Supreme Court - Daily Orders
State Nct Of Delhi vs Arvind Kejriwal on 1 July, 2021
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.30 Court 5 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (Crl.) No.6651/2020
(Arising out of impugned final judgment and order dated 21-10-2020
in CRLMC No.1867/2020 passed by the High Court of Delhi at New
Delhi)
STATE NCT OF DELHI Petitioner(s)
VERSUS
ARVIND KEJRIWAL & ANR. Respondent(s)
(With appln.(s) for I.R. and IA No.133280/2020-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No.133279/2020-EXEMPTION
FROM FILING O.T.)
Date : 01-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Aman Lekhi, ASG
Mr. Saurabh Mishra, Adv.
Ms. Vanshaja Shukla, Adv.
Ms. Swarupama Chaturvedi, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. Hariharan, Sr. Adv.
Mr. Shadan Farasat, AOR
Mr. Amit Bhandari, Adv.
Mr. Shourya Dasgupta, Adv.
Ms. Tanvi Tuhina, Adv.
Mr. Misbahul Haque, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
2 The Special Leave Petition is accordingly dismissed.
Signature Not Verified3 Pending applications, if any, stand disposed of.
Digitally signed by Sanjay Kumar Date: 2021.07.01 17:21:17 IST Reason: (CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master