Supreme Court - Daily Orders
Amra Bangalee vs Union Of India on 20 November, 2024
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.23 COURT NO.4 SECTION PIL-W
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(s). 741/2021
AMRA BANGALEE Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 77369/2021 - EXEMPTION FROM FILING AFFIDAVIT)
Date : 20-11-2024 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Fuzail Ahmad Ayyubi, AOR
Mr. Ibad Mushtaq, Adv.
Ms. Akanksha Rai, Adv.
Ms. Gurneet Kaur, Adv.
For Respondent(s) Mr. Tushar Mehta, Solicitor General
Mr. K M Nataraj, A.S.G.
Mr. Kanu Agarwal, Adv.
Ms. Shraddha Deshmukh, Adv.
Ms. Ruchi Gour Narula, Adv.
Mr. Annirudh Sharma Ii, Adv.
Mr. Chitransh Sharma, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Vatsalya Vigya, AOR
Mr. M. Devananda, AAG, Manipur
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Mayank Sapra, Adv.
Mr. Karun Sharma, Adv.
Ms. Rajkumari Divyasana, Adv.
Ms. Lalima Das, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the State of Manipur prays for and is Signature Not Verified granted eight weeks time to file response in this matter pertaining Digitally signed by NITIN TALREJA Date: 2024.11.22 to 17:48:02 IST Reason: “Inner Line Permit” guidelines applicable for the State of Manipur.
(NITIN TALREJA) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR