Supreme Court - Daily Orders
The State Of Uttarakhand Home vs Pradeep Khandelwal on 20 September, 2017
Bench: N.V. Ramana, D.Y. Chandrachud
ITEM NO.101(PH) COURT NO.9 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(s). 1123/2011
THE STATE OF UTTARAKHAND HOME Appellant(s)
VERSUS
PRADEEP KHANDELWAL Respondent(s)
WITH
Crl. Appeal No. 1132/2011
Date : 20-09-2017 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Appellant(s)
Mr. Gaurav Agrawal, AOR
Mr. Abhikalp Pratap Singh, Adv.
Mr. Abhay Anturkar, Adv.
Mr. Ashutosh Kumar Sharma, Adv.
Mr. Jatinder Kumar Bhatia, AOR
For Respondent(s)
Mr. Bhuvneshwari Pathak, Adv.
Ms. Shilpi Satyapriya, Adv.
Mr. Rahul Kaushik, AOR
Mr. Abhaya Kashyap, Adv.
Mr. Pankaj Prasad, Adv.
Mr. Rahul Mukherjee, Adv.
For M/s Mitter & Mitter Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Gaurav Agrawal, learned counsel appearing for the appellant in Criminal Appeal No.1132/2011 resumed his arguments at 10.45 a.m. and concluded at 12.15 p.m. Signature Not Verified Learned counsel appearing for the appellant – State of Uttarakhand in Criminal Appeal No.1123/2011 states that he wanted Digitally signed by VISHAL ANAND Date: 2017.09.20 14:52:12 IST Reason: to adopt the arguments/submissions made by Mr. Gaurav Agrawal, learned counsel. He is permitted to do so.
-2-Thereafter, Mr. Abhaya Kashyap, learned Counsel appearing for Respondent No.2 - accused in Criminal Appeal No.1132 of 2011 started his arguments at 12.16 p.m. and was on his legs when the Court rose for the day leaving the matters part-heard. List the matters tomorrow i.e., 21st September, 2017 as Part-Heard.
(VISHAL ANAND) (S.SIVARAMAKRISHNA) COURT MASTER (SH) ASST.REGISTRAR Cases cited:- 1. (1988) 3 SCC 609 at Page 732 Para 275 2. (2005) 11 SCC 600 at Page 686