Supreme Court - Daily Orders
Sandeep Pandey vs State Of Up on 9 December, 2016
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.17 COURT NO.1 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). 34432/2016
(Arising out of impugned final judgment and order dated 24/08/2016
in PIL No. 41434/2015 passed by the High Court of Judicature at
Allahabad)
SANDEEP PANDEY Petitioner(s)
VERSUS
STATE OF UP AND ORS Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file lengthy list of dates and interim relief and office report)
Date : 09/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s)
Mr. P.N. Misra, Sr.Adv.
Mr. Ritesh Agrawal, Adv.
Mr. Kabir Dixit, Adv.
Mr. Shashank Singh, Adv.
Mr. Asad Khan, Adv.
Mr. Param K. Mishra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List this matter before a Bench in which one of us (Hon'ble Dr.Justice D.Y. Chandrachud) is not a Member.
(Ashok Raj Singh) (Suman Jain)
Court Master Court Master
Signature Not Verified
Digitally signed by
ASHOK RAJ SINGH
Date: 2016.12.09
17:19:19 IST
Reason: