Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Mohd. Arbaz vs State Of Nct Of Delhi on 11 November, 2021

Bench: Chief Justice, A.S. Bopanna, Hima Kohli

                                                        1

     ITEM NO.10                                    COURT NO.1                  SECTION II­C

                                   S U P R E M E C O U R T O F          I N D I A
                                           RECORD OF PROCEEDINGS

           Petitions for Special Leave to Appeal (Crl.)                  Nos.8164­8166/2021

     (Arising out of impugned final judgment and order dated 03­11­2020
     in CRLREVP No. 1219/2019, CRLREVP No. 1220/2019 & CRLREVP
     No.1222/2019 passed by the High Court of Delhi at New Delhi)

     MOHD. ARBAZ ETC.                                                       Petitioner(s)

                                                       VERSUS

     STATE                 OF NCT OF DELHI                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.137869/2021­EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.137870/2021­EXEMPTION FROM
     FILING O.T.)

     Date : 11­11­2021 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                         Mr.   Anas Tanwir, AOR
                                         Mr.   Rudro Chatterjee, Adv.
                                         Mr.   Shariq Nisar, Adv.
                                         Mr.   Yashovardhan Oza, Adv.
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned counsel appearing for the petitioners.

Applications seeking exemption from filing certified copy of the impugned order as also seeking exemption from filing official translation of Annexures are allowed.

Issue notice.

Dasti service, in addition, is permitted.

Liberty is also granted to serve the Standing counsel for the State of N.C.T. of Delhi.

The Registry is directed to list this matter immediately after service is complete on the respondent – State.

  (VISHAL ANAND)                                  (R.S. NARAYANAN)
ASTT. REGISTRAR­cum­PS                           COURT MASTER (NSH)