Supreme Court - Daily Orders
In Re: Right To Privacy Of Adolescents vs Respondent(S) on 7 March, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.59 COURT NO.8 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SMW (C) No(s). 3/2023
IN RE: RIGHT TO PRIVACY OF ADOLESCENTS Petitioner(s)
VERSUS
Respondent(s)
(FOR ADMISSION Ms. Madhavi Goradia Divan, learned Senior Advocate
and Ms. Liz Mathew, learned Senior Advocate, as Amicus Curiae to
assist this Court)
WITH
Criminal Appeal No.1451/2024 (II-B)
(IA No.267602/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 07-03-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE UJJAL BHUYAN
By Courts Motion
Ms. Madhavi Goradia Divan, Sr. Adv.(A.C.)
Ms. Liz Mathew, Sr. Adv. (A.C.)
Ms. Nidhi Khanna, AOR
Mr. Sameer Choudhary, Adv.
Ms. Aishani Narain, Adv.
Ms. Aandrita Deb, Adv.
Ms. Mallika Agarwal, Adv.
For Petitioner(s) Mr. Huzefa Ahmadi, Sr. Adv.
(Criminal Appeal Ms. Astha Sharma, AOR
No.1451/2024) Mr. Sanjeev Kaushik, Adv.
Mr. Shreyas Awasthi, Adv.
Ms. Rashmi Singh, Adv.
Ms. Anvita Dwivedi, Adv.
For Respondent(s) Mr. Huzefa Ahmadi, Sr. Adv.
Ms. Astha Sharma, AOR
Mr. Sanjeev Kaushik, Adv.
Signature Not Verified
Mr. Shreyas Awasthi, Adv.
Digitally signed by
ASHISH KONDLE
Date: 2024.03.12
Ms. Rashmi Singh, Adv.
17:12:48 IST
Reason: Ms. Anvita Dwivedi, Adv.
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(For respondents Mr. D. Jyoti, Adv.
in Criminal Appeal Mr. Malay Bhattacharya, Adv.
No.1451/2024) Mr. Abhijit Sengupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Shri Malay Bhattacharya, learned counsel appears through video conference. He states that both, the victim and the accused, are present with him. The learned counsel will inform the victim that the Appeal will be heard on 2nd May, 2024 as directed under the last order dated 23rd February, 2024.
As directed earlier, list the matters on 2nd May, 2024 on the top of the Board.
(ASHISH KONDLE) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
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