Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Bantu on 16 January, 2018
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.15 COURT NO.11 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). 4538-4539/2015
(From the common final judgement and order dated 09.07.2013 passed
by the High Court of Judicature at Allahabad in Criminal Appeal No.
193 of 2012 and Capital Appeal Jail Appeal No. 274 of 23012 with
Reference No. 1 of 2012)
THE STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
BANTU & ORS.ETC.ETC. Respondent(s)
(Office report on default)
Date : 16-01-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBER]
For Petitioner(s) Mr. Akshat Kumar, AOR
Mr. Aishwarya Pathak,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
At the request of the learned counsel appearing for the petitioner, further time of four weeks is granted by way of last chance to comply with the office report, failing which, the petition(s) shall stand dismissed for non-prosecution without further reference to the Court.
Signature Not Verified Digitally signed by MADHU BALA Date: 2018.01.17(MADHU BALA) 16:02:35 IST Reason: (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER