Supreme Court - Daily Orders
Union Of India vs Nisar Pallathukadavil Aliyar on 16 August, 2019
Bench: Uday Umesh Lalit, R. Subhash Reddy
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ITEM NO.58 COURT NO.5 SECTION II-A
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). 7016/2019
(Arising out of impugned final judgment and order dated 22-07-2019
in RN No. 81/2019 passed by the Advisory Board)
UNION OF INDIA Petitioner(s)
VERSUS
NISAR PALLATHUKADAVIL ALIYAR Respondent(s)
(IA No.117650/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AS PER SUBM. NOTE DTD. 09/14.08.19, )
WITH
W.P.(Crl.) No. 210/2019 (X)
(IA No.114460/2019-INTERIM BAIL)
SLP(Crl) No. 7021/2019 (II-A)
(IA No.117698/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
W.P.(Crl.) No. 220/2019 (X)
(IA No.120318/2019-INTERIM BAIL)
Date : 16-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr.K.M. Nataraj, ASG
Ms. Binu Tamta, Adv.
Mr. Dhruv Tamta, Adv.
Ms. Kanu Agarwal, Adv.
Mr. Sharath N. Nambiar, Adv.
Mr. Vinayak Sharma, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Vikram Chaudhri, Sr. Adv.
Signature Not Verified
Mr. Sanjay Agarwal, Adv.
Mr. Ashish Batra, Adv.
Digitally signed by
INDU MARWAH
Date: 2019.08.16
16:45:47 IST
Reason: Mr. Wattan Sharma, Adv.
Mr. Harshit Sethi, Adv.
Mr. Rishi Sehgal, Adv.
Mr. Vamshi Rao, Adv.
Mr. Keshavam Choudhri, Adv.
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Mr. Amit K. Nain, AOR
For Respondent(s) Mr. Mukul Rohatgi, Sr.Adv.
Mr. Sanjay Agarwal, Adv.
Mr. Ashish Batra, Adv.
Mr. Sarthak Sachdev, Adv.
Mr. Wattan Sharma, Adv.
Mr. P. Vanshi Rao, Adv.
Mr. Anzu. K. Varkey, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl) Nos. 7016/2019 & 7021/2019 Heard Mr.K.M. Nataraj, learned ASG in support of the petitions and Mr. Mughal Rohatgi, learned senior advocate for the respondents.
The special leave petitions preferred against the opinion dated 22.7.2019 passed by the Advisory Board in Reference Nos.81 & 87 of 2019 are dismissed and it is directed that the respondent- detunes shall be released forthwith.
The reasons in support of the order shall be given in due course.
W.P.(Crl.) No. 210/2019 & W.P.(Crl.) No. 220/2019 Order reserved.
(INDU MARWAH) (SUMAN JAIN) COURT MASTER BRANCH OFFICER