Supreme Court - Daily Orders
State Of U.P. vs Mithlesh Kumari Misra on 12 July, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.24 COURT NO.13 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C)......of 2016
CC No. 11096/2016
(Arising out of impugned final judgment and order dated
07/12/2015 in SA No. 563/2007 passed by the High Court Of
Judicature at Allahabad, Lucknow Bench)
STATE OF U.P. AND ORS Petitioner(s)
VERSUS
MITHLESH KUMARI MISRA Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date :12/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Ravi Prakash Mehrotra,Adv.
Mr. Rajeev Dubey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, the operation of the impugned final judgment and order shall remain stayed.
[ Charanjeet Kaur ] [ Indu Pokhriyal ] Signature Not Verified A.R.-cum-P.S. Court Master Digitally signed by CHARANJEET KAUR Date: 2016.07.12 17:21:28 IST Reason: