Supreme Court - Daily Orders
Rahul Gandhi vs State Of U.P on 13 October, 2025
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ITEM NO.50 COURT NO.5 SECTION II
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). 11753/2025
[Arising out of impugned final judgment and order dated 29-05-2025
in A482 No. 4623/2025 passed by the High Court of Judicature at
Allahabad, Lucknow Bench]
RAHUL GANDHI Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
IA No. 170281/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 170284/2025 - EXEMPTION FROM FILING O.T.
IA No. 180114/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
WITH
Diary No(s). 47135/2025 (II-D)
IA No. 228736/2025 - CONDONATION OF DELAY IN FILING
IA No. 228737/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 228738/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Diary No(s). 47139/2025 (II-D)
IA No. 227889/2025 - CONDONATION OF DELAY IN FILING
IA No. 227891/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 227892/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 13-10-2025 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE VIPUL M. PANCHOLI
For Petitioner(s) Mr. Sarim Naved, Adv.
Ms. Maulshree Pathak, AOR
Mr. Saurabh Sagar, Adv.
Mr. Zeeshan Ahmad, Adv.
Mr. Mohd. Noumaan, Adv.
Signature Not Verified
Mr. Prasanna S., AOR
Mr. Amit Bhandari, Adv.
Digitally signed by
SWETA BALODI
Date: 2025.10.13
16:43:42 IST
Reason: Mr. Prasanna S (vc), Adv.
Mr. Akash Singh, Adv.
Ms. Injila Muslim Zaidi, Adv.
Mr. Prasanna B, Adv.
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For Respondent(s) Ms. Anasuya Choudhury, AOR
Mr. Shameen Yaser, Adv.
Mr. Piyush Upadhyay, Adv.
Mr. Sudha Pradhan, Adv.
Mr. Arpan Trehan, Adv.
Mr. Shaurya Sahay, AOR
Mr. Aman Jaiswal, Adv.
Mr. Ajay Kumar Prajapati, Adv.
Ms. Palak Mathur, Adv.
Mr. Amit Singh Chauhan, Adv.
Mr. Ajay Kumar Prajpati, AOR
Mr. Arindam Bharadwaj, Adv.
Mr. Udit Chauhan, Adv.
Mr. Mudit Talesara, Adv.
Mr. Samark Talesara, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the petitioner seeking adjournment for filing rejoinder affidavit, list the matters on 20.11.2025.
The interim order granted earlier on 04.08.2025 is extended till the next date of hearing.
(SWETA BALODI) (POONAM VAID) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR