Supreme Court - Daily Orders
Vinod Kumar Ias, vs Union Of India on 19 September, 2022
Bench: Chief Justice, Ajay Rastogi, S. Ravindra Bhat
1
ITEM NO.7 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 859/2019 in W.P.(C) No. 81/2013
(Arising out of impugned final judgment and order dated 17-07-2013
in W.P.(C) No. No. 81/2013 passed by the Supreme Court Of India)
VINOD KUMAR IAS, Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(OFFICE REPORT FOR DIRECTION)
By Courts Motion
Date : 19-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Ms. Sonia Mathur, Sr. Adv.
Ms. Vidisha Kumar, Adv.
Mr. Nikhil Chandra Jaiswal, Adv.
Ms. Prerna Dhall, Ad.
Mr. Simranjeet Singh Saluja, Adv.
For Respondent(s) Mr. Vikramjit Banerjee, ASG
Mr. Abhishek Kumar, Adv.
Ms. Megha Karanwal, Adv.
Mr. Nachiketa Joshi, Adv.
Mr. Kush Chaturvedi, Adv.
Mr. Shivam Singhania, Adv.
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
There is a request from the Presiding Signature Not Verified Digitally signed by Officer of the concerned trial Court for extension DEEPAK SINGH Date: 2022.09.20 18:45:25 IST Reason: of time to conclude the proceedings in terms of directions issued by this Court from time to time. 2 Ms. Sonia Mathur, learned senior Advocate appearing for the accused, submits inter alia that as a result of directions issued by this Court, at times the matter is taken at an accelerated pace and that may leave the accused without appropriate representation and time to place his matter.
We are quite confident that the concerned trial Court will take into account the rights of the accused while concluding the proceedings.
Considering the entirety of the matter, we grant extension and direct the trial Court to conclude the proceedings as early as possible and preferably by 31st December, 2022.
Miscellaneous application is accordingly disposed of.
(NEETU KHAJURIA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS COURT MASTER