Supreme Court - Daily Orders
Aman Lohia vs Kiran Lohia on 18 December, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
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OUT TODAY
ITEM NO.33 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 45540/2019
(Arising out of impugned final judgment and order dated 26-08-2019
in WPCRL No. 2375/2019 28-08-2019 in WPCRL No. 2375/2019 05-09-2019
in WPCRL No. 2375/2019 20-11-2019 in WPCRL No. 2375/2019 06-12-2019
in WPCRL No. 2375/2019 11-12-2019 in CRLMA No. 42487/2019 passed by
the High Court Of Delhi At New Delhi)
AMAN LOHIA Petitioner(s)
VERSUS
KIRAN LOHIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.194782/2019-CONDONATION OF DELAY
IN FILING and IA No.194786/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.194784/2019-EXEMPTION FROM FILING
O.T. )
WITH
DIARY NO.45831 of 2019
Date : 18-12-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Ms. Geeta Luthra, Sr. Adv.
Mr. Rajat Bhalla, Adv.
Mr. Prateek Yadav, Adv.
Mr. Anish Roy, Adv.
Mr. Mukul Kumar, AOR
Ms. Surbhi Lata, Adv.
Mr. Maninder Singh, Sr. Adv.
Mr. N.M. Sharma, Adv.
Mr. Rupesh Kumar, AOR
Mr. Abhishek Sharma, adv.
Mr. Sachin Mittal, Adv.
Signature Not Verified
Mr. Siddhartha Jain, adv.
Digitally signed by
CHARANJEET KAUR
Date: 2019.12.18
Mr. Pravesh Khyalia, Adv.
18:37:24 IST
Reason: Mr. Aditya Singh, Adv.
Mr. Akshay Kumar, Adv.
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Ms. Malavika Rajkotia, Adv.
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Ms. Rytim Vohra, Adv.
Ms. Ashna Talwar, aDv.
Ms. Ekta Sharma, Adv.
Ms. Akriti Tyagi, Adv.
Ms. Udita Singh, Adv.
Mr. Vivek Singh, Adv.
Mr. Ramakant, Adv.
Mr. Lakshmi Raman Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Diary No(s). 45540/2019 List these matter(s) along with Criminal Appeal Diary No.43372/2019 on 8th January, 2020. Diary No(s). 45831/2019 Taken on Board along with Diary No.45540 of 2019.
Issue notice.
Mr. Lakshmi Raman Singh, counsel, waives notice for respondent No.1 (Kiran Lohia).
Notice be served on other respondents. Dasti, in addition, is permitted. Notice is made returnable on 8th January, 2020.
Our attention was invited to the status report filed by the local police mentioning that petitioners had joined the investigation of the case on relevant dates, whereas the High Court has noted that respondent Nos. 6 and 7 (Meena Lohia and 3 Megha Lohia respectively) have not joined the investigation. This fact has been noted, according to the counsel for respondent No.1, on the basis of status report given by the C.B.I. We need not enter into this controversy for the present.
We make it clear that the petitioners (Meena Lohia and Megha Lohia) will appear before the concerned Officer (Mr. R.K. Sangwan, D.S.P.) of C.B.I on 20.12.2019 instead of 18.12.2019, at 4.00 p.m..
We direct that no coercive action be taken against the petitioners till the next date of hearing in connection with the subject matter of this petition.
List this matter along with Diary No.45540 of 2019 on 8th January, 2020.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER