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Amanatullah Khan vs The Commissioner Of Police, Delhi on 9 October, 2023

Bench: Surya Kant, Dipankar Datta

     ITEM NO.33                         COURT NO.5                 SECTION II-C

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

     Petition(s) for Special Leave to Appeal (Crl.) No(s).5719/2023

     (Arising out of impugned final judgment and order dated 19-01-2023
     in WPCRL No.1326/2022 passed by the High Court of Delhi at New
     Delhi)

     AMANATULLAH KHAN                                               Petitioner(s)
                                     VERSUS
     THE COMMISSIONER OF POLICE, DELHI & ORS.                       Respondent(s)

     IA No.91703/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No.122422/2023 - EXEMPTION FROM FILING O.T. IA No.119705/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 09-10-2023 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE DIPANKAR DATTA For Petitioner(s) Mr. Sanjoy Ghose, Sr. Adv.

Mr. Wajeeh Shafiq, AOR Mr. Rohan Mondal, Adv.

Ms. Ramsha Shan, Adv.

For Respondent(s) Mr. Sanjay Jain, A.S.G. Mr. Saransh Kumar, Adv.

Mr. Shubhendu Anand, Adv.

Mr. Umesh Babu Chaurasia, Adv. Dr. Arun Kumar Yadav, Adv.

Mr. Shreekant Neelappa Terdal, AOR UPON hearing the counsel the Court made the following O R D E R

1. At the request of learned Additional Solicitor General, appearing on behalf of the respondents, four weeks’ time is granted to file counter affidavit.

2. Rejoinder, if any, be filed within one week thereafter.

3. Signature Not Verified

List on 11.12.2023.

(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)