Supreme Court - Daily Orders
Hussainbhai Asgarali Lokhandwala vs The State Of Gujarat on 22 April, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Pamidighantam Sri Narasimha
ITEM NO.41 COURT NO.2 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). 7622/2016
(Arising out of impugned final judgment and order dated 06-05-2016
in CRLA No. 29/2007 passed by the High Court Of Gujarat At
Ahmedabad)
HUSSAINBHAI ASGARALI LOKHANDWALA Petitioner(s)
VERSUS
STATE OF GUJARAT Respondent(s)
(IA No. 16215/2016 - PERMISSION TO FILE ANNEXURES
IA No. 16213/2016 - PERMISSION TO FILE ANNEXURES)
WITH
SLP(Crl) No. 4121-4123/2017 (II-B)
SLP(Crl) No. 7918/2016 (II-B)
(IA No. 17316/2016 - EXEMPTION FROM FILING O.T.
IA No. 16853/2016 - EXEMPTION FROM FILING O.T.
IA No. 17315/2016 - PERMISSION TO FILE ANNEXURES)
Date : 22-04-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Parties: Mr. Meenakshi Arora, Sr. Adv
Ms. Monisha Handa, Adv.
Mr. Rajul Shrivastav, Adv.
Mr. Mohit D. Ram, AOR
Mr. Nikhil Goel, AOR
Ms. Naveen Goel, Adv.
Mr. Kartik Kaushal, Adv.
Mr. Adithya Koshy Roy, Adv.
Ms. Deepanwita Priyanka, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified In terms of letter circulated by the learned counsel for
Digitally signed by
Indu Marwah
respondent No.1, Date: 2022.04.23 14:28:32 IST Reason: the matter is adjourned to 14.07.2022.
(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER