Supreme Court - Daily Orders
State Of U.P vs Munna Lal on 10 November, 2014
Author: A.K. Sikri
Bench: A.K. Sikri
ITEM NO.36 COURT NO.14 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)......CC No(s).
17655/2013
(Arising out of impugned final judgment and order dated 16/08/2011
in CMWP No. 24377/2011 passed by the High Court of Judicature at
Allahabad)
STATE OF U.P & ORS Petitioner(s)
VERSUS
MUNNA LAL & ORS Respondent(s)
(Office Report on Default)
Date : 10/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Petitioner(s) Mr. Vikrant Yadav, Adv.
Mr. Atif Suhrawardy, Adv.
Mr. Abhisth Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners states that no further documents are required to be filed. Let the matter be listed before the appropriate Bench for admission hearing.
Signature Not Verified Digitally signed by Sanjay Kumar (SANJAY KUMAR-I) (SUNEET MAHAJAN) Date: 2014.11.12 17:13:30 IST Reason: COURT MASTER COURT MASTER