Supreme Court - Daily Orders
Kaushal Kishor vs The State Of Uttar Pradesh Govt. Of U.P. ... on 15 November, 2022
Bench: S. Abdul Nazeer, B.R. Gavai, A.S. Bopanna, V. Ramasubramanian, B.V. Nagarathna
ITEM NO.501 COURT NO.3 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 113/2016
KAUSHAL KISHOR Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(IA No. 14656/2016 - AD-INTERIM ORDER AND DIRECTIONS
IA No. 165769/2019 - INTERVENTION/IMPLEADMENT
IA No. 107414/2017 - INTERVENTION/IMPLEADMENT
IA No. 14477/2016 - PERMISSION TO FILE ANNEXURES
IA No. 17172/2016 - PERMISSION TO FILE ANNEXURES)
WITH Diary No(s). 34629/2017
Date : 15-11-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
Ms. Aparjitha Singh,Sr.Adv. (A.C.)
Ms. Uttara Babbar,AOR
Ms. Shipra Jain,Adv.
For Petitioner(s) Mr. Kaleeswaram Raj,Adv.
Ms. Thulasi K.Raj,Adv.
Ms. Radhalakshmi R.,Adv.
Mr. Suvidutt M.S., AOR
Ms. Somlagna Biswas,Adv.
Mr. Rishesh Sikarwar,Adv.
Mr. Aman Khullar,Adv.
Mrs.Renu Yadav,Adv.
Mr. Samerjit Singh Chaudhry,Adv.
Mr. Hitesh Kumar Sharma,Adv.
Signature Not Verified
Mr. Akhileshwar Jha,Adv.
Digitally signed by
Anita Malhotra
Date: 2022.11.16
Ms. Mirdula Singh Chauhan,Adv.
17:06:26 IST
Reason: Ms. Sandhya Singh,Adv.
For Ms. Manju Jetley, AOR
1
For Respondent(s) Mr. R.Venkataramani,AG
Mr. Tushar Mehta,SG
Mr. Balbir Singh,ASG
Ms. Madhavi Divan,ASG
Mr. R.Bala,Sr.Adv.
Mr. Naman Tandon,Adv.
Mr. Samarvir Singh,Adv.
Mr. Presenjeet Mohapatra,Adv.
Mr. Rajat Nair,Adv.
Mr. Ankur Talwar,Adv.
Mr. Kanu Agrawal,Adv.
Mr. Anirudh Bhatt,Adv.
Mr. Shyam Gopal,Adv.
Ms. Monica Benjamin,Adv.
Ms. Sujatha Bagadhi,Adv.
Ms. Shraddha Deshmukh,Adv.
Mr. Udai Khanna,Adv.
Ms. Anu S.,Adv.
Mr. Mayank Pandey,Adv.
Mr. Vinayak Mehrotra,Adv.
Mr. Chitvan Singhal,Adv.
Ms. Sonali Jain,Adv.
Mr. Abhishek Kumar Pandey,Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Mukesh Kumar Maroria, AOR
Mr. Pradeep Rai,Sr.Adv.
Ms. Garima Prasad,Sr.Adv.
Mr. Ajay Vikram Singh, AOR
Ms. Rajshree Rai,Adv.
Mr. Vinay Kumar,Adv.
Mr. Shashank Rai,Adv.
Mr. Arnav Mittal,Adv.
Ms. Ritika Gaur,Adv.
Ms. Banshika Garg,Adv.
Mr. Vipin Bharti,Adv.
Mr. Amrendra Kumar Singh,Adv.
Ms. Priyanka Singh,Adv.
Ms. Pranjali Goel,Adv.
Mr. Sharjeel Ahamad,Adv.
Mrs. Swarupama Chaturvedi, AOR
Mr. Pradeep Misra, AOR
Mr. Abhishek, AOR
Mr. Lakshmi Raman Singh, AOR
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For Intervenor(s) Mr. Ranjith B.Marar,Adv.
Ms. Lakshmi N. Kaimal, AOR
Mr. Arun Poomulli,Adv.
Mr. Santhosh M.Jose,Adv.
Mr. Keshav Raj Nair,Adv.
Mr. Ashu Jain,Adv.
Mr. Davesh Kumar Sharma,Adv.
Ms. Preetha Chandran,Adv.
Mr. Abhijith Sreekumar,Adv.
Mr. Joseph Kurian,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. R.Venkataramani, learned Attorney General and Mr. Tushar Mehta, learned Solicitor General for the respondent-Union of India, Ms. Aparjita Singh, learned senior counsel/amicus curiae and learned senior counsel/learned counsel for the parties.
Hearing concluded.
Judgment reserved.
(NEELAM GULATI) (ANITA MALHOTRA) (KAMLESH RAWAT) AR-CUM-PS AR-CUM-PS COURT MASTER 3