Supreme Court - Daily Orders
Prashant Luthra vs The State on 19 May, 2023
Bench: A.S. Bopanna, Pankaj Mithal
1
ITEM NO.55 COURT NO.7 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). 6391/2023
(Arising out of impugned final judgment and order dated 01-05-2023
in CRLMA No. 11585/2023 in Crl. Rev. P. No. 539/2022 passed by the
High Court Of Delhi At New Delhi)
PRASHANT LUTHRA Petitioner(s)
VERSUS
THE STATE & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.101433/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.101435/2023-EXEMPTION FROM
FILING O.T. )
Date : 19-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Siddharth Aggarwal, Sr. Adv.
Mr. Sanjay Abbott, Adv.
Ms. Neeha Nagpal, Adv.
Mr. Malak Manish Bhatt, AOR
Mr. Vishvendra Tomar, Adv.
Mr. Akash Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned senior counsel for the petitioners. The impugned order refers to the earlier order dated 23.08.2022, which indicates the intention of the High Court to consider the criminal revision petition pending before it prior to Signature Not Verified the matter proceeding before the Trial Court, due to which it has Digitally signed by Nisha Khulbey Date: 2023.05.20 12:55:20 IST Reason: been indicated that the proceedings before the Trial Court be taken up after the date of hearing before the High Court. 2 Presently, through the impugned order, it provides an impression that the said order dated 23.08.2022, has been given a go by and the Trial Court has been permitted to proceed with the matter without even deciding as to whether the stay is to be vacated or not, or either considering the Criminal Revision Petition itself on its own merits.
In that view, issue notice to the respondents. In the meanwhile, the observations and directions of the High Court through order dated 23.08.2022 ,shall continue to guide the Trial Court.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR