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Supreme Court - Daily Orders

Arvind Kejriwal vs The State Of Uttar Pradesh on 27 September, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

                                                   1

     ITEM NO.27                            COURT NO.8                 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(s).    7989/2015

     (Arising out of impugned final judgment and order dated 27-08-2015
     in CRLMA No. 4136/2015 passed by the High Court Of Judicature At
     Allahabad, Lucknow Bench)

     ARVIND KEJRIWAL                                                    Petitioner(s)

                                                  VERSUS

     THE STATE OF UTTAR PRADESH& ORS.                                 Respondent(s)

     WITH
     SLP(Crl) No. 8382/2016 (II)

     Date : 27-09-2019 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE A.M. KHANWILKAR
                          HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Petitioner(s)              Mr.   C.U. Singh, Sr. Adv.
                                    Mr.   Rishikesh Kumar, Adv.
                                    Mr.   Mohd. Irshad, Adv.
                                    Mr.   Chirag M. Shroff, AOR

                                    Mr.   Santosh Kumar Tripathi, AOR
                                    Mr.   Mohd. Irshad, Adv.
                                    Mr.   Rishikesh Kumar, Adv.
                                    Ms.   Yashika Verma, Adv.

     For Respondent(s)              Ms. Aishwarya Bhati, Sr. Adv.
                                    Mr. Rohit K. Singh, AOR
                                    Mr. Mirza Kayesh Begg, Ad.

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

Shri C.U. Singh, learned senior counsel for Signature Not Verified the petitioner, has placed reliance on a decision Digitally signed by of this Court in ‘Sri Rameshwar Yadav & Ors. vs. CHARANJEET KAUR Date: 2019.09.30 16:00:11 IST Reason:

State of Bihar & Anr.’ reported in (2018) 4 SCC 608. 2 Ms. Aishwarya Bhati, learned senior counsel for the respondent, prays for time to examine the said decision.
List these matters on a non-miscellaneous day in the second week of November, 2019. (NEETU KHAJURIA) (PRADEEP KUMAR) COURT MASTER BRANCH OFFICER