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Supreme Court - Daily Orders

Manoj Kumar Arora vs Union Of India on 4 April, 2018

Bench: Arun Mishra, Uday Umesh Lalit

                                                            1


     ITEM NO.10                                  COURT NO.10                       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).    8014/2017

     (Arising out of impugned final judgment and order dated 09-08-2017
     in CRMBA No. 25409/2017 passed by the High Court Of Judicature At
     Allahabad)

     MANOJ KUMAR ARORA                                                             Petitioner(s)

                                                           VERSUS

     UNION OF INDIA                                                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.106324/2017-EXEMPTION FROM FILING
     O.T. and IA No.116286/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)


     Date : 04-04-2018 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE ARUN MISHRA
                              HON'BLE MR. JUSTICE UDAY UMESH LALIT


     For Petitioner(s)                    Ms.   Vibha Datta Makhija, Sr. Adv.
                                          Mr.   Shariq Ahmed, Adv.
                                          Mr.   D.K. Thakur, Adv.
                                          Mr.   Tariq Ahmed, Adv.
                                          Mr.   Irshad Ahmad, AOR

     For Respondent(s)                    Mr.   Aman Lekhi, ASG
                                          Mr.   Surender Kumar Gupta, Adv.
                                          Mr.   Abhay Kumar, Adv.
                                          Mr.   B. Krishna Prasad, AOR


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

At this stage learned counsel appearing for the petitioner Signature Not Verified has rightly prayed for withdrawal of this Digitally signed by NEELAM GULATI petition, Date: 2018.04.05 16:44:25 IST Reason:

however, it is assured that adjudication proceeding is going to be concluded subject to cooperation of the applicant-accused within three months 2 as well as it was stated before us that witness has not been cross examined for the last several months in the trial proceedings. It is assured by the counsel appearing for the accused that they would cross examine the witnesses on the dates fixed and no adjournment would be sought.
We request the trial court subject to co operation of accused to expedite the trial as eighteen witnesses are to be examined. Let endeavour be made to conclude the trial expeditiously preferably within eight months.
Special leave petition is accordingly disposed of.
(NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) BRANCH OFFICER