Supreme Court - Daily Orders
Umar Khalid vs State Of Nct Of Delhi on 5 September, 2023
Bench: Bela M. Trivedi, Dipankar Datta
ITEM NO.8 COURT NO.15 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 for Special Leave to Appeal (Crl.) No. 6857/2023
(Arising out of impugned final judgment and order dated 18-10-2022
in CRLA No. 173/2022 passed by the High Court of Delhi at New
Delhi)
UMAR KHALID Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(IA No. 103150/2023 - EXEMPTION FROM FILING O.T., IA No. 94339/2023
- EXEMPTION FROM FILING O.T. and IA No. 103149/2023 - PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 05-09-2023 This matter was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s)
Ms. Sanya Kumar, Adv.
Mr. Sahil Ghai, Adv.
Mr. N. Sai Vinod, AOR
For Respondent(s)
Mr. Tushar Mehta, SG (N/P)
Mr. Suryaprakash V. Raju, A.S.G. (N/P)
Mr. Zoheb Hussain, Adv. (N/P)
Mr. Padmesh Mishra, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Rajat Nair, 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
The matter has been adjourned from time to time in view of the requests made on behalf of the parties.
Today again a request seeking adjournment is made on behalf of the petitioner.
Signature Not VerifiedDigitally signed by Deepak Guglani Date: 2023.09.06 17:17:16 IST Reason: As a last opportunity, list on 12.09.2023.
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS ASSISTANT REGISTRAR