Supreme Court - Daily Orders
Union Of India vs Barakathullah on 30 October, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
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ITEM NO.66 COURT NO.6 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.) Nos.14036-14040/2023
(Arising out of impugned final judgment and order dated 19-10-2023
in CRLA No. 98/2023 19-10-2023 in CRLA No. 114/2023 19-10-2023 in
CRLA No. 116/2023 19-10-2023 in CRLMP No. 11595/2023 19-10-2023 in
CRLMP No. 8094/2023 passed by the High Court Of Judicature At
Madras)
UNION OF INDIA Petitioner(s)
VERSUS
BARAKATHULLAH Respondent(s)
(IA No. 223165/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No. 223164/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 30-10-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Tushar Mehta, Solicitor General(N/P)
Mr. Rajat Nair, Adv.
Mr. Sarthak Karol, Adv.
Mr. Raman Yadav, Adv.
Ms. Satvika Thakur, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. Siddharth Dave, Sr. Adv.
Mr. Rizwan Ahmad, AOR
Mr. Shaikh Saipan Dastgir, Adv.
Mr. A Nowfel, Adv.
Mr. Adith Deshmukh, Adv.
Mr. Arpit Jacob Varaprasad, Adv.
Signature Not Verified
Mr. Amir Kaleem, Adv.
Mr. Shereef K A, Adv.
Digitally signed by
SNEHA DAS
Date: 2023.10.30
17:26:20 IST
Reason:
Mr. Basant R, Sr. Adv.
Mr. A. Selvin Raja, AOR
Mr. A.raja Mohamed, Adv.
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Mrs. V.shahira Banu, Adv.
Mr. Akshay Sahay, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable three weeks hence. Notice shall be served by dasti in addition to regular mode.
(SNEHA DAS) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR