Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Hanuman Sewak on 20 April, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
ITEM NO.37 COURT NO.2 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 11169/2018
(Arising out of impugned final judgment and order dated 22-05-2017
in CRLA No. 653/1988 passed by the High Court Of Judicature At
Allahabad)
THE STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
HANUMAN SEWAK Respondent(s)
( IA No.52777/2018-CONDONATION OF DELAY IN FILING and IA
No.52780/2018-EXEMPTION FROM FILING O.T. )
Date : 20-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Ms. Pareena Swarup,Adv.
Ms. Alka Sinha,Adv.
Mr. Anuvrat Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
(OM PARKASH SHARMA) (RAJINDER KAUR) AR CUM PS BRANCH OFFICER Signature Not Verified Digitally signed by OM PRAKASH SHARMA Date: 2018.04.21 13:13:16 IST Reason: