Supreme Court - Daily Orders
In Re.. Court On Its Own Motion vs Deepak Khosla on 6 May, 2025
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.33 COURT NO.2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SUO MOTO CONTEMPT PETITION(CRIMINAL) NO(S). 1/2016
IN RE. COURT ON ITS OWN MOTION PETITIONER(S)
VERSUS
DEEPAK KHOSLA RESPONDENT(S)
(IA No. 81526/2023 - CONDONATION OF DELAY IN FILING
IA No. 114990/2023 - CORRECTION OF MISTAKES IN THE JUDGMENT
IA No. 162761/2022 - EXEMPTION FROM PERSONAL APPEARANCE
IA No. 53875/2023 - EXTENSION OF TIME
IA No. 13983/2018 - I/A TO PLACE ON RECORD A COPY OF THE APPLI.
CONTAINING THE APPELLANTS APOLOGY FILED BEFORE THE DELHI
IA No. 92718/2023 - INITIATING CRIMINAL PROCESSDINGS U/S 340 OF
CRPC, IA No. 77212/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 199887/2023 - RECALLING THE
COURTS ORDER, IA No. 199585/2023 - RECALLING THE COURTS ORDER)
WITH
SLP(Crl) D 12309/2016 (II-C)
(IA No. 12567/2016 - Appl. seeking correction of the order dt
9.5.2016
Crl.A. D 12723/2016 (II-C)
FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 6837/2016
FOR [place on record compliance of order dt. 18.04.16 ] ON IA
53200/2016
FOR [place on record compliance of order dt. 18.04.16 ] ON IA
12328/2016
FOR APPLICATION FOR PERMISSION ON IA 32430/2023
IA No. 32430/2023 - APPLICATION FOR PERMISSION
IA No. 6837/2016 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 53200/2016 - place on record compliance of order dt.
18.04.16
IA No. 12328/2016 - place on record compliance of order dt.
18.04.16
SLP(Crl) No. 3425/2022 (II-C)
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
54082/2022
FOR APPLICATION FOR PERMISSION ON IA 64552/2022
FOR VACATING STAY ON IA 2590/2023
FOR RECALLING THE COURTS ORDER ON IA 198892/2023
IA No. 64552/2022 - APPLICATION FOR PERMISSION
Signature Not Verified
IA No. 54082/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
Digitally signed by
NARENDRA PRASAD
Date: 2025.05.06
JUDGMENT, IA No. 198892/2023 - RECALLING THE COURTS ORDER
17:16:32 IST
Reason:
IA No. 2590/2023 - VACATING STAY
1
C.A. No. 6491/2022 (XVII)
FOR EX-PARTE STAY ON IA 132668/2022
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
132671/2022, FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 200074/2022
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 92762/2023
FOR DISMISSAL OF APPEAL ON IA 95790/2023
FOR CLARIFICATION/DIRECTION ON IA 114986/2023
IA No. 200074/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 92762/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 114986/2023 - CLARIFICATION/DIRECTION
IA No. 95790/2023 - DISMISSAL OF APPEAL
IA No. 132668/2022 - EX-PARTE STAY
IA No. 132671/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
SLP(C) No. 24191/2022 (XIV) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 204597/2022 FOR APPLICATION FOR PERMISSION ON IA 2367/2023 FOR INITIATING CRIMINAL PROCESSDINGS U/S 340 OF CRPC ON IA 92772/2023 FOR DISMISSAL OF APPEAL ON IA 95825/2023 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 102678/2023 FOR APPLICATION FOR TAKING ON RECORD ON IA 124746/2023 FOR APPLICATION FOR TAKING ON RECORD ON IA 129019/2023 FOR PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS ON IA 199140/2023 FOR VACATING STAY ON IA 216380/2023 FOR VACATING STAY ON IA 204914/2024 IA No. 2367/2023 - APPLICATION FOR PERMISSION IA No. 129019/2023 - APPLICATION FOR TAKING ON RECORD IA No. 124746/2023 - APPLICATION FOR TAKING ON RECORD IA No. 95825/2023 - DISMISSAL OF APPEAL IA No. 204597/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 92772/2023 - INITIATING CRIMINAL PROCESSDINGS U/S 340 OF CRPC, IA No. 102678/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 199140/2023 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS, IA No. 204914/2024 - VACATING STAY IA No. 216380/2023 - VACATING STAY Date : 06-05-2025 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) :
Mr. Jay Savla, Sr. Adv. Mr. Anand Mohan Mishra, Adv. Mr. Jasdeep Singh Dhillon, AOR 2 Mr. Prabhat Chaurasia, Adv.
Mr. Anirudh Jamwal, Adv. Mr. Yugantar Singh Chauhan, Adv.
Mr. Deepak Khosla, Adv. Mr. Arpit Shukla, AOR Petitioner-in-person Mr. Shibu Devasia Olickal, AOR Mr. Rahul Gupta, AOR For Respondent(s) :
Mr. Jay Savla, Sr. Adv.
Mr. Anand Mohan Mishra, Adv. Mr. Jasdeep Singh Dhillon, AOR Mr. Prabhat Chaurasia, Adv. Mr. Anirudh Jamwal, Adv.
Mr. Arpit Shukla, AOR Mr. Deepak Khosla, Adv.
M/S. Equity Lex Associates, AOR UPON hearing the counsel, the Court made the following O R D E R SLP (CRL) NO. 3425/2022
1. Heard Mr. Jay Savla, learned senior counsel for the petitioners and Mr. Deepak Khosla, learned counsel for respondent No.1
2. Hearing concluded.
3. Judgment reserved.
4. Written submission, if any, be filed within a week.
REST OF THE MATTERS List in usual course.
(NARENDRA PRASAD) (ANJU KAPOOR) DEPUTY REGISTRAR ASSISTANT REGISTRAR 3