Supreme Court - Daily Orders
Smt. Ganga Lalwani vs Union Of India on 25 October, 2019
Bench: Chief Justice, S.A. Bobde, S. Abdul Nazeer
CA 1718/19
1
ITEM NO.8 COURT NO.1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No.136883/2019 in Civil Appeal No.1718/2019
SMT. GANGA LALWANI Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for early hearing)
Date : 25-10-2019 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Appellant(s) Mr. Vasdev Lalwani, Adv.
Mr. Mohit Gautam, Adv.
Mr. Rohit Gautam, Adv.
Mr. Shirish K. Deshpande, AOR
For Respondent(s) Mr. A.N.S. Nadkarni, ASG
Mr. Aditya Sharma, Adv.
Ms. Suhasini Sen, Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Mahesh Kasana, Adv.
Ms. Aparna Rohatgi Jain, Adv.
Mr. S. K. Dhingra, AOR
Mr. D. N. Goburdhan, AOR
Mr. Raghvendra Singh, AG, U.P.
Ms. Aishwarya Bhati, Sr. Adv.
Ms. Chitrangda R., Adv.
Mr. Nithin P., Adv.
Ms. Celeste A., Adv.
Kirti K., Adv.
Signature Not Verified Mr. Manoj Kumar, Adv.
Digitally signed by
CHETAN KUMAR
Date: 2019.10.26
Mr. Garvesh Kabra, AOR
13:15:17 IST
Reason:
Mr. Pradeep Misra, AOR
Mr. Suraj Singh, Adv.
CA 1718/19
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Ms. Uttara Babbar, AOR
Ms. Bhavana Duhoon, Adv.
Mr. Manan Bansal, Adv.
Mr. Gautam Talukdar, AOR
UPON hearing the counsel the Court made the following
O R D E R
This is an application for early hearing Heard learned counsel for the applicant.
The appeal being of the year 2019, we are not inclined to order for early hearing. The interlocutory application is, accordingly, dismissed.
(Chetan Kumar) (Anand Prakash)
A.R.-cum-P.S. Court Master