Supreme Court - Daily Orders
Mithilesh Rai vs Union Of India on 25 September, 2019
Bench: Arun Mishra, Vineet Saran, S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
WRIT PETITION (CRL.) NO. 52 OF 2018
MITHILESH RAI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
It is submitted by the learned senior counsel appearing on behalf of the petitioner that the convict has died and thus, the matter has become infructuous.
The writ petition is, accordingly, dismissed as infructuous.
.......................J. [ ARUN MISHRA ] .......................J. [ VINEET SARAN ] .......................J. [ S. RAVINDRA BHAT ] New Delhi;
SEPTEMBER 25, 2019.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2019.09.28 13:08:56 IST Reason: ITEM NO.105 COURT NO.4 SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Writ Petition(s)(Criminal) No(s). 52/2018 MITHILESH RAI Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.32012/2018-GRANT OF INTERIM RELIEF IA No. 32012/2018 - GRANT OF INTERIM RELIEF) Date : 25-09-2019 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE S. RAVINDRA BHAT Counsel for the parties Ms. Aishwarya Bhati, Sr. Adv.
(name of the Sr. Adv. not mentioned in the appearance slip) Mr. Amartya Kanjilal, Adv. Mr. Zoheb Hossain, AOR Mr. R. Balasubramaniam, Sr. Adv. Mr. Akshay Amritanshu, Adv. Mr. Akansha Kaul, Adv.
Mr. Arvind Kumar Sharma, AOR Mr. Sarvesh Singh Baghel, AOR UPON hearing the counsel the Court made the following O R D E R The writ petition is dismissed as infructuous in terms of the signed order.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)