Supreme Court - Daily Orders
Deepak Kumar Goyal vs Union Of India on 25 October, 2019
Bench: Rohinton Fali Nariman, V. Ramasubramanian
ITEM NO.35 COURT NO.5 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No. 287/2019
DEEPAK KUMAR GOYAL Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.158940/2019-GRANT OF INTERIM
RELIEF)
Date : 25-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s)
Mr. Saurav Kirpal, Adv.
Mr. Vipul Shrivastava, Adv.
Mr. Rajendra Vats, Adv.
Mr. S. S. Sastry, Adv.
Mr. Pawan Upadhyay, Adv.
Ms. Sharmila Upadhyay, Adv.
UNUC Legal LLP, AOR
For Respondent(s)
Mr. Tushar Mehta, SG.
Mr. Kanu Agarwal, Adv.
Mr. B. V. Balram Das, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
No coercive steps shall be taken against the petitioner in the meantime.
Tag the matter along with W.P. (Crl.) No. 336 of 2018.
Signature Not Verified(NIDHI AHUJA) (NISHA TRIPATHI) Digitally signed by R COURT MASTER (SH) BRANCH OFFICER NATARAJAN Date: 2019.10.25 16:57:40 IST Reason: