Supreme Court - Daily Orders
In Re.. Court On Its Own Motion vs Deepak Khosla on 22 April, 2025
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.38 COURT NO.2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SUO MOTO CONTEMPT PETITION(CRIMINAL) No(s). 1/2016
IN RE.. COURT ON ITS OWN MOTION Petitioner(s)
VERSUS
DEEPAK KHOSLA Respondent(s)
(IA No. 81526/2023 - CONDONATION OF DELAY IN FILING, IA No.
114990/2023 - CORRECTION OF MISTAKES IN THE JUDGMENT, IA No.
162761/2022 - EXEMPTION FROM PERSONAL APPEARANCE, IA No. 53875/2023
- EXTENSION OF TIME, IA No. 13983/2018 - I/A TO PLACE ON RECORD A
COPY OF THE APPLI. CONTAINING THE APPELLANTS APOLOGY FILED BEFORE
THE DELHI, IA No. 92718/2023 - INITIATING CRIMINAL PROCESSDINGS U/S
340 OF CRPC, IA No. 77212/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 199887/2023 - RECALLING THE
COURTS ORDER, IA No. 199585/2023 - RECALLING THE COURTS ORDER)
WITH
SLP(C) No. 24191/2022 (XIV)
(IA No. 2367/2023 - APPLICATION FOR PERMISSION, IA No. 129019/2023
- APPLICATION FOR TAKING ON RECORD, IA No. 124746/2023 -
APPLICATION FOR TAKING ON RECORD, IA No. 95825/2023 - DISMISSAL OF
APPEAL, IA No. 204597/2022 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT, IA No. 92772/2023 - INITIATING CRIMINAL
PROCESSDINGS U/S 340 OF CRPC, IA No. 102678/2023 - PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No. 199140/2023 -
PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS, IA No.
216380/2023 - VACATING STAY, IA No. 204914/2024 - VACATING STAY)
SLP(Crl) D 12309/2016 (II-C)
(IA No. 12567/2016 - Appl. seeking correction of the order dt
9.5.2016)
Crl.A. D 12723/2016 (II-C)
(IA No. 32430/2023 - APPLICATION FOR PERMISSION, IA No. 6837/2016 -
PERMISSION TO APPEAR AND ARGUE IN PERSON, IA No. 53200/2016 - place
on record compliance of order dt. 18.04.16, IA No. 12328/2016 -
place on record compliance of order dt. 18.04.16 )
Signature Not Verified
SLP(Crl) No. 3425/2022 (II-C)
Digitally signed by
DEEPAK SINGH
Date: 2025.04.24
(IA No. 64552/2022 - APPLICATION FOR PERMISSION, IA No. 54082/2022
17:18:32 IST
Reason:
- EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No.
198892/2023 - RECALLING THE COURTS ORDER, IA No. 2590/2023 -
VACATING STAY)
C.A. No. 6491/2022 (XVII)
(IA No. 92762/2023 - APPROPRIATE ORDERS/DIRECTIONS, IA No.
200074/2022 - APPROPRIATE ORDERS/DIRECTIONS, IA No. 114986/2023 –
CLARIFICATION/DIRECTION, IA No. 95790/2023 - DISMISSAL OF APPEAL
IA No. 132668/2022 - EX-PARTE STAY, IA No. 132671/2022 - EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 22-04-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) : Mr. Shibu Devasia Olickal, AOR
Mr. Rahul Gupta, AOR
Mr. Jay Savla, Sr. Adv.
Mr. Anand Mohan Mishra, Adv.
Mr. Jasdeep Singh Dhillon, AOR
Mr. Prabhat Chaurasia, Adv.
Mr. Anirudh Jamwal, Adv.
Mr. Yugantar Singh Chauhan, Adv.
Mr. Arpit Shukla, AOR
Petitioner-in-person
For Respondent(s) : M/S. Equity Lex Associates, AOR
Mr. Arpit Shukla, AOR
Mr. Deepak Khosla, Adv.
Mr. Jay Savla, Sr. Adv.
Mr. Anand Mohan Mishra, Adv.
Mr. Jasdeep Singh Dhillon, AOR
Mr. Prabhat Chaurasia, Adv.
Mr. Anirudh Jamwal, Adv.
Mr. Ishwar Chandra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List these matters on 06.05.2025 at 02:00 p.m. (DEEPAK SINGH) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR