Supreme Court - Daily Orders
In Re.. Court On Its Own Motion vs Deepak Khosla on 16 March, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar
ITEM NO.48 COURT NO.4 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SMC (Crl.) No. 1/2016
in
Special Leave Petition (Crl.) Nos. 2276-2277 of 2016
IN RE.. COURT ON ITS OWN MOTION Petitioner(s)
VERSUS
DEEPAK KHOSLA Respondent(s)
(IA No.13983/2018-I/A TO PLACE ON RECORD A COPY OF THE APPLI.
CONTAINING THE APPELLANTS APOLOGY FILED BEFORE THE DELHI)
WITH
SLP(Crl) D 12309/2016 (II-C)
Crl.A. D 12723/2016 (II-C)
Date : 16-03-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Petitioner-in-person
For Respondent(s) Mrs. Naghma Imtiaz, Adv.
Ms. Amra Moosavi, Adv.
Ms. Sanchita Ain, Adv.
For M/S. Equity Lex Associates
UPON hearing the counsel the Court made the following
O R D E R
It is submitted that Mr. Deepak Khosla has filed an application before the High Court, as directed by this Court in the order dated 29.01.2018, and the same is pending consideration before the High Court.
Post after six weeks.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.03.17 (JAYANT KUMAR ARORA) 12:55:19 IST Reason: (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR