Supreme Court - Daily Orders
Punit Beriwala vs The State Of Nct Of Delhi on 10 April, 2023
Bench: A.S. Bopanna, Hima Kohli
1
ITEM NO.44 COURT NO.12 SECTION II-C
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). 11042/2022
(Arising out of impugned final judgment and order dated 17-10-2022
in CRLMC No. 4189/2022 passed by the High Court Of Delhi At New
Delhi)
PUNIT BERIWALA Petitioner(s)
VERSUS
THE STATE OF NCT OF DELHI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.177591/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT
IA No. 177591/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 183998/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 10-04-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MS. JUSTICE HIMA KOHLI For Petitioner(s) Ms. Misha Rohatgi, AOR Mr. Nakul Mohta, Adv.
Ms. Alina Merin Mathew, Adv. Mr. Lokesh Bhola, Adv.
For Respondent(s) Mr. Karan Khanuja, Adv.
Mr. Jasmeet Singh, AOR Mr. Divjot Singh Bhatia, Adv. Mr. Saif Ali, Adv.
Ms. Rusheet Saluja, Adv.
Mr. Jayant K.sud, A.S.G. Mr. Shreekant Neelappa Terdal, AOR Mr. Rupinder Sinhmar, Adv. Mr. Sanjay Kr.tyagi, Adv. Mr. Rajan Kr.chourasia, Adv.Signature Not Verified
Mr. Digvijay Dam, Adv.
Dr. N. Visakamurthy, Adv.Digitally signed by Nisha Khulbey Date: 2023.04.10 18:17:24 IST Reason:
Mr. Mishra Saurabh, AOR 2 UPON hearing the counsel the Court made the following O R D E R In view of the letter circulated by the learned counsel for the respondent(s) seeking adjournment for filing counter affidavit, hearing of the matter is adjourned by four weeks.
Rejoinder, if any, be filed in the meanwhile.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR