Supreme Court - Daily Orders
Ram Nath vs The State Of Uttar Pradesh on 22 March, 2023
Bench: Rajesh Bindal, Aravind Kumar
1
ITEM NO.113 COURT NO.16 SECTION II
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). 472/2012
RAM NATH Appellant(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
WITH
Crl.A. No. 476-478/2012 (II)
Crl.A. No. 479/2012 (II)
SLP(Crl) No. 7041/2016 (II-A)
(IA No. 14930/2016 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 14931/2016 - EXEMPTION FROM FILING O.T.)
SLP(Crl) No. 1379/2011 (II)
Date : 22-03-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RAJESH BINDAL
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Appellant(s)
Mr. Garvesh Kabra, AOR
Mrs. Pooja Kabra, Adv.
Mr. Yadunandan Bansal, Adv.
Mr. Rauf Rahim, AOR
Ms. Rekha, Adv.
Mr. Sajan Poovayya, Sr. Adv.
Mr. Sidharth Aggarwal, Sr. Adv.
Mr. V P Singh, Adv.
Mr. Kamal Shankar, Adv.
Ms. Arti Singh, AOR
Mr. Atul N, Adv.
Mr. Kshitij Rao, Adv.
Signature Not Verified
Mr. Aakashdeep Singh Roda, Adv.
Ms. Pooja Singh, Adv.
Digitally signed by
Deepak Singh
Date: 2023.03.23
17:32:34 IST
Reason: Mr. B P Singh, Adv.
Mr. Ambhoj Kumar Sinha, AOR
Mr. Vinod Pandey, Adv.
2
For Respondent(s)
Mr. Maninder Singh, Sr. Adv.
Mr. Dheeraj Nair, AOR
Mr. Kumar Kislay, Adv.
Ms. Avni Sharma, Adv.
Ms. Ridhim Sharma, Adv.
Mrs. Niranjana Singh, AOR
Mr. Saket Singh, Adv.
Mr. Saurabh Mishra, A.A.G.
Mr. Shreeyash U. Lalit, Adv.
Mr. Pashupathi Nath Razdan, AOR
Mr. Astik Gupta, Adv.
Mr. Vipul Abhishek, Adv.
Mr. Siddharth Singla, AOR
Mr. Ardhendumauli Kumar Prasad, A.A.G.
Mr. Vishnu Shankar Jain, AOR
Mr. Vikash Bansal, Adv.
Ms. Shneya Srivastava, Adv.
Mr. Ashish Madaan, Adv.
Ms. Ananya Sahu, Adv.
Ms. Manbiang Khongwin, Adv.
Mr. Vishwa Pal Singh, AOR
Mr. Himanshu Shekhar, AOR
Mr. Garvesh Kabra, AOR
Mrs. Pooja Kabra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. At the time of hearing, it was pointed out that the issues raised in the cases pertaining to the State of Uttar Pradesh, namely, Criminal Appeal Nos. 472 of 2012, 476-478 of 2012, 479 of 2012, SLP(Crl.) No. 1379 of 2011 are different as compared to the issues under consideration in the cases pertaining to State of Madhya Pradesh, namely, SLP(Crl.) No. 3 7041 of 2016.
2. In the Madhya Pradesh matter(s) before the High Court, the full Bench judgment of the Allahabad High Court in PepsiCo India Holdings Pvt. Ltd. Vs. State of Uttar Pradesh reported in (2015) 109 AIR 333 was referred to and relied upon by the petitioners therein but was found to be distinguishable by the High Court.
3. Let the cases of State of Uttar Pradesh, namely, Criminal Appeal Nos. 472 of 2012, 476-478 of 2012, 479 of 2012 & SLP(Crl.) No. 1379 of 2011 and State of Madhya Pradesh, namely, SLP(Crl.) No. 7041 of 2016 be listed separately at different serial numbers on the next date of hearing.
4. List these matters on 19.04.2023.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)