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Supreme Court - Daily Orders

Mukul Kumar Tyagi vs The State Of Uttar Pradesh on 5 November, 2019

Bench: Ashok Bhushan, Navin Sinha

                                                  1


     ITEM NO.28                           COURT NO.11                  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).12943/2019

     (Arising out of impugned final judgment and order dated 09-05-2019
     in SA No.585/2018 passed by the High Court Of Judicature At
     Allahabad)

     MUKUL KUMAR TYAGI                                                 Petitioner(s)

                                                 VERSUS

     THE STATE OF UTTAR PRADESH & ORS.                  Respondent(s)
     (With appln.(s) for deleting the proforma respondents, exemption
     from filing c/c of the impugned judgment, exemption from filing
     O.T., impleadment, permission to file addl. documents and vacating
     stay)

     WITH

     SLP(C) No.13093/2019 (XI)

     SLP(C) No.16318/2019 (XI)
     (With appln.(s) for intervention/impleadment and permission to file
     addl. documents/facts/annexures)

     Date : 05-11-2019 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ASHOK BHUSHAN
                         HON'BLE MR. JUSTICE NAVIN SINHA


     For Petitioner(s)             Mr.   P.S. Patwalia,Sr.Adv.
                                   Ms.   Anjana Prakash,Sr.Adv.
                                   Ms.   Mahalakshmi Pavani,Sr.Adv.
                                   Mr.   Prashant Shukla,Adv.
                                   Mr.   Suyash Srivastava,Adv.
                                   Mr.   Anurag Tripathi,Adv.
                                   Ms.   Shreya Mishra,Adv.
                                   Ms.   S. Vijaya Kumar,Adv.
                                   Mr.   Satyajeet Kumar,AOR
Signature Not Verified


     For Respondent(s)             Mr.   Dushyant Dave,Sr.Adv.
Digitally signed by
SARITA PUROHIT
Date: 2019.11.05
15:32:33 IST
Reason:                            Ms.   V. Mohana,Sr.Adv.
                                   Mr.   Anurag Dubey,Adv.
                                   Mr.   Rajesh Pathak,Adv.
                                   Mr.   Debashish Bharuka,Adv.
                                    2


                     Mr.   Devrat,Adv.
                     Mr.   Abhishek Chakraborty,Adv.
                     Mr.   Pramod Kumar,Adv.
                     Mr.   Shirsh Kumar,Adv.
                     Mr.   Hemant Kumar,Adv.
                     Mr.   Binod Mishra,Adv.
                     Mr.   S.R. Setia,AOR

                     Mr. Parag Tripathi,Sr.Adv.
                     Mr. Aviral Saxena,AOR
                     Ms. Mishika Bajpayee,Adv.

State                Mr. Ravindra Raizada,Sr.Adv.
                     Mr. Shashank Shekhar Singh,AOR
                     Mr. Surjeet Singh,Adv.

                     Mr.   Devashish Bharuka,AOR
                     Mr.   Ravi Bharuka,Adv.
                     Ms.   Sarvshree,Adv.
                     Mr.   Justine George,Adv.
                     Mr.   Aditya Singhal,Adv.

            UPON hearing the counsel the Court made the following
                               O R D E R

List tomorrow, i.e., on 6.11.2019 at the end of the Board.

(Renu Kapoor) (Sarita Purohit) Branch Officer AR-cum-PS