Supreme Court - Daily Orders
Sandhya Singh vs The State Of U.P. on 7 February, 2020
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.17 COURT NO.4 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). 2642/2020
(Arising out of impugned final judgment and order dated 31-10-2019
in WC No. 40395/2018 passed by the High Court Of Judicature At
Allahabad)
SANDHYA SINGH Petitioner(s)
VERSUS
THE STATE OF U.P. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.15389/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.15388/2020-EXEMPTION FROM
FILING O.T. and IA No.18865/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 07-02-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Abhisth Kumar, AOR
Mr. Anurag Rawat, Adv.
For Respondent(s) Mr. Manoj Kumar Sharma, Adv.
Mr. Rajeev Kumar Dubey, Adv.
Mr. Ashiwan Mishra, Adv.
Mr. Kamlendra Mishra, AOR
Ms. Harshita Raghuvanshi, Adv.
Mr. Rana Sandeep Bussa, Adv.
Mr. Shashibhushan P. Adgaonkar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Applications seeking exemption from filing Official Translation and Certified Copy of the impugned judgment are allowed.
Issue notice.
Status quo, as of today, shall be maintained by the parties in the meantime.
Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.02.07Tag with SLP (C) No. 26913/2019.
16:41:46 IST Reason:(R. NATARAJAN) (NISHA TRIPATHI) AR CUM PS BRANCH OFFICER