Supreme Court - Daily Orders
Anju Sharma vs Union Of India on 11 September, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.34+52 COURT NO.5 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. 244/2019
ANJU SHARMA & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.134058/2019-STAY APPLICATION)
WITH
SLP (Crl.) No. 8111/2019
(FOR ADMISSION and I.R. and IA No.136727/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP (Crl.) No. 8174/2019
(FOR ADMISSION and I.R. and IA No.137540/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 11-09-2019 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Vikram Chaudhri, Sr. Adv.
Mr. Arjun Singh Bhati, Adv.
Mr. Nikhil Rohatgi, Adv.
Mr. Harshit Sethi, Adv.
Mr. prabhav Rauz, Adv.
Mr. Rishi Sehgal, Adv.
Mr. Keshavan Chaudhri, Adv.
Mr. Amanjot Singh, Adv.
Mr. Anzu. K. Varkey, AOR
For Respondent(s) Mr. Tushar Mehts, SG.
Ms. Binu Tamta, Adv.
Mr. Amit Mahajan, Adv.
Mr. Rajat Nair, Adv.
Mr. Kanu Agrawal, Adv.
Mr. B. V. Balram Das, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in two weeks, in the petitions as also in the application for stay.
Signature Not Verified Tag the matters along with Writ Petition (Crl.) No. Digitally signed by R NATARAJAN Date: 2019.09.13 15:37:09 IST205 of 2019.
Reason:(NIDHI AHUJA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR