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Union Of India vs Sushil Kumar Tiwari on 14 February, 2022

Bench: Chief Justice, A.S. Bopanna, Hima Kohli

     ITEM NO.14                     Court 1 (Video Conferencing)             SECTION II­A

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

                         Petition for Special Leave to Appeal (Crl.)      No.920/2022

     (Arising out of impugned final judgment and order dated 12­08­2021
     in MCRC No. 21204/2021 passed by the High Court of M.P. at Indore)

     UNION OF INDIA                                                       Petitioner(s)

                                                       VERSUS

     SUSHIL KUMAR TIWARI                                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.16001/2022­EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 14­02­2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                         Mr.   K.M. Nataraj, ASG
                                         Mr.   Adit Khorana, Adv.
                                         Mr.   Sahilesh Madiyal, Adv.
                                         Mr.   Sunil Kumar Verma, Adv.
                                         Mr.   Raghav Sharma, Adv.
                                         Mr.   Arvind Kumar Sharma, AOR
     For Respondent(s)


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

The Court is convened through Video Conferencing.

Heard learned Additional Solicitor General appearing for the petitioner – Union of India and perused the material available on record.

Application seeking exemption from filing certified copy of Digitally signed by SATISH KUMAR YADAV the impugned order is allowed. Date: 2022.02.14 16:35:49 IST Reason:

Issue notice.

Dasti service, in addition, is permitted.  ­2­ The Registry is directed to list this matter after service is complete on the sole Respondent.

(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)