Supreme Court - Daily Orders
In Re.. Court On Its Own Motion vs Deepak Khosla on 11 December, 2017
Bench: Kurian Joseph, Amitava Roy
ITEM NO.42 COURT NO.5 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SMC (Crl.) Nno. 1 of 2016
IN RE.COURT ON ITS OWN MOTION Petitioner(s)
VERSUS
DEEPAK KHOSLA Respondent(s)
WITH
Crl.A. D. 12723/2016 (II-C)
SLP(Crl) D. 12309/2016 (II-C)
Date : 11-12-2017 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Petitioner-in-person
For Respondent(s) Mr. Salman Khurshid, Sr. Adv.
Mr. Imtiaz Ahmed, Adv.
Mrs. Naghma Imtiaz, Adv.
Mr. Ahmed Zargham, Adv.
Ms. Amra Moosavi, Adv.
For M/S. Equity Lex Associates
UPON hearing the counsel the Court made the following
O R D E R
The learned senior counsel submits that an affidavit has been filed before the High Court and the High Court has passed orders in the affidavit.
The learned counsel shall file additional documents including the affidavit and the order passed by the High Court.
List after six weeks.
Signature Not Verified
(JAYANT KUMAR ARORA) (RENU DIWAN) Digitally signed by JAYANT KUMAR ARORA Date: 2017.12.14 13:06:56 IST Reason: COURT MASTER ASSISTANT REGISTRAR