Supreme Court - Daily Orders
Arvind Kejriwal vs The State Of Uttar Pradesh on 14 December, 2022
Bench: K.M. Joseph, B.V. Nagarathna
ITEM NO.43 COURT NO.4 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. 7989/2015
(Arising out of impugned final judgment and order dated 27-08-2015
in CRLMA No. 4136/2015 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
ARVIND KEJRIWAL Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
WITH
SLP(Crl) No. 8382/2016 (II)
Date : 14-12-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s)
Mr. Dinesh Kumar Tiwary, Adv.
Mr. Sarbendra Kumar, Adv.
Mr. Chandan Kumar, Adv.
Ms. Anita Pandey, Adv.
Mr. R. S. Mishra, Adv.
Mr. Bhagwat Dayal, Adv.
Mr. Santosh Kumar Tripathi, AOR
Mr. Shadan Farasat, Adv.
Mr. Chirag M. Shroff, AOR
Mr. Shailendra P. Singh, Adv.
Mr. Rishikesh Kumar, Adv.
Mr. Amit Bhandari, Adv.
Ms. Hrishika Jain, Adv.
Mr. Shourya Dasgupta, Adv.
Mr. Sudhir, Adv.
For Respondent(s)
Signature Not Verified Mr. Ardhendhumauli Kumar Prasad, AAG.
Digitally signed by
Nidhi Ahuja Mr. Rohit K. Singh, AOR
Date: 2022.12.16
10:47:50 IST
Reason: Mr. Ashish Madaan, Adv.
Ms. Shreya Srivastava, Adv.
Mr. Kislay Jha, Adv.
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SLP (Crl.) No. 7989/2015 etc.
Ms. Ruchi Gupta, Adv.
Mr. Samarth Srivastava, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matters in the third week of February, 2023, on a non-miscellaneous day.
(NIDHI AHUJA) (RENU KAPOOR) AR-cum-PS ASSISTANT REGISTRAR 2