Supreme Court - Daily Orders
Umar Khalid vs Union Of India on 31 October, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
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ITEM NO.52+54 COURT NO.6 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 513/2023
UMAR KHALID Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
([ TO BE TAKEN UP ALONG WITH W.P.(Crl.) No. 470/2021. ].......FOR
ADMISSION and IA No.218462/2023-EXEMPTION FROM FILING O.T. )
With
Writ Petition(s)(Criminal) No(s). 470/2021
WITH
W.P.(Crl.) No. 88/2022 (X)
(FOR ADMISSION and IA No.33503/2022-EXEMPTION FROM FILING O.T.)
W.P.(Crl.) No. 504/2021 (X)
(FOR
FOR STAY APPLICATION ON IA 156827/2021
IA No. 156827/2021 - STAY APPLICATION)
W.P.(C) No. 1377/2021 (X)
W.P.(Crl.) No. 79/2022 (X)
(FOR ADMISSION)
W.P.(Crl.) No. 78/2022 (X)
(FOR ADMISSION)
W.P.(Crl.) No. 80/2022 (X)
W.P.(C) No. 230/2022 (PIL-W)
(FOR ADMISSION)
W.P.(C) No. 164/2021 (PIL-W)
(FOR ADMISSION)
Date : 31-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Trideep Pais, Sr. Adv.
Ms. Sanya Kumar, Adv.
Mr. Sahil Ghai, Adv.
Signature Not Verified
Digitally signed by
Mr. N. Sai Vinod, AOR
GEETA AHUJA
Date: 2023.10.31
18:07:22 IST
Reason:
Ms. Nisha Bhambhani, Adv.
Mr. Rajat Arora, AOR
Mr. Rahul Unnikrishnan, Adv.
Mr. Harshvardhan Kotla, Adv.
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Ms. Vishakha Gupta, Adv.
Mr. Rohan Alva, Adv.
Ms. Gayatri T, Adv.
Ms. Mariya Shahab, Adv.
Mr. Nibin Louis, Adv.
Mr. Sandeep Sudhakar Deshmukh, AOR
Mr. Nishant Sharma, Adv.
Mr. Akshay Subhash Jagtap, Adv.
Mr. Swapnil Anil Walde, Adv.
Mr. Prashant Bhushan, AOR
Mr. Rahul Gupta, Adv.
Ms. Alice Raj, Adv.
Mr. A. Karthik, AOR
Ms. Sumita Hazarika, AOR
Mr. Jaimon Andrews, Adv.
Mr. Ameen Hasan, Adv.
For Respondent(s) Mr. Shuvodeep Roy, AOR
Mr. Deepayan Dutta, Adv.
Mr. Kabir Shankar Bose, Adv.
Mr. Saurabh Tripathi, Adv.
Mr. P. Ramesh Kumar, AOR
Mr. Karan Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice in Writ Petition(Crl.) No.513/2023, Writ Petition(C) No. 230/2022 and Writ Petition (C) No.164/2021. Service to be effected on the respondents by dasti in addition to regular mode. So far as State respondents are concerned, service on them could be effected through the standing counsel. These petitions are made returnable on 22.11.2023.
These matters are to be taken up along with Criminal Appeal No.2826 of 2023 arising out of SLP (Crl.) 3 No.6857/2023. As all these matters are being taken up together, hearing of the aforesaid criminal appeal, which is scheduled to be listed tomorrow, be rescheduled to 22.11.2023 and be listed before the appropriate Bench.
In the event, any of the respondents want to file Counter Affidavit(s) they should file so before the next date of hearing.
(VARSHA MENDIRATTA) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR