Supreme Court - Daily Orders
Ashok Kumar Jain vs The State Of Gujarat on 7 March, 2022
Bench: L. Nageswara Rao, B.R. Gavai
ITEM NO.16 Court 5 (Video Conferencing) SECTION II-B
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).1850/2022
(Arising out of impugned final judgment and order dated 15-12-2021
in CRLMA No. 11506/2017 passed by the High Court Of Gujarat At
Ahmedabad)
ASHOK KUMAR JAIN Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ANR. Respondent(s)
(With applns for exemption from filing O.T)
Date : 07-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Shyam Divan, Sr.Adv.
Ms. Natasha Dalmia, AOR
For Respondent(s) Mr. Tripurari Ray, Adv.
Mr. Balwant Singh Billowria, Adv.
Mr. Suresh Kumar Sharma, Adv.
Mr. Nithyananda Murthy P., Adv.
Ms. Bhanu Prabha,, Adv.
Mr. Vivekanand Singh, Adv.
Mr. Anirudh Ray, Adv.
Ms. Shilpa Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable in six weeks.
The interim protection granted by the High Court vide order dated 10.08.2017 is extended until further orders.
Counter affidavit, if any, be filed in the Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.03.07 meanwhile.
18:16:51 IST Reason:(B.Parvathi) (Anand Prakash) Court Master Court Master