Supreme Court - Daily Orders
Ram Kripal Yadav @ Dhoda Yadav vs State Of Up on 20 September, 2024
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.41 COURT NO.3 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). 12945/2023
(Arising out of impugned final judgment and order dated 22-08-2023
in CRMWP No. 13151/2023 passed by the High Court of Judicature at
Allahabad)
RAM KRIPAL YADAV @ DHODA YADAV Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(IA No. 207512/2023 - EXEMPTION FROM FILING O.T.
IA No. 207509/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 20-09-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. Rahul Kaushik, Sr. Adv.
Ms. Bhuvneshwari Pathak, AOR
Ms. Shilpi Satyapriya Satyam, Adv.
Mr. Dhanesh Kumar, Adv.
For Respondent(s) Mr. Anuvrat Sharma, AOR
Ms. Alka Sinha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. List after four weeks on a Non Miscellaneous Day.
2. Rejoinder affidavit, if any, be filed in the meantime.
(NARENDRA PRASAD) (ANJU KAPOOR)
DEPUTY REGISTRAR COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2024.09.21
13:44:50 IST
Reason: