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Supreme Court - Daily Orders

Arvind Kejriwal vs The State Of Gujarat on 25 August, 2023

                                                      1

     ITEM NO.56                            COURT NO.3                       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).      10191/2023

     (Arising out of impugned final judgment and order dated 11-08-2023
     in SCRA No. 10351/2023 passed by the High Court of Gujarat at
     Ahmedabad)

     ARVIND KEJRIWAL                                                         Petitioner(s)

                                                     VERSUS

     THE STATE OF GUJARAT & ANR.                                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.164553/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.164555/2023-EXEMPTION FROM
     FILING O.T. )

     Date : 25-08-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SANJIV KHANNA
                         HON'BLE MR. JUSTICE S.V.N. BHATTI


     For Petitioner(s)               Dr. Abhishek Manu Singhvi, Sr. Adv.
                                     Mr. Vivek Jain, AOR
                                     Mr. Rishikesh Kumar, Adv.
                                     Mr. Mohd. Irshad, Adv.
                                     Ms. Honey Kumbhat, Adv.
                                     Mr. Abhinav Jain, Adv.
                                     Mr. Rajat Jain, Adv.
                                     Mr. Siddhanth Sahay, Adv.
                                     Ms. Sheenu Priya, Adv.


     For Respondent(s)               Mr. Tushar Mehta, Solicitor General
                                     Ms. Ruchi Kohli, AOR
                                     Mr. Amit Nair, Adv.
                                     Ms. Srishti Mishra, Adv.


                          UPON hearing the counsel, the Court made the following
Signature Not Verified
                                            O R D E R

Digitally signed by SWETA BALODI Date: 2023.08.28 14:17:56 IST Reason: We are not inclined to issue notice in the present special leave petition as the Criminal Application No. 10351/2023 2 is still sub-judice before the High Court, and is fixed for hearing on 29.08.2023.

We hope and trust that the High Court will consider and decide the interim application, if it is not possible to decide the main petition on the said date.

We must record that a number of pleas and contentions have been raised by learned Solicitor General appearing on behalf of the Registrar, Gujarat University and also the senior advocate appearing for the petitioner. The said pleas and contentions can be raised before the High Court.

Recording the aforesaid, the special leave petition is dismissed.

Pending application(s), if any, shall stand disposed of.

    (BABITA PANDEY)                             (R.S. NARAYANAN)
    COURT MASTER (SH)                         ASSISTANT REGISTRAR