Supreme Court - Daily Orders
Union Of India vs Ravi Prakash Gupta on 13 September, 2021
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.20 Court 8 (Video Conferencing) SECTION II
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).20/2021
(Arising out of impugned final judgment and order dated 04-03-2020
in BN No.12674/2019 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
UNION OF INDIA Petitioner(s)
VERSUS
RAVI PRAKASH GUPTA Respondent(s)
(FOR ADMISSION and I.R. and IA No.405/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT, IA No.405/2021 - EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
WITH
SLP(Crl) No.557/2021 (II)
(FOR ADMISSION and I.R. and IA No.7616/2021-EXEMPTION FROM FILING
O.T.)
SLP(Crl) No.4071/2021 (II)
(IA No. 65888/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(Crl) No.4420/2021 (II)
(IA No.71004/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(Crl) No.4419/2021 (II)
(IA No.70997/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 13-09-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Ms. Aishwarya Bhati, ASG
Mr. K.M. Nataraj, ASG
Mr. Akshay Amritanshu, Adv.
Mr. Rajat Nair, Adv.
Signature Not Verified
Mr. Mukul Singh, Adv.
Digitally signed by
Rachna
Date: 2021.09.13
Mr. Subranshi Padhi, Adv.
16:25:18 IST
Reason: Ms. B. Sunita Rao, Adv.
Mr. P.V. Yogeswaran, Adv.
Mr. Adit Khorana, Adv.
Mr. B.K. Satija, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s) Mr. Ram Sankar, Adv.
Ms. K. Vaijanthi, Adv.
Mr. G. Jaisingh, Adv.
Ms. G. Chitrakala, Adv.
Ms. Sujatha Bhagathi, Adv.
Mr. Yusuf, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP (Crl.) No(s).20/2021 & SLP(Crl) No.557/2021 Respondents have been served and appearing through their counsel.
SLP(Crl) No.4071/2021, SLP(Crl) No.4420/2021 & SLP(Crl) No.4419/2021 Office report indicates that the respondent(s) in each of the cases have not been served. Learned counsel for the petitioner may take fresh steps to serve the unserved respondent(s). In addition, the respondent(s) may be served through Judicial Magistrate concerned.
List after four weeks.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS