The State Of Arunachal Pradesh vs Kamal Agarwal on 28 July, 2023

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Supreme Court - Daily Orders

The State Of Arunachal Pradesh vs Kamal Agarwal on 28 July, 2023

Bench: Vikram Nath

     ITEM NO.23                              COURT NO.12                 SECTION II

                                   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).8663-8665/2023

     (Arising out of impugned final judgment and order dated 23-05-2023
     in SBCRWP No. 987/2022 23-05-2023 in SBCRWP No. 988/2022 23-05-2023
     in SBCRWP No. 989/2022 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     THE STATE OF ARUNACHAL PRADESH                                     Petitioner(s)

                                                     VERSUS

     KAMAL AGARWAL & ORS. Etc.                                           Respondent(s)

     (FOR ADMISSION and I.R. and IA No.136047/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.136048/2023-EXEMPTION FROM
     FILING O.T.)

     Date : 28-07-2023 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE VIKRAM NATH
                             HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH

     For Petitioner(s)                 Mr. Abhimanyu Tewari, AOR
                                       Ms. Eliza Bar, Adv.

     For Respondent(s)                 Mr. Fuzail Ahmad Ayyubi, AOR
                                       Mr. Anuj Bhandari, Adv.
                                       Mr. Yuvraj Singh Rajawat, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Mr. Fuzail Ahmad Ayyubi, learned counsel appeared on Caveat on behalf of the respondent Nos.1 & 2 in SLP (Crl) No.8664/2023 & respondent No.1 in SLP (Crl) No.8665/2023. He prays for and is granted four weeks’ time to file counter affidavit.

Issue notice to the remaining respondents, returnable within four weeks.

List again on 05.09.2023.

Signature Not Verified Digitally signed by Nisha Khulbey

In the meantime, the operation of the impugned order passed by Date: 2023.07.31 the High Court shall remain stayed. 14:04:41 IST Reason:

(GAGANDEEP SINGH CHADHA) (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)

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