Supreme Court - Daily Orders
Rahul Gandhi vs The State Of Jharkhand on 20 January, 2025
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.13 COURT NO.6 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 36772/2024
[Arising out of impugned final judgment and order dated 16-02-2024
in CRMP No. 4241/2018 passed by the High Court of Jharkhand at
Ranchi]
RAHUL GANDHI Petitioner(s)
VERSUS
THE STATE OF JHARKHAND & ANR. Respondent(s)
FOR ADMISSION and I.R.
IA No. 9909/2025 - CONDONATION OF DELAY IN FILING
IA No. 9911/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
Date : 20-01-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) :
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. R.s. Cheema, Sr. Adv.
Mr. Prasanna S., AOR
Mr. Amit Bhandari, Adv.
Ms. Tarannum Cheema (vc), Adv.
Mr. Akash Singh, Adv.
Mr. Nikhil Bhalla, Adv.
Mr. Sumit Siddharth, Adv.
For Respondent(s) :
Mr. Mahesh Jethmalani, Sr. Adv.
Mr. Piyush Beriwal, AOR
Mr. Neeraj, Adv.
Ms. Jyotsna Vyas, Adv.
Mr. Ravi Sharma, Adv.
Mr. Ajay Awasthi, Adv.
Ms. Mugdha Pande, Adv.
Mr. Vaibhaw Thaledi, Adv.
Signature Not Verified
Ms. Aisha Singh, Adv.
Digitally signed by
SONIA BHASIN
Date: 2025.01.21
Ms. Disha Choudhary, Adv.
11:04:21 IST
Reason: Mr. Mohit Joshi, Adv.
Mr. Sandip Munian, Adv.
Mr. Anando Mukherjee, AOR
Mr. Shwetank Asingh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Both the respondents are duly represented and their AOR accept and waive formal notice on behalf of them.
We have heard Dr. Abhishek Manu Singhvi, learned senior counsel appearing for the petitioner, and Mr. Mahesh Jethmalani, learned senior counsel appearing for respondent no. 2 and learned counsel appearing for State of Jharkhand, respondent no. 1 Respondents to file their counter affidavits within four weeks and rejoinder affidavit be filed within two weeks thereafter.
Until further orders, there shall be stay of further proceedings before the Trial Court. (SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH)