Supreme Court - Daily Orders
Hiteshkumar Pulin Gupta vs State Of Gujarat on 17 February, 2026
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.21 COURT NO.7 SECTION II-E
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). 4026-
4027/2024
[Arising out of impugned final judgment and order dated 22-12-2023
in CRMA No. 1/2023 22-12-2023 in CLRA No. 105/2017 passed by the
High Court of Gujarat at Ahmedabad]
HITESHKUMAR PULIN GUPTA PETITIONER(S)
VERSUS
STATE OF GUJARAT & ANR. RESPONDENT(S)
[FOR FINAL DISPOSAL]
(IA No. 70472/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT IA No. 79097/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 17-02-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Narendra Jain, Adv.
Mr. Sabarish Subramanian, AOR
Mr. Vishnu Unnikrishnan, Adv.
For Respondent(s) Ms. Swati Ghildiyal, AOR
Ms. Apoorva Anand, Adv.
Mr. Badal Dwevedi, Adv.
Mr. Pritam Bishwas, Adv.
Mr. Prem Sunder Jha, AOR
UPON hearing the counsel the court made the following
O R D E R
Put up on 24.02.2026 by which time, learned counsel for the respondent may take further instructions in the Signature Not Verified matter.
Digitally signed by GEETA AHUJA Date: 2026.02.17 17:01:47 IST Reason: (Nidhi Mathur) (Geeta Ahuja)
Court Master (NSH) Assistant Registrar-cum-PS