Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 7]

Supreme Court - Daily Orders

Kishin S. Loungani vs Union Of India on 3 September, 2019

Bench: Sanjay Kishan Kaul, K.M. Joseph

     ITEM NO.16                           COURT NO.11                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.)......../2019
                                            (CRLMP No.6051/2017)

     (Arising out of impugned final judgment and order dated 19-12-2016
     in WPCRL No. 333/2015 passed by the High Court of Kerala at
     Ernakulam)

     KISHIN S. LOUNGANI                                              Petitioner(s)

                                                 VERSUS

     UNION OF INDIA & ORS.                              Respondent(s)
     (IA No. 6051/2017 - CONDONATION OF DELAY IN FILING
     IA No. 102336/2018 - INTERVENTION APPLICATION)

     WITH SLP(Crl) No. 1534/2018
     (IA No. 24496/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     SLP(Crl) No. 2971/2018
     (FOR ADMISSION and I.R. and IA No.48451/2018-EXEMPTION FROM
     FILING C/C OF THE IMPUGNED JUDGMENT)

     SLP(Crl) No. 7408/2018
     (FOR ADMISSION and I.R. and IA No.116651/2018-CONDONATION OF
     DELAY IN FILING and IA No.116653/2018-EXEMPTION FROM FILING C/C
     OF THE IMPUGNED JUDGMENT)

     Date : 03-09-2019 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                         HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)             Mr.   K.M.Natraj,ASG
                                   Mr.   R.Balasubramanian,Sr.Adv.
                                   Ms.   Nisha Bagchi,Adv.
                                   Ms.   Binu Tamta,Adv.
                                   Mr.   B. Krishna Prasad, AOR

                                   Mr.   Vikram Chaudhri,Sr.Adv.
                                   Mr.   Keshvam Chaudhri,Adv.
                                   Mr.   Harshit Sethi,Adv.
Signature Not Verified
                                   Mr.   Amanjot Singh Ahluwaliya,Adv.
Digitally signed by
ANITA MALHOTRA
Date: 2019.09.05
                                   Mr.   Amit K. Nain, AOR
17:26:11 IST
Reason:

                                   Mr. Nikhil Jain, AOR


                                                  1
For Respondent(s)    Mr.   K.M.Natraj,ASG
                     Mr.   R.Balasubramanian,Sr.Adv.
                     Ms.   Nisha Bagchi,Adv.
                     Ms.   Binu Tamta,Adv.
                     Mr.   B. Krishna Prasad, AOR

                     Mr.   Vipin Nair, AOR
                     Mr.   P.B.Suresh,Adv.
                     Mr.   Karthik Jayashankar,Adv.
                     Mr.   Sughosh Subramanium N.,Adv.

                     Mr. Nikhil Jain, AOR

                     Mr. Gautam Awasthi, AOR


            UPON hearing the counsel the Court made the following
                               O R D E R

Delay condoned.

Applications for exemption from filing certified copies of the impugned judgment are allowed.

On hearing learned counsel for the parties, it transpires that the issue involved in these petitions is pending consideration before a Larger Bench in S.L.P. (Criminal)Nos.4322-4324 of 2019.

Tag with S.L.P.(Criminal)Nos.4322-4324 of 2019 and batch.




    (ANITA MALHOTRA)                                 (ANITA RANI AHUJA)
      COURT MASTER                                      COURT MASTER




                                      2