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Rohit Kumar v. Union Of India & Ors

Rohit Kumar v. Union Of India & Ors

(Supreme Court Of India)

Petition(s) for Special Leave to Appeal (C) No(s). 10173/2023 | 16-05-2023

1. Issue notice, returnable in four weeks.

2. Since the petitioner has had the benefit of interim protection from 25.05.2022 till the date on which the impugned order was passed, the petitioner shall be entitled to the benefit of the same interim protection till the next date of hearing.

Advocate List

  • Mr. Abhinay, AOR Ms. Sakshi Jain, Adv. Mr. Pooran Chand Roy, Adv. Mr. L.k. Srivastava, Adv. Ms. Parul Khurana, Adv.

  • None.

Bench
  • HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
  • HON'BLE MR. JUSTICE PANKAJ MITHAL
Eq Citations
  • LQ
  • LQ/SC/2023/644
Head Note

Constitution of India — Arts. 136, 32 and 226 — Interim relief — Petitioner having interim relief from 25-5-2022 till date of impugned order, entitled to same interim relief till next date of hearing