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Supreme Court - Daily Orders

The State Of Maharashtra vs Gautam Navlakha on 3 December, 2018

Bench: Chief Justice, Sanjay Kishan Kaul, K.M. Joseph

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     ITEM NO.41                          COURT NO.1                   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

     PETITION(S) FOR SPECIAL LEAVE TO APPEAL (CRL.) NO(S). 8616/2018
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 01-10-2018
     IN WPCRL NO. 2559/2018 PASSED BY THE HIGH COURT OF DELHI AT NEW
     DELHI)

     THE STATE OF MAHARASHTRA                                          PETITIONER(S)

                                                 VERSUS

     GAUTAM NAVLAKHA & ORS.                                            RESPONDENT(S)
          WITH
     SLP(CRL) NO. 9199/2018 (II-A)

     Date : 03-12-2018 These matters were called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                         HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)                  Mr. Mukul Rohatgi, Sr. Adv.
                                        Mr. Nishant Ramakantrao Katneshwarkar, AOR
                                        Mrs. Deepak Kulkarni, Adv.
                                        Mr. Anoop K., Adv.

     For Respondent(s)
                                        Dr.   Abhishek Manu Singhvi, Sr. Adv.
                                        Mr.   Amit Bhandari, Adv.
                                        Mr.   Nihal Singh Rathod, Adv.
                                        Mr.   Jagdish M., Adv.
                                        Mr.   Aakarsh Kamra, AOR

                                        Mr.   Kapil Sibal, Sr. Adv.
                                        Mr.   Shadan Farasat, AOR
                                        Mr.   Nizam Pasha, Adv.
                                        Mr.   Raghav Tankha, Adv.

                                        Mr. Kapil Sibal, Sr. Adv.
                                        Mr. Barun Kumar, Adv.
                                        Mr. K. V. Muthu Kumar, AOR
Signature Not Verified

Digitally signed by
VINOD LAKHINA
Date: 2018.12.03
16:19:02 IST
Reason:
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                      Ms.   Nitya Ramakrishnan, Adv.
                      Ms.   Warisha Farasat, Adv.
                      Mr.   Ashwath Sitaraman, Adv.
                      Mr.   Saaduzzaman, Adv.
                      Ms.   Rudrakshi Deo, Adv.
                      Ms.   Shruti Narayan, Adv.
                      Mr.   Shadan Farasat,AOR

                      Mr. Raju Ramchandran, Sr. Adv.
                      Mr. Jitendra Ashok, Adv.
                      Mr. S. Gowthaman, AOR

UOI                   Mr.   Vikramjit Banerjee, ASG
                      Ms.   Aishwarya Bhati, Adv.
                      Mr.   S.S. Shamshery, Adv.
                      Mr.   B. V. Balaram Das, AOR
                      Mr.   Damodar Solanki, Adv.

                      Mr. Anand Grover, Sr. Adv.
                      Mr./Ms. A. Mahajan, Adv.
                      Ms. Tripti Tandon, Adv.
                      Mr. Anirudh A., Adv.
                      Mr. Aakarsh Kamra, Adv.

                      Ms.   Indira Jaising, Sr. Adv.
                      Mr.   Paras Nath Singh, Adv.
                      Ms.   Nehmat Kaur, Adv.
                      Ms.   Priyansha, Adv.
                      Mr.   Sunil Fernandes, AOR

                      Mr.   Sunil Fernandes, AOR
                      Ms.   Nupur Kumar, Adv.
                      Mr.   Darpan Sachdeva, Adv.
                      Ms.   Priyansha Indra Sharma, Adv.

        UPON hearing the counsel the Court made the following
                           O R D E R

Learned counsel for the State of Maharashtra submits that as the accused respondents are not in custody the matter may be considered in the month of January, 2019. It is ordered accordingly.

SLP(CRL) NO.9199/2018 Charge-sheet filed against the accused - respondents along with translated copy thereof and a gist of the allegations made therein be filed on or before Saturday next i.e. 8th December, 2018.

The matter will be considered on Tuesday next i.e. 11th December, 2018.

Ms. Indira Jaising, learned Senior Counsel appearing for the accused respondent No. 1 – Surendra Pundlik Gadling submits that another case has been lodged against the said respondent – Surendra Pundlik Gadling. Particulars of the said case including the complaint/FIR, as may be, be also filed on or before the Saturday next i.e. 8th December, 2018.

 [VINOD LAKHINA]                        [ANAND PRAKASH]
    AR-cum-PS                           BRANCH OFFICER