Supreme Court - Daily Orders
D.K. Shivkumar vs State Of Karnataka on 14 March, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman, Navin Sinha
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No(s). 1392 of 2013
D.K. SHIVKUMAR Appellant(s)
VERSUS
STATE OF KARNATAKA & ORS. Respondent(s)
O R D E R
Learned counsel for the appellant seeks leave to withdraw the appeal.
Accordingly, the appeal is dismissed as withdrawn.
..........................J. (ADARSH KUMAR GOEL) ..........................J. (ROHINTON FALI NARIMAN) ..........................J. (NAVIN SINHA) New Delhi, March 14, 2018.
Signature Not Verified Digitally signed by SWETA DHYANI Date: 2018.03.14 17:32:54 IST Reason: 2 ITEM NO.101 COURT NO.11 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). 1392/2013 D.K. SHIVKUMAR Appellant(s) VERSUS STATE OF KARNATAKA & ORS. Respondent(s) WITH Crl.A. No. 1383/2013 (II-C) Crl.A. No. 1377/2013 (II-C) Crl.A. No. 1382/2013 (II-C) Crl.A. No. 1394/2013 (II-C) Crl.A. No. 1384/2013 (II-C) Crl.A. No. 1375-1376/2013 (II-C) Crl.A. No. 1393/2013 (II-C) Crl.A. No. 1386-1387/2013 (II-C) Crl.A. No. 1385/2013 (II-C) Crl.A. No. 1406/2013 (II-C) Crl.A. No. 1396/2013 (II-C) Crl.A. No. 1395/2013 (II-C) Crl.A. No. 1391/2013 (II-C) Crl.A. No. 1389/2013 (II-B) Crl.A. No. 1388/2013 (II-B) Crl.A. No. 1398/2013 (II-C) Crl.A. No. 1397/2013 (II-C) SLP(Crl) No. 2610/2013 (II-B) (FOR STAY APPLICATION ON IA 6595/2013) Crl.A. No. 1390/2013 (II-C) 3 Crl.A. No. 1399/2013 (II-C) Crl.A. No. 1402/2013 (II-C) Crl.A. No. 1400/2013 (II-C) Crl.A. No. 1401/2013 (II-C) Crl.A. No. 1404/2013 (II-C) Crl.A. No. 1403/2013 (II-C) Crl.A. No. 1405/2013 (II-C) SLP(Crl) No. 6835/2013 (II-C) SLP(Crl) No. 6834/2013 (II-C) (FOR STAY APPLICATION ON IA 17361/2013) SLP(Crl) No. 6837/2013 (II-C) Crl.A. No. 388/2014 (II-C) SLP(Crl) No. 10050-10051/2013 (II-C) (FOR STAY APPLICATION ON IA 25616/2013) SLP(Crl) No. 9652-9653/2013 (II-C) (FOR STAY APPLICATION ON IA 46267/2017) Crl.A. No. 234/2014 (II-C) SLP(Crl) No. 5678/2014 (II-C) (FOR CONDONATION OF DELAY IN FILING ON IA 6612/2014 FOR CONDONATION OF DELAY IN REFILING ON IA 6614/2014) SLP(Crl) No. 1451/2014 (II-C) (FOR STAY APPLICATION ON IA 3939/2014) SLP(Crl) No. 1399/2014 (II-C) (FOR STAY APPLICATION ON IA 3856/2014) SLP(Crl) No. 2508/2014 (II-C) SLP(Crl) No. 2970/2014 (II-C) SLP(Crl) No. 2507/2014 (II-C) SLP(Crl) No. 2939/2014 (II-C) (FOR STAY APPLICATION ON IA 7575/2014 FOR VACATING STAY ON IA 21893/2014) 4 SLP(Crl) No. 2977/2014 (II-C) (ONLY FOR INTERVENTION APPLICATION [application for impleadment] ON IA 50553/2017 FOR STAY APPLICATION ON IA 50555/2017) SLP(Crl) No. 4709/2014 (II-C) SLP(Crl) No. 6372/2014 (II-C) SLP(Crl) No. 6391/2014 (II-C) (FOR STAY APPLICATION ON IA 16632/2014) SLP(Crl) No. 6691-6692/2014 (II-C) SLP(Crl) No. 9363/2017 (II-B) Date : 14-03-2018 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA For Appellant(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Arunabh Chowdhury, Adv. Mr. Anupam Lal Das, Adv. Mr. Sidharth Dave, Adv. Mr. Sarvesh Singh Baghel, Adv. Mr. Aditya Pujari, Adv. Mr. Raghav Tankha, Adv. Mr. Bhanoo Sood, Adv.
