SPA/30/2023
2023 Latest Caselaw 814 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                         COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      24.03.2023                        SPA No. 30 of 2023

                                        Hon'ble Vipin Sanghi, C.J.
                                        Hon'ble Alok Kumar Verma, J.

Mr. Shivanand Bhatt, learned Standing Counsel for the Union of India / appellants.

Mr. M.C. Kandpal, learned Senior Counsel assisted by Mr. Devesh Kandpal, learned counsel for the respondents.

Issue notice.

Counsel for the respondents appears

and accepts notice.

The respondents do not oppose the

delay in filing the application.

Accordingly, the Delay Condonation

Application (IA No. 01 of 2023) is allowed.

Delay is condoned.

Special Appeal No. 30 of 2023

Admit.

The hearing is adjourned to await the

judgment of the Supreme Court in Writ

Petition (C) No. 259 of 2018, titled "Sashastra Sema Bal (SSB) Volunteers Social

Welfare of Assam & 09 others Vs Union of

India & 17 others", pending before the

Supreme Court.

Liberty is granted to the parties to press

for expedited hearing, once the judgment of

the Supreme Court is received.

List the matter on 20.11.2023.

       (Alok Kumar Verma, J.)    (Vipin Sanghi, C.J.)
            24.03.2023                24.03.2023
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