Supreme Court - Daily Orders
Mukesh Manackchand Kothari vs Union Of India on 26 April, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.38 COURT NO.5 SECTION X
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)(Criminal) No(s). 118/2019
MUKESH MANACKCHAND KOTHARI Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and IA No.64782/2019-EX-PARTE AD-INTERIM RELIEF)
WITH SLP(Crl) No. 3647/2019 (II-A)
(FOR ADMISSION and I.R. and IA No.65582/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 26-04-2019 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Saurabh Kirpal, Adv.
Mr. Sarthak Sachdev, Adv.
Mr. Ashish Batra, Adv.
Mr. Wattan Sharma, Adv.
Mr. Amit K. Nain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
W.P.(Crl) No. 118/2019:
Issue notice.
No coercive steps shall be taken against the petitioner in the meanwhile.
Tag with W.P. (Crl.) 333 of 2018. SLP(Crl) No. 3647/2019:
Application seeking exemption from filing certified copy of the impugned order is allowed.Signature Not Verified
Issue notice.Digitally signed by R NATARAJAN Date: 2019.04.26 17:00:52 IST Reason:
(R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR