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Supreme Court - Daily Orders

Gopa Pravin Mangukiya Alias Alpaben ... vs Union Of India on 2 May, 2022

Bench: Ajay Rastogi, C.T. Ravikumar

                                                                    SLP(C) No. 7515/2022


     ITEM NO.5                            COURT NO.13                  SECTION IX

                                  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 (C)                  No(s).    7515/2022

     (Arising out of impugned final judgment and order dated 31-08-2021
     in WP No. 1638/2021 passed by the High Court Of Judicature At
     Bombay)

     GOPA   PRAVIN   MANGUKIYA                 ALIAS ALPABEN
     PRAVINBHAI MANGUKIYA                                                  PETITIONER(S)

                                                   VERSUS

     UNION OF INDIA & ORS.                                              RESPONDENT(S)

     (FOR ADMISSION and I.R. and IA No.61281/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 02-05-2022 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE AJAY RASTOGI
                            HON'BLE MR. JUSTICE C.T. RAVIKUMAR


     For Petitioner(s)                Ms. Meenakshi Arora, Sr. Adv.
                                      Mr. Rahul Narayan, AOR
                                      Mr. Shashwat Goel, Adv.

     For Respondent(s)


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

Learned Senior Counsel for the petitioner submits that the Look Out Circular (LOC) in the first instance which was issued by the respondents dated 25th October, 2019 has been set aside by the High Court and the later LOC dated 26th October, 2020 was again Signature Not Verified Digitally signed by POOJA SHARMA Date: 2022.05.02 challenged by the petitioner and looking to the urgency of the 19:06:03 IST Reason:

1 SLP(C) No. 7515/2022
matter a request was made that the petition may be heard on an early date which came to be declined by an order dated 31 st August, 2021, with a direction that the matter be listed for final hearing as per its turn.
Learned Counsel for the petitioner submits that at least liberty be granted to file a fresh application for early hearing/disposal of the writ petition pending before the High Court (W.P. No. 1638/2021) looking to the nature of controversy which has been raised by the petitioner.
Taking note of the submissions made, we consider it appropriate to grant liberty to the petitioner to file a fresh application for early hearing/disposal of the pending Writ Petition No. 1638/2021. If such an application is filed, it is expected from the High Court to grant such indulgence as prayed for and may dispose of the matter as expeditiously as possible. With the aforesaid observations, the Special Leave Petition stands disposed of.
Pending application(s), if any, shall stand disposed of. 
 (POOJA SHARMA)                                           (BEENA JOLLY)
COURT MASTER (SH)                                      COURT MASTER (NSH)




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