Supreme Court - Daily Orders
Apoorva Arora vs State (Govt. Of Nct Of Delhi) on 16 May, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.55+28 COURT NO.9 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
Petitions for Special Leave to Appeal (Crl.)Nos. 5463-5464/2023
(Arising out of impugned final judgment and order dated 06-03-2023
in CRLMC No. 2399/2020 06-03-2023 in CRLMC No. 2215/2020 passed by
the High Court of Delhi at New Delhi)
APOORVA ARORA & ANR. Petitioner(s)
VERSUS
STATE (GOVT. OF NCT OF DELHI) & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.88252/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.88260/2023-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
WITH
SLP(Crl) No. 5532/2023 (II-C)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
89035/2023 AND FOR PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES ON IA 97042/2023
Diary No(s). 19305/2023 (II-C)
(FOR ADMISSION and I.R. and IA No.101739/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.101738/2023-PERMISSION TO
FILE PETITION (SLP/TP/WP/..) and IA No.101740/2023-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Diary No(s). 17114/2023 (ITEM NO. 28) (II-C)
(IA No.95022/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.95025/2023-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) and IA No.97652/2023-CLARIFICATION/DIRECTION and IA
No.97649/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 16-05-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. K.V. Viswanathan, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Ankur Saigal, Adv.
Ms. S. Lakshmi Iyer, Adv.
Signature Not Verified
Mr. Chirag Nayak, Adv.
Digitally signed by
Rajni Mukhi
Date: 2023.05.16
Mr. E. C. Agrawala, AOR
18:00:40 IST
Reason:
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Mr. Mukul Rohatgi, Sr. Adv.
Mr. Ameet Naik, Adv.
Mr. Raghav Shankar, Adv.
Ms. Madhu Gadodia, Adv.
Mr. Harshvardhan Jha, Adv.
Mrs. Yugandhara Pawar Jha, AOR
Ms. Misha Rohatgi, Adv.
Mr. Sujoy Mukherjee, Adv.
Ms. Tarini Kulkarni, Adv.
Mr. Aman Pathak, Adv.
Ms. Drishti Rajain, Adv.
Ms. Pallavi Mishra, Adv.
Mr. Harish Salve, Sr. Adv.
Mr. Ameet Naik, Adv.
Mr. Raghav Shankar, Adv.
Ms. Madhu Gadodia, Adv.
Ms. Neeha Nagpal, Adv.
Mr. Malak Manish Bhatt, AOR
Mr. Sujoy Mukherji, Adv.
Ms. Tarini Kulkarni, Adv.
Mr. Mandeep Singh, Adv.
Ms. Supriya Julka, Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Ameet Naik, Adv.
Ms. Madhu Gadodia, Adv.
Ms. Neeha Nagpal, Adv.
Mr. Malak Manish Bhatt, AOR
Mr. Sujoy Mukherji, Adv.
Ms. Tarini Kulkarni, Adv.
Mr. Mandeep Singh, Adv.
Ms. Supriya Julka, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP (C)Dy No. 17114/2023 is granted. Issue notice to the respondents.
The protection as extended by the impugned order dated 06.03.2023 to the petitioners herein shall continue with the clarification that the petitioners shall not be arrested or be detained in any other manner in respect of the instant FIR in question.
List during 2nd week of July, 2023
(RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR
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