Supreme Court - Daily Orders
Gayatri Prasad Prjapati vs The State Of Uttar Pradesh on 16 March, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.33 COURT NO.5 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. 1202/2018
(Arising out of impugned final judgment and order dated 14-12-2017
in BA No. 10101/2017 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
GAYATRI PRASAD PRJAPATI Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(With IA No.19362/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No.19363/2018-EXEMPTION FROM FILING O.T., IA
No.28122/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
No.28125/2018-EXEMPTION FROM FILING O.T.)
Date : 16-03-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Manoj Prasad, Sr. Adv.
Mr. A. P. Mishra, Adv.
Mr. Gaurav Agrawal, AOR
Mr. Suryodaya Prakash Tiwari, Adv.
Mr. Sandeep Kapoor, Adv.
Mr. Karan Seth, Adv.
Mr. Vir Inder Pal Sandhu, Adv.
Mr. Vivek Suri, Adv.
Mr. Suryadev Tiwari, Adv.
Mr. Aashneet Singh anand, Adv.
Mr. Apoorva Pandey, Adv.
Ms. Niharika Karanjawala, Adv.
Mr. Abhimanshu Dhyani, Adv.
Mr. Mayank Dutta, Adv.
Mr. Debmalya Banerjee, Adv.
Signature Not Verified Mr. A. S. Aman, Adv.
Digitally signed by
NIDHI AHUJA Mr. Kartik Bhatnagar, Adv.
Date: 2018.03.17
10:30:06 IST
Reason: Mr. Aviral Kapoor, Adv.
Mr. Manish Sharma, Adv.
Ms. I. Khalid, Adv.
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SLP (Crl.) No. 1202/2018
For Respondent(s)
Ms. Aishwarya Bhati, Adv.
Mr. Rajeev Kumar Dubey, Adv.
Mr. Kamlendra Mishra, AOR
Mr. Ramjee Pandey, AOR
Mr. Dinesh Chandra, Adv.
Mr. Rajendran Balan, Adv.
Ms. Alpana Pandey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matter on 23rd March, 2018, along with SLP (Crl.) No. 7775 of 2017.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
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