Supreme Court - Daily Orders
Umar Khalid vs State Of Nct Of Delhi on 10 January, 2024
Bench: Bela M. Trivedi, Pankaj Mithal
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ITEM NO.101 COURT NO.15 SECTION II-C
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(s). 2826/2023
UMAR KHALID Appellant(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
([ GROUP MATTER ]
(IA No. 103150/2023 - EXEMPTION FROM FILING O.T., IA No. 94339/2023
- EXEMPTION FROM FILING O.T. & IA No. 103149/2023 - PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
W.P.(Crl.) No. 88/2022 (X)
(FOR ADMISSION and IA No.33503/2022-EXEMPTION FROM FILING O.T.)
W.P.(Crl.) No. 513/2023 (X)
W.P.(C) No. 164/2021 (PIL-W)
(FOR ADMISSION)
W.P.(Crl.) No. 470/2021 (X)
W.P.(Crl.) No. 504/2021 (X)
(FOR STAY APPLICATION ON IA 156827/2021)
W.P.(C) No. 1377/2021 (X)
W.P.(C) No. 230/2022 (PIL-W)
(FOR ADMISSION)
W.P.(Crl.) No. 79/2022 (X)
(FOR ADMISSION)
W.P.(Crl.) No. 80/2022 (X)
W.P.(Crl.) No. 78/2022 (X)
(FOR ADMISSION)
Date : 10-01-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Appellant(s)
Mr. Arvind Datar, Sr. Adv.
Ms. Nisha Bhambhani, Adv.
Mr. Rajat Arora, AOR
Signature Not Verified
Mr. Rahul Unnikrishnan, Adv.
Mr. Harshvardhan Kotla, Adv.
Digitally signed by
VISHAL ANAND
Date: 2024.01.11
17:36:28 IST
Reason: Mr. Raghav Kohli, Adv.
Mr. Rohan Alva, Adv.
Ms. Gayatri T, Adv.
Ms. Mariya Shahab, Adv.
Mr. Nibin Louis, Adv.
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Mr. Sandeep Sudhakar Deshmukh, AOR
Mr. Nishant Sharma, Adv.
Mr. Swapnil Anil Walde, Adv.
Mr. Tushar D.bhelkar, Adv.
Mr. Prashant Bhushan, AOR
Mr. Rahul Gupta, Adv.
Ms. Alice Raj, Adv.
Mr. Kapil Sibal, Sr. Adv.
Mr. C. U. Singh, Sr. Adv.
Mr. Trideep Pais, Sr. Adv.
Ms. Sanya Kumar, Adv.
Mr. Sahil Ghai, Adv.
Mr. N. Sai Vinod, AOR
Ms. Aparajita Jamwal, Adv.
Ms. Aparajitha Jamwal, Adv.
Mr. Abhik Chimni, Adv.
Ms. Bidya Mohanty, Adv.
Ms. Viddusshi Shandliya, Adv.
Mr. Amjid Maqbool, Adv.
Mr. Huzefa Ahmedi, Sr. Adv.
Mr. A. Karthik, AOR
Mr. Jaimon Andrews, Adv.
Mr. Sharukh Alam, Adv.
Mr. Ameen Hasan K, Adv.
Mr. Piyo Harold Jaimon, Adv.
Mr. Firdouse Cp, Adv.
Ms. Sumita Hazarika, AOR
For Respondent(s)
Mr. Saurabh Tripathi, Adv.
Mr. Kabir Shankar Bose, Adv.
Mr. Shuvodeep Roy, AOR
Mr. S.V. Raju, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. Zoheb Hussain, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Rajat Nair, Adv.
Mr. S V Raju, A.S.G.
Dr. Reeta Vasishta, Adv.
Mr. Shantanu Sharma, Adv.
Mr. Zoheb Hussain, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Annam Venkatesh, Adv.
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Mr. Rajat Nair, Adv.
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. A request is made by the learned Senior counsel, Mr. Kapil Sibal to adjourn all the matters as he is leading the matters and today he is likely to be busy in the constitution bench matters.
2. Similar request is also made by the learned Additional Solicitor General that he is likely to be busy today in other matters.
3. At the joint request made by the parties, list the matter on 24-1-2024.
4. It is clarified that the matters shall be heard on 24-1-2024 and no further adjournment shall be granted to either of the parties.
5. In the meantime, the parties may file their respective written submissions, if they wish to do so.
(VISHAL ANAND) (MAMTA RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)