Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Shyam Khemani vs State Of M.P. on 31 August, 2020

Bench: N.V. Ramana, S. Abdul Nazeer, Surya Kant

     ITEM NO.22                          Court 2 (Video Conferencing)            SECTION X

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

                                   Writ Petition(Criminal)      No.221/2020

     SHYAM KHEMANI                                                        Petitioner(s)

                                                       VERSUS

     STATE OF M.P. & ORS.                                                 Respondent(s)

     (FOR ADMISSION and IA No.75272/2020­GRANT OF INTERIM RELIEF, IA
     No.75282/2020­APPLICATION FOR EXEMPTION FROM FILING NOTARIZED
     AFFIDAVIT & WELFARE STAMP & IA NO.81630/2020­APPLICATION FOR
     EXEMPTION FROM FILING NOTARIZED AFFIDAVIT)

     WITH
     W.P.(Crl.) No. 223/2020 (X)
     (FOR GRANT OF INTERIM RELIEF ON IA 75945/2020 AND FOR EXEMPTION
     FROM FILING NOTARIZED AFFIDAVIT ON IA 75948/2020)

     Date : 31­08­2020 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE N.V. RAMANA
                             HON'BLE MR. JUSTICE S. ABDUL NAZEER
                             HON'BLE MR. JUSTICE SURYA KANT

     For Petitioner(s)
                                         Mr.   Mukul Rohatgi, Sr. Adv.
                                         Mr.   Kumar Shashank, Adv.
                                         Ms.   Devanshi Singh, Adv.
                                         Ms.   Natasha Vinayak, 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 the learned counsel appearing for the petitioners in Writ Petition (Crl.) No.221 of 2020 and Writ Petition (Crl.) No.223 of 2020.

Applications seeking exemption from filing notarized affidavit and welfare stamp in both the matters are allowed.

Issue notice.

 ­2­ No coercive steps shall be taken against the petitioners by way of arrest in the meanwhile.

However, this does not mean that investigation by the GST Authorities will in any manner be thwarted. Tag with Writ Petition (Crl.) No.35 of 2020.

(VISHAL ANAND)                                  (RAJ RANI NEGI)
COURT MASTER (SH)                             ASSISTANT REGISTRAR