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Supreme Court - Daily Orders

Deepak Shrimali vs Union Of India on 23 September, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

                                                       1

     ITEM NO.32                               COURT NO.8                  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).   263/2019

     DEEPAK SHRIMALI                                                       Petitioner(s)

                                                      VERSUS

     UNION OF INDIA & ORS.                                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.144415/2019-APPROPRIATE
     ORDERS/DIRECTIONS )

     Date : 23-09-2019 This petition was called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE A.M. KHANWILKAR
                               HON'BLE MR. JUSTICE DINESH MAHESHWARI


     For Petitioner(s)
                                         Mr. Siddhartha Luthra, Sr. Adv.
                                         Mr. Aljo K. Joseph, AOR
                                         Mrs. Shelna K., Adv.

     For Respondent(s)


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

Issue notice.

Mr. A.K. Sharma, Advocate waives notice for the respondent(s).

List this matter along with Transferred Case (Crl.) No. 5 of 2018.

Signature Not Verified

Affidavits be exchanged, in the meantime. Digitally signed by DEEPAK SINGH Date: 2019.09.24 As regards prayer for interim relief, we decline the same 17:46:57 IST Reason:

in this proceeding but grant liberty to the petitioner to 2 pursue appropriate remedy before the concerned court by way of application for anticipatory bail/bail or quashing as the case may be, which be considered on its own merits in accordance with law. All contentions available to both sides in that regard may be pursued despite the pendency of this writ petition.
(DEEPAK SINGH)                                      (VIDYA NEGI)
COURT MASTER (SH)                                  COURT MASTER (NSH)