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Umar Khalid vs State Of Nct Of Delhi on 9 August, 2023

Bench: A.S. Bopanna, Prashant Kumar Mishra

     ITEM NO.10                             COURT NO.4                 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(s).   6857/2023

     (Arising out of impugned final judgment and order dated 18-10-2022 in
     CRLA No. 173/2022 passed by the High Court Of Delhi At New Delhi)

     UMAR KHALID                                                        Petitioner(s)

                                     VERSUS
     STATE OF NCT OF DELHI                              Respondent(s)
     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)

     Date : 09-08-2023 These matters were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.S. BOPANNA
                            HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA

     For Petitioner(s)                Mr. Kapil Sibal, Sr. Adv.
                                      Mr. Chander Uday Singh, Sr. Adv.
                                      Mr. Trideep Pais, Sr. Adv.
                                      Ms. Sanya Kumar, Adv.
                                      Mr. Sahil Ghai, Adv.
                                      Mr. N. Sai Vinod, AOR
                                      Ms. Aparajita Jamwal, Adv.
                                      Ms. Sudakshina Prasad, Adv.

     For Respondent(s)                Mr. Suryaprakash V.raju, A.S.G.
                                      Mr. Zoheb Hussain, Adv.
                                      Mr. Padmesh Mishra, Adv.
                                      Mr. Arkaj Kumar, Adv.
                                      Mr. Annam Venkatesh, Adv.
                                      Mr. Rajat Nair, Adv.
                                      Dr. N. Visakamurthy, Adv.
                                      Mr. Shreekant Neelappa Terdal, AOR

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

The matter cannot be taken up in this combination of Bench.

Hence, list the matter on 17.08.2023.

The counter affidavit be taken on record.

          (NISHA KHULBEY)                                               (DIPTI KHURANA)
     SENIOR PERSONAL ASSISTANT                                       ASSISTANT REGISTRAR