Supreme Court - Daily Orders
Lalit Modi vs High Court Of Delhi on 18 August, 2023
Bench: B.R. Gavai, Prashant Kumar Mishra
1
ITEM NO.32 COURT NO.4 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
CRIMINAL APPEAL Diary No(s). 29200/2023
(Arising out of impugned final judgment and order dated 24-04-2023
in CCCRL No. 2/2021 03-05-2023 in CCCRL No. 2/2021 passed by the
High Court Of Delhi At New Delhi)
LALIT MODI Petitioner(s)
VERSUS
HIGH COURT OF DELHI Respondent(s)
(IA No.152520/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.156541/2023-STAY APPLICATION and IA
No.156540/2023-CONDONATION OF DELAY IN FILING APPEAL )
Date : 18-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s)
Mr. Sidharth Luthra, Sr. Adv.
Mr. Vatsal Kumar, Adv.
Mr. Tushar Parashar, Adv.
Ms. Anumeha Singhai, Adv.
Ms. Anasuya Choudhary, Adv.
Mr. Rudraditya Khare, Adv.
Mr. Kartikeye Dang, Adv.
Mr. Ekansh Bansal, AOR
For Respondent(s)
Mr. Akhil Sibal, Sr. Adv.
Mr. Harsh Sethi, Adv.
Mr. Anant Nigam, Adv.
Mr. Nitin Bajaj, Adv.
Mr. Alok Tripathi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
1. Delay condoned.
Digitally signed by Deepak Singh Date: 2023.08.18 17:32:30 IST Reason:2. Appeal(s) is admitted.
3. Issue notice on the application for stay.
24. There shall be ad-interim stay of the impugned judgment and orders dated 24.04.2023 and 03.05.2023 passed by the Division Bench of the High Court of Delhi at New Delhi in Cont. Cas.(Crl.) No. 2 of 2021.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)