Supreme Court - Daily Orders
Viraj Tra Desai vs State Of Gujarat . on 23 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CRL.) NO. 109/2003
NATIONAL HUMAN RIGHTS COMMISSION PETITIONER(S)
VERSUS
STATE OF GUJARAT & ORS. RESPONDENT(S)
O R D E R
Order dated 16.04.2018 is clarified that six months time is granted from the date of the order i.e. upto 16.10.2018. Trial must be completed by that time and after that, day-to-day hearing is required that would be conducted by the trial court.
After scanning through all the orders which have been passed from time to time, we feel that purpose of this petition stands served and no further orders are required.
The writ Petition is, accordingly, disposed of.
Pending applications, if any, shall also stand disposed of.
However, we make it clear that if at any time interference of this Court is required, either party would be permitted to file I.A. …...…................J. (A.K. SIKRI) …...…................J. Signature Not Verified (ASHOK BHUSHAN) Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.07.25 18:16:19 IST Reason: NEW DELHI, JULY 23, 2018 2 ITEM NO.2 COURT NO.5 SECTION III 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 (C) No(s). 7951/2002 (Arising out of impugned final judgment and order dated 05-04-2002 in SCA No. 3755/2002 passed by the High Court of Gujarat At Ahmedabad) VIRAJ TRA DESAI Petitioner(s) VERSUS STATE OF GUJARAT & ORS. Respondent(s) (Only Office Report for direction in W.P(Crl.) No. 109 of 2003 is to be listed.
WITH W.P.(Crl.) No. 109/2003 (PIL-W) Date : 23-07-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN Mr. Harish N. Salve, Sr. Adv. (A.C.)-N.P. Mr. Bhargava V. Desai, Adv. (A.C.) For Petitioner(s) Ms. Bina Madhavan, Adv.
Mr. Mrityunjai Singh, Adv. for M/S. Lawyer S Knit & Co, AOR Mr. Bhargava V. Desai, AOR Ms. Anitha Shenoy, AOR For Respondent(s) Ms. Aruna Mathur, Adv.
Mr. Avneesh Arputham, Adv. Ms. Anuradha Arputham, Adv. For M/s Arputham Aruna & Co, AOR Mr. Gopal Prasad, AOR Ms. Liz Mathew, AOR Mr. Anil Shrivastav, AOR Mr. B. Krishna Prasad, AOR 3 Mr. Parijat Sinha, AOR Mr. Bimal Roy Jad, AOR Ms. Jaspreet Gogia, AOR Ms. Diksha Rai, AOR Ms. Palak Mahajan, Adv. Mr. M. R. Shamshad, AOR Mr. Guntur Prabhakar, AOR Ms. Prerna Singh, Adv. Mr. Tushar Mehta, ASG Ms. Hemantika Wahi, AOR Ms. Jesal Wahi, Adv.
Ms. Vishakha, Adv.
Mr. Ranjan Mukherjee, AOR Mr. Daniel Stone Lyngdoh, Adv. Mr. K.V. Kharlyngdoh, Adv. Ms. Ruchi Kohli, AOR Mr. V. N. Raghupathy, AOR Mr. Parikshit P. Angadi, Adv. Mr. Md. Afzal Ansari, Adv. Mrs. Kirti Renu Mishra, AOR Mr. G. Prakash, AOR Mr. R. Sathish, AOR Mr. Varinder Kumar Sharma, AOR Mr. Mohd. Shahid Hussain, Adv. Mr. P. V. Dinesh, AOR Mr. Dharmendra Kumar Sinha, AOR Ms. G. Indira, AOR Mr. Manjoor Ali Khan, Adv. Mr. Hitesh Kumar Sharma, Adv. Mr. Sayyad Salim Khan, Adv. For Dr. Nafis A. Siddiqui, AOR Mr. V. G. Pragasam, AOR Mr. S. Prabu Ramasubramanian, Adv. Mr. S. Manuraj, Adv.4
Mr. Ravi Prakash Mehrotra, AOR Mr. Nishant Ramakantrao Katneshwarkar, AOR Mr. Rana Ranjit Singh, AOR Mr. Sanjay Kumar Visen, AOR Mr. Gopal Singh, AOR Mr. Kumar Milind, Adv. Mr. C. K. Sasi, AOR Ms. Pinky Anand, ASG Mr. W.A. Qadri, Adv.
Ms. Ranjana Narayan, Adv. Mr. Sumit Teterwal, Adv. Mrs. Anil Katiyar, AOR Mr. B.V. Balramdas, AOR Ms. A. Subhashini, AOR Dr. Monika Gusain, AOR Ms. Manpreet Kaur Bhalla, Adv. Mr. Pradeep Kumar, Adv. Mr. S. Udaya Kumar Sagar, Adv. Mr. Mrityunjai Singh, Adv. Mr. K.N. Madhusoodhanan, Adv. Mr. T.G.N. Nair, Adv. Mr. Vikas Mahajan, Adv. Mr. Vinod Sharma, Adv. Ms. Aparna Bhat, Adv. Mr. Pukhrambam Ramesh Kumar, Adv. UPON hearing the counsel the Court made the following O R D E R W.P.(Crl.) No. 109/2003:
The Writ Petition is disposed of in terms of the signed order. Pending applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (ANITA RANI AHUJA) AR-cum-PS BRANCH OFFICER (Signed Order is placed on the file.)