Supreme Court - Daily Orders
Co. Amit Kumar vs Union Of India on 28 September, 2018
Bench: Madan B. Lokur, Uday Umesh Lalit
ITEM NO.301 COURT NO.3 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). 201/2018
CO. AMIT KUMAR & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
W.P.(Crl.) No. 206/2018 (X)
(FOR GRANT OF INTERIM RELIEF ON IA 116877/2018)
W.P.(Crl.) No. 205/2018 (X)
(FOR IA No.116849/2018-EX-PARTE STAY)
Date : 28-09-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sachin Sharma, AOR
Mr. Aishwarya Bhati, AOR
Cpt. Karan Singh Bhati, Adv.
Mr. Jaideep Singh, Adv.
Chitrangda Rastkavara, Adv.
Ms. Tanuja Patra, Adv.
For Respondent(s) Mr. K.K. Venugopal, Attorney General
Mr. Tushar Mehta, ASG
Mr. R. Bala, Adv.
Ms. Shraddha Deshmukh, Adv.
Ms. Aarti Sharma, Adv.
Mr. Vivek Narayan Sharma, Adv.
Mr. Ajay Kumar Singh, Adv.
Ms. Mohika Jain, Adv.
Mr. Rajeev Kumar Jha, Adv.
Dr. Shesh Mani Pandey, Adv.
Mr. Maneesh Pathak, Adv.
Mr. Colin Gonsalves, Sr. Adv.
Signature Not Verified
Mr. Shreeji Bhavsar, Adv.
Digitally signed by
SANJAY KUMAR
Date: 2018.10.03
Ms. Olivia Bang, Adv.
17:07:53 IST
Reason: Mr. Satya Mitra, Adv.
Amicus Dr. Menaka Guruswamy, Adv.
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129/2012 Mr. Govind Manoharan, Adv.
Mr. Abhinav Rao, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard submissions of learned counsel for the petitioner and the learned Attorney General. We have also heard learned counsel for the petitioner and the learned Amicus in W.P. (Crl.) No. 129/2012.
Order reserved on recusal application in Raj Kumar Brojen [W.P. (Crl.) No. 206/2018] and Lourembam Deben Singh [W.P. (Crl.) No. 205/2018].
(MEENAKSHI KOHLI) (ANITA RANI AHUJA)
COURT MASTER COURT MASTER
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