Supreme Court - Daily Orders
Ajay Kumar Tomar vs State Of Nct Of Delhi on 14 December, 2022
Bench: A.S. Bopanna, S. Ravindra Bhat
1
ITEM NO.57 COURT NO.13 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). 9423/2022
(Arising out of impugned final judgment and order dated 12-09-2022
in CRLMB No. 989/2022 passed by the High Court Of Delhi At New
Delhi)
AJAY KUMAR TOMAR Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
IA No. 149771/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 149772/2022 - EXEMPTION FROM FILING O.T.) Date : 14-12-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Petitioner(s) Mr. Praveen Swarup, AOR Mrs. Archana Sharma, Adv. Ms. Payal Swarup, Adv.
Mrs. Suchitra Pandey, Adv. Mr. Parmanand, Adv.
Mr. Dawneesh Shaktivats, Adv. Mr. Vivek Verma, Adv.
Mr. Devesh M, Adv.
Ms. Pratishtha Majumdar, Adv.
For Respondent(s) Mr. Jayant K Sud, ASG Ms. Priyanka Das, Adv.
Mr. Ishaan Sharma, Adv.
Mr. Kartik Jasra, Adv.
Ms. Priyanka Das, Adv.
Mr. Gurmeet Singh Makker, AOR Ms. Aakanksha Kaul, Adv.Signature Not Verified
Mr. Sudarshan Rajan, AOR Digitally signed by Nisha Khulbey Date: 2022.12.16 13:25:09 IST Reason: Mr. Mahesh Kumar, Adv.
Mr. Rohit Bhardwaj, Adv.
Mr. Hitain Bajaj, Adv.
Mr. Ramesh Rawat, Adv.2
UPON hearing the counsel the Court made the following O R D E R List the matter on 16th December, 2022 (Friday) to enable the learned ASG to secure instructions with regard to the cost that is likely to be incurred if police protection is provided to the petitioner to enable him to go to Haridwar and return.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR