Supreme Court - Daily Orders
Ekta Kapoor vs The State Of Madhya Pradesh on 17 December, 2020
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.25 Court 1 (Video Conferencing) SECTION II-A
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.) No(s). 5786/2020
(Arising out of impugned final judgment and order dated 11-11-2020
in MCRC No. 28386/2020 passed by the High Court Of M.p At Indore)
EKTA KAPOOR Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ANR. Respondent(s)
(IA No.119142/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.119143/2020-EXEMPTION FROM FILING O.T. )
Date : 17-12-2020 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Harish N. Salve,Sr.Adv.
Mr. Mukul Rohtagi,Sr.Adv.
Mr. Siddharth Luthra,Adv.
Mr. Anuj Berry,Adv.
Mr. Nitesh Jain,Adv.
Mr. Chaitanya Safaya,Adv.
Mr. Adrish Majumdar,Adv.
Mr. Rishab Sharma,Adv.
Mr. S. S. Shroff, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meanwhile, there shall be interim stay of arrest.
(MADHU BALA) (INDU KUMARI POKHRIYAL) AR-CUM-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Madhu Bala Date: 2020.12.17 18:20:54 IST Reason: