Supreme Court - Daily Orders
Vikas Chandra vs The State Of Uttar Pradesh on 1 March, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.37 COURT NO.4 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). 1196/2018
(Arising out of impugned final judgment and order dated 10-10-2017
in AN No. 5961/2013 passed by the High Court of Judicature at
Allahabad)
VIKAS CHANDRA Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
Date : 01-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Raj Kamal, AOR
Mr. B.N.S. Marok, Adv.
Mr. Varun Tyagi, Adv.
For Respondent(s)
Mr. M. Karpaga Vinayagam, Sr. Adv.
Mr. G.D. Ahmed, Adv.
Ms. Priya Kashyap, Adv.
Mr. D.P. Yadav, Adv.
Mr. Kaushik, Adv.
Mr. Sanjay Kumar Tyagi, AOR
Mr. Ajay Singh, Adv.
Mr. Ankur Prakash, AOR
Mr. Shashindra Tripathi, Adv.
Mr. D.P.Singh Yadav, Adv.
Mr. Sharad Tripathi, Adv.
Mr. Debasis Misra, AOR
Mr. Baij Nath Patel, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned Senior counsel/learned counsel appearing for the parties pray for and are granted two weeks’ time to obtain instructions in the matter.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2019.03.0210:31:44 IST List the matter after two weeks.
Reason: (VISHAL ANAND) (RAJ RANI NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR