Supreme Court - Daily Orders
Gorav Kathuria vs Union Of India . on 12 August, 2016
Bench: A.K. Sikri, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 737 OF 2016
GORAV KATHURIA ... Appellant
VERSUS
UNION OF INDIA AND ORS. ... Respondents
O R D E R
Though the High Court has granted certificate to appeal, we have heard the learned counsel for some time and are of the opinion that the impugned judgment of the High Court is correct.
This appeal is, accordingly, dismissed.
........................., J. [ A.K. SIKRI ] ........................., J. [ N.V. RAMANA ] New Delhi;
August 12, 2016.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.09.01 10:32:43 IST Reason: (REVISED) ITEM NO.11 COURT NO.10 SECTION IIB S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Criminal Appeal No. 737/2016 GORAV KATHURIA Appellant(s) VERSUS UNION OF INDIA AND ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned judgment and office report) Date : 12/08/2016 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Mr. Yugandhara P. Jha, Adv. Mr. Kunal Verma, Adv.
Mr. Prasanna Mohan, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order. (Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master [Revised signed order is placed on the file.] IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 737 OF 2016 GORAV KATHURIA ... Appellant VERSUS UNION OF INDIA AND ORS. ... Respondents O R D E R Though the High Court has granted certificate to appeal, after arguing the matter for some time, learned counsel for the petitioner concedes that the impugned judgment of the High Court is correct.
This appeal is, accordingly, dismissed.
........................., J. [ A.K. SIKRI ] ........................., J. [ N.V. RAMANA ] New Delhi;
August 12, 2016.
ITEM NO.11 COURT NO.10 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No. 737/2016
GORAV KATHURIA Appellant(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned judgment and office report) Date : 12/08/2016 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Mr. Yugandhara P. Jha, Adv. Mr. Kunal Verma, Adv.
Mr. Prasanna Mohan, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master [Signed order is placed on the file.]