Supreme Court - Daily Orders
State Of U.P. vs Kanchan Bai. on 30 June, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.7 COURT NO.8 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 3/2016 in Petition(s) for Special Leave to Appeal (C) No(s).
15188/2015
(Arising out of impugned final judgment and order dated 15/09/2014
in WPC No. 14503/2014 passed by the High Court of Judicature at
Allahabad)
STATE OF U.P. & ORS. Petitioner(s)
VERSUS
KANCHAN BAI. Respondent(s)
(For de-tagging and office report)
Date : 30/06/2016 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Irshad Ahmad, AAG
Ms. Archana Singh, Adv.
Mr. Abhisth Kumar,Adv.
For Respondent(s) Mr. Jitendra Mohan Sharma, Sr. Adv.
Mr. Ajit Sharma,Adv.
Mr. Sandeep Singh, Adv.
Ms. Seema Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. 3/2016 (Application for de-tagging) is dismissed.
(Meenakshi Kohli) (Jaswinder Kaur)
Court Master Court Master
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2016.06.30
16:58:49 IST
Reason: