Supreme Court - Daily Orders
State Of U.P vs Vikash Sharma Alias Moni Etc. Etc. on 2 December, 2016
Bench: A.K. Sikri, Abhay Manohar Sapre
ITEM NO.22 COURT NO.9 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.)...... CRLMP No(s).
19409-19410/2016
(Arising out of impugned final judgment and order dated 22/01/2016
in CCN No. 903/2007 22/01/2016 in CRLA No. 962/2007 passed by the
High Court Of Judicature at Allahabad)
STATE OF U.P Petitioner(s)
VERSUS
VIKASH SHARMA ALIAS MONI ETC. ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 02/12/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. P.N. Misra, Sr. Adv.
Mr. Abhisth Kumar,Adv.
Mr. Abhishek Kumar Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petitions are dismissed.
Pending application(s), if any, shall be disposed of accordingly.
(Ashwani Thakur) (Mala Kumari Sharma) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.12.02 16:46:35 IST Reason: