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KAUSHAL KISHOR v. THE STATE OF UTTAR PRADESH GOVT. OF U.P. HOME SECRETARY
Factual and Procedural Background
The document is a brief “Record of Proceedings” from the Supreme Court of India in Writ Petition (Criminal) No. 113 of 2016, titled Kaushal Kishor v. State of Uttar Pradesh & Ors. The matter came up on 03 January 2023 for pronouncement of judgment. Two separate reportable judgments—one authored by Hon’ble Mr. Justice V. Ramasubramanian on behalf of a Bench also comprising Hon’ble Mr. Justice S. Abdul Nazeer, Hon’ble Mr. Justice B. R. Gavai and Hon’ble Mr. Justice A. S. Bopanna, and another authored by Hon’ble Ms. Justice B. V. Nagarathna—were delivered. Following pronouncement, the Registry was directed to place the matter before an appropriate Bench after obtaining further orders from the Hon’ble Chief Justice of India.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The text supplied is limited to the pronouncement order and does not set out the Bench’s analytical reasoning. It merely records that the Bench “answered the questions” in terms of the signed reportable judgments and then issued administrative directions for future listing.
Holding and Implications
HOLDING: Two reportable judgments were delivered, and the Registry was instructed to list the matters before an appropriate Bench after securing directions from the Chief Justice of India.
Implications: The direct consequence is administrative: the case will be re-listed in accordance with the Chief Justice’s allocation. The opinion itself does not discuss broader doctrinal implications or create new precedent within the text provided.
ITEM NO.1501 COURT NO.3 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(s)(Criminal) No(s). 113/2016 KAUSHAL KISHOR Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondent(s)
(IA No. 14656/2016 - AD-INTERIM ORDER AND DIRECTIONS IA No. 165769/2019 - INTERVENTION/IMPLEADMENT IA No. 107414/2017 - INTERVENTION/IMPLEADMENT IA No. 17172/2016 - PERMISSION TO FILE ANNEXURES IA No. 14477/2016 - PERMISSION TO FILE ANNEXURES) WITH Diary No(s). 34629/2017
Date : 03-01-2023 These matters were called on for pronouncement of judgment today.
Ms. Aparjitha Singh,Sr.Adv. (A.C.)
Ms. Uttara Babbar,AOR
Ms. Shipra Jain,Adv.
For Petitioner(s) Mr. Kaleeswaram Raj, Adv.
Mrs. Thulasi K. Raj, Adv.
Mr. Suvidutt M.S., AOR
Ms. Somlagna Biswas, Adv.
Mr. Rishesh Sikarwar, Adv.
Mr. Aman Khullar, Adv.
Ms. Renu Yadav, Adv.
Mr. Samer Jit Singh Chaudhry,Adv.
Mr. Hitesh Kumar Sharma,Adv.
Mr. Akhileshwar Jha,Adv.
Ms. Niharika Dewivedi,Adv.
Mr. E.Vinay Kumar,Adv.
Mr. Amit Kumar Chawla,Adv.
Mr. Mr. Nitin Sharma,Adv.
Mr. Ravish Kumar Goyal,Adv.
Mr. Narendra Pal Sharma,Adv.
Ms. Shweta Sand,Adv.
Ms. Mirdula Singh Chauhan,Adv.
Ms. Manju Jetley, AOR
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For Respondent(s) Mr. R.Venkataramani,AG Mr. Tushar Mehta,SG
Mr. Balbir Singh,ASG
Ms. Madhavi Divan,ASG
Mr. R.Bala,Sr.Adv.
Mr. Naman Tandon,Adv.
Mr. Samarvir Singh,Adv.
Mr. Presenjeet Mohapatra,Adv. Mr. Rajat Nair,Adv.
Mr. Ankur Talwar,Adv.
Mr. Kanu Agrawal,Adv.
Mr. Anirudh Bhatt,Adv.
Mr. Shyam Gopal,Adv.
Ms. Monica Benjamin,Adv.
Ms. Sujatha Bagadhi,Adv.
Ms. Shraddha Deshmukh,Adv.
Mr. Udai Khanna,Adv.
Ms. Anu S.,Adv.
Mr. Mayank Pandey,Adv.
Mr. Vinayak Mehrotra,Adv.
Mr. Chitvan Singhal,Adv.
Ms. Sonali Jain,Adv.
Mr. Abhishek Kumar Pandey,Adv. Mr. Arvind Kumar Sharma, AOR Mr. Mukesh Kumar Maroria, AOR Mrs. Garima Prasad, A.A.G.
Mr. Ajay Vikram Singh, AOR
Mr. Vikas Bansal, Adv.
Mrs. Priyanka Singh, Adv.
Mr. Sharjheel Ahmad, Adv.
Mrs. Swarupama Chaturvedi, AOR Mr. Pradeep Misra, AOR
Mr. Abhishek, AOR
Mr. Lakshmi Raman Singh, AOR Mr. Renjith B.Marar,Adv.
Ms. Lakshmi N. Kaimal, AOR
Mr. Arun Poomuli,Adv.
Ms. Ashu jain,Adv.
Mr. Davesh Kumar Sharma,Adv. Hon'ble Mr. Justice V. Ramasubramanian pronounced the Reportable judgment of the Bench comprising Hon'ble Mr. Justice S.Abdul Nazeer, Hon'ble Mr. Justice B.R.Gavai, Hon'ble Mr. Justice A.S.Bopanna and His Lordship.
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Hon'ble Ms. Justice B.V.Nagarathna pronounced a separate Reportable judgment.
The Bench while answering the questions in terms of the signed Reportable judgments, directed the Registry to list the matters before the appropriate bench after getting orders from Hon'ble the Chief Justice of India. (Neelam Gulati) (Anita Malhotra) (Kamlesh Rawat) AR-CUM-PS AR-CUM-PS Court Master
(Two Signed Reportable judgments are placed on the file.)
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