Ms. Kalyani Lal, Adv.
Mr. Tatni Basu, Adv.
Mr. Siddhartha Dave, Adv. Ms. Jentiben Ao, Adv.
Mr. Aditya Ranjan, Adv. Mr. Anuj Chauhan, Adv.
Mr. Zulfiqar Ali Khan, Adv. Mr. Aamir Naseem, Adv.
Mr. Anuj Chauhan, Adv.
Mohd. Farhan Khan, Adv. Mr. Farhan Hashmi, Adv. Mr. Md. Shahid Anwar, AOR Mr. Mukul Rohatgi, Sr. Adv. Mr. Amar Dave, Adv.
Mrs. Nandini Gore, Adv. Mr. Mohit Mudgal, Adv.
Mr. Akarsha Sahay, Adv. Mr. Sushil Jethmalani, Adv. Mrs. Manik Karanjawala, Adv. for M/s Karanjawala, AOR. 5 Mr. Anupam Lal Das, AOR Mr. Anirudh Singh, Adv. Mr. Krishanu Barua, Adv. Mr. Rishi Malhotra, AOR Mr. Bhavtosh Sharma, Adv. Mr. Gopal Jha, AOR Mr. Sibo Sankar Mishra, AOR Mr. S.P. Mehta, Adv.
Mr. Mohit D. Ram, AOR Ms. Monisha Handa, Adv. Mr. Amjid Maqbool, Adv. Mr. Kush Chaturvedi, AOR Mr. Rohit Bhatt, Adv.
Mr. Somay Kapoor, Adv.
Mr. Priyashree PH., Adv. Ms. Madhavi Divan, Sr. Adv. Mr. Sushil Gupta, Adv.
Mr. Manan Verma, Adv.
Ms. Mridula Ray Bharadwaj, AOR Mr. Sarvesh Singh Baghel, AOR Ms. Tatini Basu, AOR Mr. Yoginder Handoo, AOR Mr. Nishant Kumar, Adv. Mr. Harish Pandey, AOR Mr. Harsh Khanna, Adv.
Mr. Amit T., Adv.
Mr. Abhishek Tyagi, Adv. Mr. Nikhil Jain, AOR Mr. R.P. Shukla, Adv.
Ms. Upasana Shukla, Adv. Mr. Vijay K. Jain, AOR Mr. H.S. Bhullar, Adv.
Mr. Ashwani Kumar, AOR Ms. Iti Sharma, Adv.
Ms. Shivali Chaudhary, Adv. Mr. Abhinav Sharma, Adv. Ms. Sneha B., Adv.
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Mr. Kamal Mohan Gupta, AOR Mr. Santosh Kumar - I, AOR For Respondent(s) Ms. Pinky Anand, ASG.
Ms. Binu Tamta, Adv.
Ms. Kiran Bhardwaj, Adv. Mr. S.S. Shamshery, Adv. Mr. V. V. Pattabhi Ram, Adv. Ms. Rukmani Bobde, Adv. Mr. Hemant Arya, Adv.
Mr. Sumit T., Adv.
Mr. Mukesh Kumar Maroria, AOR Mr. P. Vinay Kumar, AOR Ms. Prerna Mehta, AOR Mr. V. N. Raghupathy, AOR Mr. Ashok K. Mahajan, AOR Mr. Siddharth Aggarwal, Adv. Mr. Senthil Jagadeesan, AOR Ms. Ruoali Samuel, Adv. Mr. Amarjit Singh Bedi, AOR Mr. B. V. Balaram Das, AOR Mr. Arunabh Chowdhury, Adv. Mr. Anupam Lal Das, Adv. Mr. Sidharth Dave, Adv. Mr. Sarvesh Singh Baghel, AOR UPON hearing the counsel the Court made the following O R D E R Arguments heard.
Judgment reserved.
Written submissions, if any, may be filed within three days from today.
Crl. A. No.1392 of 2013:
The Criminal Appeal is dismissed as withdrawn in terms of the signed order.
(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (Signed order is placed on the file)