Supreme Court - Daily Orders
Vikalp Jain vs Union Of India on 4 November, 2019
Bench: Chief Justice, Surya Kant
SLP(Crl.) 9769/2019
1
ITEM NO.21 COURT NO.1 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.9769/2019
(Arising out of impugned final judgment and order dated 02-08-2019
in MUA227 No. 5789/2019 passed by the High Court of Judicature at
Allahabad)
VIKALP JAIN Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for exemption from filing O.T. and interim relief)
Date : 04-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Rupinder Singh Sodhi, Sr. Adv.
Mr. Omkar Shrivastava, Adv.
Mr. Salil Shrivastava, Adv.
Mr. Vibhor Mathur, Adv.
Mr. Arun Pratap Singh, Adv.
Mr. Rishabh Khandelwal, Adv.
Mr. Shashwat Sidhant, Adv.
Mr. Deepak Kumar, Adv.
Mr. Prerit Shukla, Adv.
Ms. Rashmi Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
On a statement made by Shri Rupinder Singh Sodhi, Digitally signed by learned senior counsel for the petitioner that the deposit CHETAN KUMAR Date: 2019.11.04 17:26:37 IST Reason:
ordered by the Chief Judicial Magistrate, Meerut and upheld by the High Court will be furnished in the form of bank guarantee, we issue notice, returnable within four weeks and SLP(Crl.) 9769/2019 2 stay the operation of the order dated 2 nd August, 2019, passed by the High Court of Judicature at Allahabad so far as the approval of condition of deposit of Rs.1 crore is concerned.
No coercive steps be taken against the petitioner for the aforesaid period of four weeks.
(Chetan Kumar) (Anand Prakash)
A.R.-cum-P.S. Court Master