Supreme Court - Daily Orders
Jai Prakash Verma vs State Of U.P. on 17 August, 2016
Bench: A.K. Sikri, D.Y. Chandrachud
ITEM NO.44 COURT NO.10 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). 7680/2015
(Arising out of impugned final judgment and order dated 11/08/2015
in CRLA No. 22759/2015 passed by the High Court Of Judicature at
Allahabad)
JAI PRAKASH VERMA & ORS. Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
(With Appln. For exemption from filing O.T.)
Date : 17/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Dushyant Parashar,Adv.
For Respondent(s) Mr. V.K. Shukla, AAG
Ms. Alka Sinha, Adv.
Mr. Anuvrat Sharma, Adv.
Ms. Nidhi,Adv.(Not present)
Mr. Gaurav Bhatia,Adv.
UPON hearing the counsel the Court made the following
O R D E R
As per Office Report dated 8th June, 2016 the Supreme Court Legal Services Committee is defending respondent NO. 2 in these proceedings. Ms. Nidhi, advocate has filed Vakalatnama/appearance on behalf of respondent no. 2. However, nobody is present on behalf of respondent no. 2.
In the interest of justice, we adjourn the matter by two weeks.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.08.22 17:32:40 IST Reason: (Ashwani Thakur) (Sharda Kapoor)
COURT MASTER COURT MASTER