Supreme Court - Daily Orders
R. S. Madireddy vs Union Of India on 17 March, 2023
Bench: B.R. Gavai, Vikram Nath
ITEM NO.46 COURT NO.8 SECTION IX
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 (C) No(s).23441-23444/2022
(Arising out of impugned final judgment and order dated 20-09-2022
in WP No. 1770/2011 20-09-2022 in WP No. 1536/2013 20-09-2022 in WP
No. 123/2014 20-09-2022 in WP No. 844/2014 passed by the High Court
Of Judicature At Bombay)
R. S. MADIREDDY & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 36236/2023 - INTERVENTION APPLICATION
IA No. 13694/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 10670/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 9989/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 17-03-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Sanjay Singhvi, Sr. Adv.
Mr. Sandeep Sudhakar Deshmukh, AOR
Ms. Rohini Thyagarajan, Adv.
Ms. Shanvi Punamiya, Adv.
Mr. Nishant Sharma, Adv.
Mr. Tushar D. Bhelkar, Adv.
For Respondent(s) Dr. Abhishek M Singhvi, Sr. Adv.
Mr. Amit K. Mishra, Adv.
Mr. Nakul Gandhi, Adv.
Ms. Anindita Barman, Adv.
Mr. Shivam Chanana, Adv.
Signature Not Verified
Ms. Gauri Goburdhun, Adv.
Digitally signed by
Narendra Prasad
Date: 2023.03.17
Mr. Siddhant Bajaj, Adv.
17:46:27 IST
Reason: Mr. Advaya Hari Singh, Adv.
Ms. Rukhmini Bobde, Adv.
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Mr. Avishkar Singhvi, Adv.
Mr. Kunal Chatterji, AOR
Mr. L. Nidhiram Sharma, Adv.
Mr. Azeem Samuel, Adv.
Mr. R. Balasubramanian, Sr. Adv.
Mr. Santosh Kumar Pandey, AOR
Ms. Sujatha Bagadhi, Adv.
Mr. Santosh Kumar, Adv.
Mr. Santosh Kr Vishvakarma, Adv.
Mr. Mohit Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. At the request of the learned counsel for the petitioners, respondent Nos.5 to 73, being proforma respondents, are permitted to be deleted from the array of parties, at the risk of the petitioners..
2. Application for intervention will be considered at the time of final hearing of the matter.
3. List on 02.05.2023 (Non-Miscellaneous Day).
4. Liberty is granted to file rejoinder affidavit, if any, in the meantime.
(NARENDRA PRASAD) (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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