Supreme Court - Daily Orders
Satishkumar Nyalchand Shah vs The State Of Gujarat on 23 September, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.43 COURT NO.10 SECTION II-B
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). 3362/2019
(Arising out of impugned final judgment and order dated 24-12-2018
in CRMA No. 1/2018 in SCRA No.8704/2018 passed by the High Court of
Gujarat at Ahmedabad)
SATISHKUMAR NYALCHAND SHAH Petitioner(s)
VERSUS
STATE OF GUJARAT & ORS. Respondent(s)
(Respondent No.2 is In-Person
IA No. 1515/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 1518/2019 - EXEMPTION FROM FILING O.T.) Date : 23-09-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH For Petitioner(s) Mr. Maninder Singh,Sr.Adv.
Mr. D.N.Ray,Adv.
Mr. Parthiv B.Shah,Adv. Mr. Lokesh Kumar Chaudhary,Adv. Mr. Dillip Kumar Nayak,Adv. Ms. Disha Ray,Adv.
Mrs. Sumita Ray, AOR For Respondent(s) Mr. Aniruddha P. Mayee, AOR Mr. A.Rajarajan,Adv.
Respondent No.2 In-person UPON hearing the counsel the Court made the following O R D E R List for final disposal on 10th December, 2019.
Respondent No.2 who is appearing in person is
permitted to replace Annexure-R5 to the affidavit in
Signature Not Verified
Digitally signed byreply, as it is stated that the relevant annexure has not
ANITA MALHOTRA
Date: 2019.09.27
17:56:34 IST
Reason: been placed.
(ANITA MALHOTRA) (ANITA RANI AHUJA)
COURT MASTER COURT MASTER