Supreme Court - Daily Orders
Amit Sarawgi @ Amit Sarawagi vs Union Of India on 29 March, 2023
Bench: Abhay S. Oka, Rajesh Bindal
ITEM NO.37 COURT NO.17 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). 3685/2023
(Arising out of impugned final judgment and order dated 22-11-2022
in CRMA No. 2681/2022 passed by the High Court of Jharkhand at
Ranchi)
AMIT SARAWGI @ AMIT SARAWAGI Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(IA No.57743/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 29-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Ms. Sonia Mathur, Sr. Adv.
Mr. Ashish Kumar Sharma, Adv.
Mr. Sushil Kumar Dubey, Adv.
Mr. Samdarshi Sanjay, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned senior counsel appearing for the petitioner.
No case for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. The Special Leave Petition is accordingly dismissed.
Pending applications also stand disposed of.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.03.29 18:54:09 IST Reason: (ANITA MALHOTRA) (AVGV RAMU) AR-CUM-PS COURT MASTER