Supreme Court - Daily Orders
Moti Lal @ Moti Lal Patwa, vs Union Of India on 14 December, 2020
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.20 Court No.1 (Video Conferencing) 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).3244/2020
(Arising out of impugned final judgment and order dated 11-06-2020
in CRLM No.73052/2019 passed by the High Court Of Judicature At
Patna)
MOTI LAL @ MOTI LAL PATWA Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(WITH IA No.64997/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.65000/2020-EXEMPTION FROM FILING AFFIDAVIT and
IA No. 65000/2020 - EXEMPTION FROM FILING AFFIDAVIT and IA No.
64997/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 14-12-2020 The matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Alakh Alok Srivastava, AOR
For Respondent(s) Mr. S. V. Raju, ASG
Mr. Kanu Agarwal, Adv.
Ms. Akansha Kaul, Adv.
Ms./Mr. Sairica Raju, Adv.
Mr. B V Balram Das, AOR
Mr. B. Krishna Prasad, AOR
UPON perusing papers the Court made the following
O R D E R
In view of the letter circulated by Advocate-on-Record for the petitioner seeking adjournment for filing rejoinder affidavit, put up after one week.
Signature Not Verified(SANJAY KUMAR-II) Digitally signed by Sanjay Kumar Date: 2020.12.14 (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS 17:13:59 IST Reason: ASSISTANT REGISTRAR