES)
     C.A. No. 2783/2012 (XIV­A)
     C.A. No. 2841/2012 (XI­A)
     C.A. No. 2829­2840/2012 (XI­A)
     SLP(C) No. 21584/2012 (XI­A)
     C.A. No. 4291/2013 (XIV­A)
     C.A. No. 9506­9507/2013 (XIV­A)
     C.A. No. 2935­2936/2018 (XVII­A)

     Date : 04­10­2023 These appeals were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                         HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Appellant(s)
Signature Not Verified

Digitally signed by
VISHAL ANAND
                                  Mr. B. Krishna Prasad, AOR
Date: 2023.10.06
19:34:45 IST
Reason:
                                  M/s. Parekh & Co., AOR
                                  Mr. Gautam Narayan, AOR

                                  Mr. A.R. Madhav Rao, Adv.
                                  Mr. Pawanshree Agrawal, AOR
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                    Mr. Atul Shankar Vinod, Adv.
                    Mr. Hiresh Choudhary, Adv.
                    Ms. Surbhi Sharma, Adv.
                    Mr. M. P. Vinod, AOR

                    Mr. Chirag M. Shroff, AOR

                    Mr. Raj Bahadur Yadav, AOR

                    Mr. Vikramjit Banerji, A.S.G.
                    Mr. Arijit Prasad, Sr. Adv.
                    Mr. Mukesh Kumar Maroria, AOR
                    Ms. Nisha Bagchi, Adv.
                    Mr. Merusagar Samantaray, Adv.
                    Mr. Vijaya Nand Tripathi, Adv.

For Respondent(s)
                    Mr. Arvind Kumar Sharma, AOR

                    Mr. Tarun Gulati, Sr. Adv.
                    Mr. Arjun Garg, AOR
                    Ms. Sagun Srivastava, Adv.
                    Ms. Shreya Bansal, Adv.
                    Mr. Aniket Singh, Adv.

                    Mr. Raj Bahadur Yadav, AOR

                    Ms. Usha Nandini V., AOR
                    Mr. Biju P Raman, Adv.

                    Mr. Gautam Narayan, AOR
                    Mr. B. Krishna Prasad, AOR

                    Mr. Mukunda Rao Angara, AOR
                    Mr. A R Madhav Rao, Adv.
                    Ms. Shiwani Tushir, Adv.

                    Mr. A.R. Madhav Rao, Adv.
                    Mr. Pawanshree Agrawal, AOR
                    Mr. Mukunda Rao, Adv.

                    Mr. Raghvendra Kumar, AOR
                    Mr. Anand Kumar Dubey, Adv.
                    Mr. Devvrat Singh, Adv.
                    Mr. Maneesh Pathak, Adv.

                    M/s. Arputham Aruna And Co, AOR
                    Mr. Narendra Kumar, AOR
                                               3


                           Mr. Sameer Abhyankar, AOR
                           Ms. Vani Vandana Chhetri, Adv.
                           Ms. Vani Vandana Chhetri, Adv.
                           Ms. Nishi Sangtani, Adv.
                           Mr. Naman Jain, Adv.

                           Mr. C. K. Sasi, AOR
                           Mr. Mukesh Kumar Maroria, AOR


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

1. Mr. A.R. Madhav Rao, learned counsel shall coordinate as a Nodal counsel and ensure that the Paper Books are compiled in terms of the Circular containing the guidelines for filing written submissions and compilations before the Constitution Benches on 22­08­2023. The written submissions of the parties should not exceed 5 pages each. It is clarified that each appellant and respondent can file the written submissions within the framework of that page limit. The written submissions should be in terms of the guidelines.

2. List the matters after four weeks.

  (VISHAL ANAND)                                                    (BEENA JOLLY)
ASTT. REGISTRAR­cum­PS                                            COURT MASTER (NSH)