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Supreme Court - Daily Orders

Mohd. Arbaz vs State Of Nct Of Delhi on 17 January, 2023

Bench: A.S. Bopanna, Sudhanshu Dhulia

                                                      1

     ITEM NOS.11 + 40                            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
     ITEM NO. 11

     Petition(s) for Special Leave to Appeal (Crl.) No(s) 8164-8166/2021

     (Arising out of impugned final judgment and order dated 03-11-2020
     in CRLREVP No. 1219/2019 03-11-2020 in CRLREVP No. 1220/2019 03-11-
     2020 in CRLREVP No. 1222/2019 passed by the High Court Of Delhi At
     New Delhi)

     MOHD. ARBAZ & ORS.                                                  Petitioner(s)

                                                   VERSUS

     STATE               OF NCT OF DELHI                                 Respondent(s)

     (IA No. 201157/2022 - INTERVENTION/IMPLEADMENT)

                                                   WITH

                                      SLP(Crl) No. 6876-6877/2022

     FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
     103181/2022
     IA No. 103181/2022 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

                                           SLP(Crl) No. 8718/2021

     FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
     147020/2021
     IA No. 147020/2021 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

                                   SLP(Crl) No. 8496-8497/2021 (II-B)

     IA No. 164255/2021 - EXEMPTION FROM FILING AFFIDAVIT
     IA No. 164253/2021 - EXEMPTION FROM FILING O.T.
     IA No. 164250/2021 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES
     IA No. 149482/2021 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)
                             SLP(Crl) No. 355/2022
Signature Not Verified


     IA No. 7098/2022 - EXEMPTION FROM FILING O.T.)
Digitally signed by
Nisha Khulbey
Date: 2023.01.17
17:04:31 IST
Reason:                     SLP(Crl) No. 532/2022

                                           SLP(Crl) No. 1118/2022

     IA No. 18865/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
                                   2

JUDGMENT

IA No. 18864/2022 - EXEMPTION FROM FILING O.T. IA No. 18862/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) SLP(Crl) No. 2666/2022 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 41461/2022 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 41462/2022 FOR APPLICATION FOR TAKING ON RECORD ON IA 46867/2022 FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 46871/2022 FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 53398/2022 IA No. 46867/2022 - APPLICATION FOR TAKING ON RECORD IA No. 53398/2022 - APPROPRIATE ORDERS/DIRECTIONS IA No. 46871/2022 - EXEMPTION FROM FILING AFFIDAVIT IA No. 41462/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 41461/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) SLP(Crl) No. 5190/2022 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 79259/2022 FOR GRANT OF BAIL ON IA 111130/2022 IA No. 79259/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(Crl) No. 11181/2022 (FOR ADMISSION and I.R.) ITEM NO. 40 SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 739/2023 (Arising out of impugned final judgment and order dated 25-03-2022 in BA No. 4317/2021 passed by the High Court Of Delhi At New Delhi) ARUN KUMAR GOYAL Petitioner(s) VERSUS NARCOTICS CONTROL BUREAU Respondent(s) ([TO BE TAKEN UP ALONG WITH ITEM NO. 11 I.E. SLP(Crl) No.8164- 8166/2021.].... IA No.5570/2023-CONDONATION OF DELAY IN FILING and IA No.5571/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.5572/2023-EXEMPTION FROM FILING O.T. ) Date : 17-01-2023 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE SUDHANSHU DHULIA 3 For Parties(s) Mr. Uday Gupta, Adv.
Mr. Harish Dasan, Adv.
Mr. Rajiv Ranjan, Adv.
Ms. Shivani M. Lal, Adv. Mr. M.k. Tripathi, Adv. Mohammad Akbar Khan, Adv. Mr. Adbhut Pathak, Adv. Mr. Hiren Dasan, AOR Mr. Rishi Malhotra, AOR Mr. Jaydip Pati, Adv.
Mr. Siddharth Luthra, Sr. Adv. Mr. Nishant Singh, AOR Mr. Rohan Dewan, Adv.
Mrs. Lakshmi Rao, Adv.
Mr. Sheezan Hashmi, Adv. Mr. Akshat Kumar, Adv.
Mr. Adityaa Raju, Adv.
Mr. Asif Ahmed, Adv.
Mr. Kushagra, Adv.
Mr. Balaji Srinivasan, AOR Mr. Aabhas Kshetarpal, Adv. Mr. Siddhartha Jha, AOR Priyambika MK Jha, Adv Mr. Vishal Yadav, Adv.
Mr. Kuldeep Singh Kuchaliya, Adv. Mr. Ajay Pal, AOR Mr. Neeraj, A.A.G. Mr. Deepak Thukral, D.A.G. Mr. Bhanwar Pal Jadon, Adv. Mr. Samar Vijay Singh, AOR Ms. Amrita Verma, Adv.
Mr. Keshav Mittal, Adv. Ms. Sabarni Som, Adv.
Mr. Rajat Mishra, Adv.
Mrs. Tanuj Bagga Sharma, AOR Dr. M.k Ravi, Adv.
Mr. Sanjay Bhasin, Adv.
Mr. Sriram P., AOR Mr. M.S. Vishnu Shankar, Adv. Ms. Neha Kumari, Adv.
Mr. Aditya Santosh, Adv. Mr. A Lal S, Adv.
4
Mr. Rudro Chatterjee, Adv. Mr. Shariq Nisar, Adv.
Mr. Mohammad Tanvir, Adv. Ms. Masoom Rajsingh, Adv. Ms. Sonali Suryavanshi, Adv. Mr. Anas Tanwir, AOR Mr. Nishe Rajen Shonker, AOR Mrs. Anu K Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. S V Raju, ASG Mr. Gurmeet Singh Makker, AOR Ms. Sairica V Raju, Adv. Mr. Ritwiz Rishabh, Adv. Mr. Anmol Chandan, Adv. Ms. Swarupama Chaturvedi, Adv.
Mr. Neeraj, A.A.G. Mr. Deepak Thukral, D.A.G. Mr. Bhanwar Pal Singh Jadon, DAG Mr. Piyush Beriwal, Adv. Mr. Ankit Raj, Adv.
Mr. Rudra Paliwal, Adv. Mr. Vedansh Anand, Adv. Mr. Robin Singh Solanki, Adv. Mr. Chetan Jadon, Adv.
Mr. VPS Jadon, Adv.
Ms. Hemlata Singh, Adv. Mr. Harsh Vardhan Singh Rajawat, Adv. Dr. Monika Gusain, AOR M/S. Plr Chambers And Co., AOR Ms. Megha Karnwal, AOR Ms. Astha Sharma, AOR Mr. Ravinder Singh, Adv. Mr. Srisatya Mohanty, Adv. Ms. Raveesha Gupta, Adv. Ms. Mantika Haryani, Adv. Mr. Sanjeev Kaushik, Adv. Mr. Shreyas Awasthi, Adv. Mr. Himanshu Chakravarty, Adv. Mr. Devvrat Singh, Adv. Ms. Muskan Surana, Adv.
5
UPON hearing the counsel the Court made the following O R D E R SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 739/2023 Issue notice to the respondent(s).
In all the other petitions where the States have not yet entered appearance, the learned counsel for the petitioners may serve them through the Standing Counsel for the respective States.
SPECIAL LEAVE PETITION (Criminal.) No. 1118/2022 Learned counsel for the petitioner submits the petition has rendered itself infructous as the petitioner has already been acquitted.
Accordingly, the petition is disposed of as infructous.
Pending application(s), if any, shall stand disposed of.
List all the matters after three weeks on a non-miscellaneous day.
Pleadings, if any, be completed in the meanwhile.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR