Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
MISCELLANEOUS APPLICATION NO. 486 OF 2022
IN
SUO MOTU CONTEMPT PETITION (CRL.) NO. 2 OF 2019
RE : VIJAY KURLE & ORS. ...ALLEGED CONTEMNOR(S)
O R D E R
In terms of the office report, the suggested corrigendum, as
stated infra, be carried out in the judgment delivered on
27-04-2020:-
| Page<br>No. | Para<br>No. | Line No. | For | May be read as |
|---|---|---|---|---|
| 8 | Para 7<br>cont. | 5th line from<br>bottom of the<br>page | 92) of<br>Article 142 | (2) of Article<br>142. |
M.A. No. 486 of 2022 stands allowed.
...................J.
(DINESH MAHESHWARI)
....................J.
(ANIRUDDHA BOSE)
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2022.03.22
16:31:09 IST
Reason:
New Delhi;
March 21, 2022.
ITEM NO.24 Court 14 (Video Conferencing) SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 486/2022 in SMC(Crl) No. 2/2019
(Arising out of impugned final judgment and order dated 04-05-2020
in SMC(Crl) No. No. 2/2019 passed by the Supreme Court Of India)
IN RE : VIJAY KURLE & ORS. Petitioner(s)
VERSUS
Respondent(s)
(OFFICE REPORT IN DISPOSED OF MATTER.SIDDHARTH LUTHRA, SR. ADV.
(A.C)-9810010966, VIJAY KURLE-9370612311, RASHID KHAN PATHAN-
9881982231, NILESH C. OJHA-9892915093 )
Date : 21-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv. (A.C.)
Mr. Nitin Saluja, AOR
For Respondent(s) Mr. Nilesh C. Ojha, Adv.
Mr. Prem Sunder Jha, AOR
Mr. Ishwarlal S. Agarwal, Adv.
Ms. Dipali N. Ojha, Adv.
Mr. Pratik Jain Saklecha, Adv.
Mr. Abhishek Mishra, Adv.
Ms. Siddhi A. Dhamnaskar, Adv.
Ms. Snehal S. Surve, Adv.
Ms. Poonam P. Rajbhar, Adv.
Ms. Deepika G. Jaiswal, Adv.
Mr. Mangesh B. Dongre, Adv.
Mr. Sohan R. Agate, Adv.
Mr. Pritam Bishwas, Adv.
Mr. Anant Misra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
M.A. No. 486 of 2022 stands allowed in terms of signed
reportable order.
(NEETA SAPRA) (RANJANA SHAILEY)
COURT MASTER (SH) COURT MASTER (NSH)
(Signed reportable order is placed on the file)