Supreme Court - Daily Orders
Vishnu Kumar Shukla vs The State Of Uttar Pradesh on 7 August, 2023
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.35 COURT NO.12 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). 8658/2017
(Arising out of impugned final judgment and order dated 02-08-2017
in CN No. 4929/2017 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
VISHNU KUMAR SHUKLA & ANR. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
Date : 07-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Alok Kumar Mishra, Adv.
Mr. Ashutosh Lal, Adv.
Mr. Pramod Tiwari, Adv.
Mr. Vivek Tiwari, Adv.
Ms. Priyanka Dubey, Adv.
Dr. Vinod Kumar Tewari, AOR
For Respondent(s) Mr. Adarsh Upadhyay, AOR
Ms. Pallavi Kumari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and the learned counsel for respondent No.1-State.
Respondent No.2 has not entered appearance despite service of notice.
Orders reserved.
Signature Not Verified Digitally signed by Neetu Khajuria (NEETU KHAJURIA) (RANJANA SHAILEY) Date: 2023.08.07 17:01:49 IST Reason: ASTT. REGISTRAR-cum-PS COURT MASTER