Supreme Court - Daily Orders
Sumara Chetan Anand vs Union Of India on 13 September, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.30 Court 6 (Video Conferencing) SECTION III
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). 12818/2018
(Arising out of impugned final judgment and order dated 16-04-2018
in SCA No. 5047/2018 passed by the High Court of Gujarat at
Ahmedabad)
SUMARA CHETAN ANAND Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and
IA No. 71801/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 71809/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 13-09-2021 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. C.B.Gururaj,Adv.
Mr. Prakash Ranjan Nayak, AOR Mr. Pramit Chhetri,Adv. Mr. Naveen Chandrashekar,Adv. Mr. K.P.Singh,Adv.
For Respondent(s) Ms. Madhvi Diwan,ASG Mr. Rajan Kr.Chourasia,Adv. Mr. Anmol Chandan,Adv.
Ms. Vimla Sinha,Adv.
Ms. Seema Bengani,Adv.
Mr. Arvind Kumar Sharma, AOR UPON hearing the counsel the Court made the following O R D E R As prayed, four weeks' time is granted to file rejoinder affidavit.Signature Not Verified
List the matter on a non-miscellaneous day after Digitally signed by Anita Malhotra Date: 2021.09.14 17:00:14 IST four weeks.Reason:
(ANITA MALHOTRA) (KAMLESH RAWAT) COURT MASTER COURT MASTER