Supreme Court - Daily Orders
The State Of Gujarat vs Sandip Omprakash Gupta on 6 January, 2022
Bench: Indira Banerjee, J.K. Maheshwari
ITEM NO.18 Court 8 (Video Conferencing) 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). 6101/2021
(Arising out of impugned final judgment and order dated 06-05-2021
in CRLMA No. 3819/2021 passed by the High Court of Gujarat at
Ahmedabad)
THE STATE OF GUJARAT Petitioner(s)
VERSUS
SANDIP OMPRAKASH GUPTA Respondent(s)
(FOR ADMISSION and I.R. )
Date : 06-01-2022 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(S) Mr. Tushar Mehta, SGI
Mr. Kanu Agarwal, Adv.
Ms. Deepanwita Priyanka, AOR
For Respondent(s) Mr. Kishan H. Dhiya, Adv.
Ms. Monisha Handa, Adv.
Mr. Mohit D. Ram, AOR
UPON hearing the counsel the Court made the following
O R D E R
It is submitted that a copy of the counter affidavit has been received yesterday. Rejoinder, thereto, if any, be filed within two weeks from date.
Let the matter be listed for final hearing on 02.02.2022. (MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER (SH) Signature Not Verified COURT MASTER (NSH) Digitally signed by Chetan Kumar Date: 2022.01.07 15:44:34 IST Reason: