Supreme Court - Daily Orders
Umar Khalid vs State Of Nct Of Delhi on 29 November, 2023
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
1
ITEM NO.101 COURT NO.16 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
Criminal Appeal No(s). 2826/2023
UMAR KHALID Appellant(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
[ GROUP MATTER ]
( IA No. 103150/2023 - EXEMPTION FROM FILING O.T.
IA No. 94339/2023 - EXEMPTION FROM FILING O.T.
IA No. 103149/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
W.P.(Crl.) No. 88/2022 (X)
(FOR ADMISSION and IA No.33503/2022-EXEMPTION FROM FILING O.T.)
W.P.(Crl.) No. 513/2023 (X)
W.P.(C) No. 164/2021 (PIL-W)
(FOR ADMISSION)
W.P.(Crl.) No. 470/2021 (X)
W.P.(Crl.) No. 504/2021 (X)
(IA No. 156827/2021 - STAY APPLICATION)
W.P.(C) No. 1377/2021 (X)
W.P.(C) No. 230/2022 (PIL-W)
(FOR ADMISSION)
W.P.(Crl.) No. 79/2022 (X)
(FOR ADMISSION)
W.P.(Crl.) No. 80/2022 (X)
W.P.(Crl.) No. 78/2022 (X)
Signature Not Verified
(FOR ADMISSION)
Digitally signed by
Indu Marwah
Date: 2023.11.29
17:59:50 IST
Reason:
Date : 29-11-2023 These matters were called on for hearing today.
2
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Appellant(s) Mr. Arvind Datar, Sr. Adv.
Ms. Nisha Bhambhani, Adv.
Mr. Rajat Arora, AOR
Mr. Rahul Unnikrishnan, Adv.
Mr. Harshvardhan Kotla, Adv.
Mr. Raghav Kohli, Adv.
Mr. Rohan Alva, Adv.
Ms. Gayatri T, Adv.
Ms. Mariya Shahab, Adv.
Mr. Nibin Louis, Adv.
Mr. Sandeep Sudhakar Deshmukh, AOR
Mr. Nishant Sharma, Adv.
Mr. Swapnil Anil Walde, Adv.
Mr. Prashant Bhushan, AOR
Mr. Rahul Gupta, Adv.
Ms. Alice Raj, Adv.
Mr. N. Sai Vinod, AOR
Mr. Jaimon Andrews, Adv.
Mr. Ameen Hasan K, Adv.
Mr. A. Karthik, AOR
Ms. Sumita Hazarika, AOR
For Respondent(s) Mr. Tushar Mehta, Solicitor General(NP)
Mr. Suryaprakash V.Raju, A.S.G.(NP)
Mr. Shreekant Neelappa Terdal, AOR
Mr. Zoheb Hussain, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Rajat Nair, Adv.
Mr. M.K. Maroria, Adv.
Mr. Shuvodeep Roy, AOR
Mr. Deepayan Dutta, Adv.
Mr. Saurabh Tripathi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
These matters have been listed before this Court pursuant 3 to the orders dated 31.10.2022 and 20.10.2022. Today a joint request is made on behalf of the appellant(s) as well as by the respondent(s)/Union of India to adjourn the hearing of the matters on the ground of non-availability of the concerned Senior Advocates who are going to argue the matters. List on 10.01.2024.
In the meanwhile, pleadings be completed in all connected Writ Petitions, if the parties desire to do so.
(INDU MARWAH) (MAMTA RAWAT) COURT MASTER (SH) COURT MASTER (NSH)