Supreme Court - Daily Orders
Hiteshkumar Pulin Gupta vs State Of Gujarat on 12 January, 2026
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.49 COURT NO.8 SECTION II-E
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (Crl.) Nos. 4026-4027/2024
[Arising out of impugned final judgment and order dated 22-12-2023
in CRMA No. 1/2023 22-12-2023 in CLRA No. 105/2017 passed by the
High Court of Gujarat at Ahmedabad]
HITESHKUMAR PULIN GUPTA Petitioner(s)
VERSUS
STATE OF GUJARAT & ANR. Respondent(s)
(IA No. 70472/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT; IA No. 79097/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 12-01-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Narendra Jain, Adv.
Mr. Sabarish Subramanian, AOR
For Respondent(s) Ms. Swati Ghildiyal, AOR
Mr. Badal Dwevedi, Adv.
Mr. Pritam Bishwas, Adv.
Mr. Prem Sunder Jha, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. The counter affidavit has been filed.
2. The matters have to be heard finally.
3. List on a non-miscellaneous day.
(SNEHA DAS) (NIDHI MATHUR) SENIOR PERSONAL ASSISTANT Signature Not Verified COURT MASTER (NSH) Digitally signed by SNEHA DAS Date: 2026.01.12 19:31:35 IST Reason: