Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Jai Dutt on 19 January, 2022
ITEM NO.1502 Court 12 (Video Conferencing) SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No. 37/2022
THE STATE OF UTTAR PRADESH Appellant(s)
VERSUS
JAI DUTT & ANR. Respondent(s)
Date : 19-01-2022 This appeal was called on for pronouncement of judgment today.
For Appellant(s) Mr. Rana Mukherjee, Sr. Adv.
Mr. Ankit Goel, AOR For Respondent(s) Mr. Salman Khurshid,Sr Adv.
Mrs. Naghma Imtiaz, Adv.
Mr. Ahmed Zargham, Adv.
M/S. Equity Lex Associates, AOR Hon’ble Mr. Justice M.R. Shah pronounced the reportable judgment of the Bench comprising His Lordship and Hon’ble Mrs. Justice B.V. Nagarathna.
The appeal is allowed in terms of signed reportable judgment.
Pending application(s) shall stand disposed of.
(NEETA SAPRA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER (Signed reportable judgment is placed on the file) Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.01.19 16:40:28 IST Reason: