Supreme Court - Daily Orders
A.V. Prem Nath vs The State (Nct Of Delhi) on 25 August, 2023
Bench: A.S. Bopanna, M.M. Sundresh
1
ITEM NO.47 COURT NO.7 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).10133-10134/2023
(Arising out of impugned final judgment and order dated 09-08-2023
in CRLMC No. 4385/2023 09-08-2023 in CRLMA No. 16758/2023 passed by
the High Court Of Delhi At New Delhi)
A.V. PREM NATH Petitioner(s)
VERSUS
THE STATE (NCT OF DELHI) Respondent(s)
(FOR ADMISSION and I.R. and IA No.163783/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 25-08-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Ms. Vibha Dutta Makhija, Sr. Adv.
Mr. Raj Kishor Choudhary, AOR
Mr. Shakeel Ahmed, Adv.
Ms. Pratibha Singh, Adv.
Mr. Anupam Bhati, Adv.
Mr. Nakul Chaudhary, Adv.
Mr. Amir Kaleem, Adv.
Mr. Wasim Khan, Adv.
Mr. Marshall Siddiqui, Adv.
Mr. Rakesh Kumar Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned senior counsel for the petitioner and perused the petition papers.
Signature Not Verified
At the outset, we note that the petition filed on behalf of Digitally signed by Nisha Khulbey Date: 2023.08.26 11:32:06 IST Reason: the petitioner herein under Section 482 of the Code of Criminal Procedure (Cr.P.C.) is still pending before the High Court. 2 However, the manner in which the interim order was vacated, is not justified.
Hence, to that extent, the interim order which was in subsistence earlier, is continued till the matter is disposed of by the High Court and we request the High Court to hear and dispose of the matter on its own merits as expeditiously as possible and in accordance with law.
Petitions are accordingly disposed of along with the pending application(s), if any.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR