Supreme Court - Daily Orders
Priti Agarwalla vs The State Of Gnct Of Delhi on 5 May, 2022
Bench: A.M. Khanwilkar, Sanjiv Khanna
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ITEM NO.301 COURT NO.3 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
Criminal Appeal No(s). 348/2021
PRITI AGARWALLA & ORS. Appellant(s)
VERSUS
THE STATE OF GNCT OF DELHI & ORS. Respondent(s)
IA No. 79164/2021 - APPLICATION FOR EXEMPTION
FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT
IA No. 79154/2021 - APPLICATION FOR PERMISSION
IA No. 16022/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 56196/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 131164/2020 - CALLING RECORD OF HIGH COURT
IA No. 131172/2020 - CLARIFICATION/DIRECTION
IA No. 131179/2020 - CLARIFICATION/DIRECTION
IA No. 40680/2021 - CONDONATION OF DELAY IN FILING
IA No. 58602/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 131173/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 16041/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 131168/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 53500/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 16008/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 56214/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 82132/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 87853/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 131180/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 56199/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 79165/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 58600/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 53497/2020 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT, IA No. 16000/2021 - EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT, IA No. 56213/2021 - EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 82119/2021 - EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 53496/2020 -
EXEMPTION FROM FILING O.T., IA No. 58599/2020 - INITIATING
CRIMINAL PROCESSDINGS U/S 340 OF CRPC, IA No. 56210/2021 -
INITIATING CRIMINAL PROCESSDINGS U/S 340 OF CRPC, IA No.
56215/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 125293/2020 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES,
Signature Not Verified
IA No. 15993/2021 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES,
Digitally signed by
NEETU KHAJURIA
Date: 2022.05.07
IA No.
59643/2020
14:52:37 IST
Reason: - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 81611/2021 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No. 58604/2020 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
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WITH
Crl.A. No. 349/2021 (II-C)
IA No. 12243/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 56230/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 12240/2021 - CALLING RECORD OF HIGH COURT
IA No. 12247/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 56241/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 93167/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 14458/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 83054/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 14434/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 14410/2021 - INITIATING CRIMINAL PROCESSDINGS U/S 340 OF CRPC IA No. 29132/2021 - PERMISSION TO APPEAR AND ARGUE IN PERSON IA No. 56236/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 93151/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 14455/2021 – PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) SLP(Crl) No. 1755/2020 (II-C) IA No. 35724/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 35723/2020 - PERMISSION TO APPEAR AND ARGUE IN PERSON) Date : 05-05-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE SANJIV KHANNA For Parties Ms. Aishwarya Bhati, ASG Mr. D.L. Chidanand, Adv.
Ms. Aakanksha Kaul, Adv.
Mr. Adit Khorana, Adv.
Ms. Vimla Sinha, Adv.
Mr. O.P. Shukla, Adv.
Mr. Manek Singh, Adv.
Mr. Aman Sahani, Adv Mr. B. V. Balaram Das, AOR Mr. Sidharth Luthra, Sr. Adv.
Mr. Amir Singh Pasrich, Adv./In-person Mr. Shiv Chopra, Adv.
Mr. Ansh Singh Luthra, Adv.
Ms. Shubhangni Jain, Adv.
Mr. Pankaj Singhal, Adv.
Mr. Yash Giri, Adv.
Ms. Aadhyaa Khanna, Adv.
Ms. Meera Mathur, AOR 3 Mr. Vibhav Mishra, Adv.
Mr. Ekansh Bansal, Adv.
Mr. Ramjee Pandey, AOR Mr. Kapil Modi, In-person, (NP) Mr. Chirag M. Shroff, AOR Mr. Amandeep Mehta, Adv.
UPON hearing the counsel the Court made the following O R D E R Criminal Appeal No(s). 348/2021 and 349/2021 The respondent, Praveen Kumar @ Prashant, who had been appearing in person in these appeals, on the earlier occasions had sought time to examine the matter in the context of observations made by the Court, in particular regarding the contents of his written submissions filed after conclusion of hearing of the appeals.
Today, he is represented by Mr. Vibhav Mishra, learned counsel appearing on behalf of Mr. Ramjee Pandey, learned Advocate-on-Record for the respondent. He submits that he would require some time to go through the papers as he has been engaged two days back and also to interact with his client for taking proper instructions, including in respect of issues which were brought to the notice of Praveen Kumar @ Prashant, when he had appeared in person before the Court.4
At the request of Mr. Vibhav Mishra, learned counsel, we defer the hearing of these matters to 12th May, 2022 to be taken at 3.30 p.m. After this aforesaid order is dictated, learned counsel submits that he may be given some more time to interact with the respondent-Praveen Kumar @ Prashant and he is hopeful of assisting the Court as an Officer of the Court on future dates.
As prayed, list these matters on 19th May, 2022 at 2.00 p.m. SLP(Crl) No. 1755/2020 The petitioner, Kapil Modi, petitioner-in- person, has circulated a letter mentioning some facts. That plea is in disregard of two aspects. The first is that this matter was taken up by the Bench on 31.08.2021, of which two of us (A.M. Khanwilkar and Sanjiv Khanna, JJ.) were parties.
When the matter was listed before another Bench on 29.10.2021, to which one of us (A.M. Khanwilkar,J.) was party by a judicial order directed listing of this matter with Criminal Appeal Nos. 348/2021 and 349/2021.
The matter was thereafter listed before this 5 Bench on 08.11.2021 and again on 27.01.2022.
It had been noticed that the issues raised in the present petition may also require consideration in the companion matters, for which reason, it has been so listed today separately before this Bench.
Accordingly, we direct the petitioner to remain present on the next date to pursue his petition, to be listed on 19th May, 2022 at 2.00 p.m. (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER