Supreme Court - Daily Orders
In Re.. Court On Its Own Motion vs Deepak Khosla on 26 February, 2026
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ITEM NO.27 COURT NO.7 SECTION XVII-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SUO MOTO CONTEMPT PETITION(CRIMINAL) No.1/2016
IN RE.. COURT ON ITS OWN MOTION Petitioner(s)
VERSUS
DEEPAK KHOSLA Respondent(s)
[ ONLY IA No.204914/2024 IN SLP(C) No.24191/2022 IS LISTED UNDER
THIS ITEM]...[ TO BE TAKEN UP AT 10.30 A.M.]
WITH
SLP(C) No. 24191/2022 (XIV)
(IA No. 204914/2024 - VACATING STAY)
Date : 26-02-2026 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :
Mr. Jay Savla, Sr. Adv.
Mr. Jasdeep Singh Dhillon, AOR
Mr. Anand Mohan Mishra, Adv.
Mr. Prabhat Chaurasia, Adv.
Mr. Anirudh Jamwal, Adv.
Mr. Aditya Bajaj, Adv.
Ms. Kenisha Savla, Adv.
Mr. Shibu Devasia Olickal, AOR
For Respondent(s) :
Mr. Arpit Shukla, AOR
Mr. Deepak Khosla, Adv.
M/S. Equity Lex Associates, AOR
Mr. Jasdeep Singh Dhillon, AOR
Mr. Jay Savla, Sr. Adv.
Mr. Anand Mohan Mishra, Adv.
Mr. Jasdeep Singh Dhillon, Adv.
Signature Not Verified
Mr. Prabhat Chaurasia, Adv.
Digitally signed by
VISHAL ANAND
Date: 2026.02.28
Mr. Anirudh Jamwal, Adv.
Mr. Aditya Bajaj, Adv.
13:35:47 IST
Reason:
Ms. Kenisha Savla, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
IA No. 204914/2024 FOR VACATING STAY:-
1. This application is at the instance of the Respondent No.2 praying for vacating of the stay granted by this Court vide Order dated 26-9-2023.
2. The order passed by this Court dated 26-9-2023 in SMC(Crl.) No.1/2016 In Re – Court on its motion versus Deepak Khosla reads thus:-
1. Mr. Salman Khurshid, learned Senior counsel appearing for the respondent(s) states that there is a possibility of matter being settled amicably. Learned senior counsel further states that he will talk to Mr. Jay Salva learned senior counsel appearing for the opposite side and try to arrive at an amicable settlement.
2. List these matters on 17.09.2023.
3. In the meantime, the parties shall not proceed with pending proceedings before the various Courts/Tribunals”
3. It has been brought to our notice that the parties did try to arrive at an amicable settlement, however, the efforts ultimately failed.
4. The plain reading of the Order, referred to above, would indicate that since the parties were of the view that they should talk and reach to some amicable settlement.
5. This Court thought fit to pass an order that while the parties are talking, they shall not proceed with pending proceedings before the various Courts/Tribunals.
6. Since the settlement is not possible, it shall now be opened for the parties to proceed further in the proceedings pending before various Courts/Tribunals except the following:
(i) Civil Appeal No.6491/2022 (ii) SLP(C) No.24191/2022
7. In view of the aforesaid, IA No. 204914/2024 stands disposed of.
(VISHAL ANAND) (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)