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Sub Lieutenant Rahul Singh vs Union Of India on 12 May, 2023

Bench: Hima Kohli, Bela M. Trivedi

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     ITEM NO.28                               COURT NO.17                          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(S)(CIVIL)                  NO.156/2023

     SUB LIEUTENANT RAHUL SINGH                                                    PETITIONER(S)

                                                      VERSUS

     UNION OF INDIA & ORS.                                                         RESPONDENT(S)

     (FOR ADMISSION and IA No.28293/2023-GRANT OF INTERIM RELIEF and IA
     No.28292/2023-EXEMPTION FROM FILING O.T. )

     Date : 12-05-2023 This petition was called on for hearing today.

     CORAM :                  HON'BLE MS. JUSTICE HIMA KOHLI
                              HON'BLE MS. JUSTICE BELA M. TRIVEDI


     For Petitioner(s)                  Ms. Anindita Pujari, AOR
                                        Mr. Anurag M Katarki, Adv.
                                        Mr. Abhineet Arvind, Adv.
                                        Mr. Maitreya Saha, Adv.
                                        Ms. Radhika Mohapatra, Adv.


     For Respondent(s)                  Mrs. Aishwarya Bhati, A.S.G.
                                        Mr. R. Bala, Sr. Adv.
                                        Ms. Shagun Thakur, Adv.
                                        Mr. Sabarish Subramanyam, Adv.
                                        Mr. Shlok Chandra, Adv.
                                        Mr. Udai Khanna, Adv.
                                        Mr. Arvind Kumar Sharma, AOR



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

1. An adjournment letter has been moved on behalf of the respondents. Learned counsel for the respondents seeks further time to file a counter affidavit.

Digitally signed by Jagdish Kumar Date: 2023.05.15

2. Learned counsel for the petitioner states that he has filed an 17:19:57 IST Reason:

application to bring on record additional documents.  2

3. Counter affidavit be filed within a period of four weeks with a copy to the other side. Application for additional documents moved by the petitioner shall be considered on the next date of hearing.

4. List after counter affidavit is filed.

(JAGDISH KUMAR)                               (R.S. NARAYANAN)
COURT MASTER (SH)                              COURT MASTER (NSH)