Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Rakesh Kumar Srivastava on 21 November, 2022
Bench: S. Abdul Nazeer, V. Ramasubramanian
ITEM NO.28 COURT NO.3 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(s) for Special Leave to Appeal (C) No(s). 20074/2022
(Arising out of impugned final judgment and order dated 13-09-2022
in SAD No. 165/2022 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
RAKESH KUMAR SRIVASTAVA Respondent(s)
(FOR ADMISSION and I.R. and IA No.168251/2022-EXEMPTION FROM FILING
O.T. )
Date : 21-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Vimlesh Kumar Shukla, Sr. Adv.
Mr. Tanmaya Agarwal, AOR
Mr. Wrick Chatterjee, Adv.
Ms. Aditi Agarwal, Adv.
For Respondent(s) Mr. Vibhuti Sushant Gupta, Adv.
Ms. Anjali Duber, Adv.
Mr. Narender Kumar Verma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Until further orders , there shall be stay of further proceedings in Contempt Application (C ) No. 1222 of 2022 pending before the High Court of Judicature at Allahabad, Lucknow Bench.
Signature Not Verified Digitally signed by Neelam Gulati Date: 2022.11.22 16:29:46 IST Reason: (NEELAM GULATI) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)