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Vandana Jain vs The State Of Uttar Pradesh on 6 July, 2023

Bench: Krishna Murari, Sanjay Kumar

                                                 1

     ITEM NO.11                         COURT NO.8                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).    6670/2021

     (Arising out of impugned final judgment and order dated 30-07-2021
     in MB No. 16314/2021 passed by the High Court Of Judicature At
     Allahabad, Lucknow Bench)

     VANDANA JAIN & ORS.                                           Petitioner(s)

                                                VERSUS

     THE STATE OF UTTAR PRADESH & ORS.                             Respondent(s)


     (IA No. 110832/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 26522/2023 - EXEMPTION FROM FILING O.T. IA No. 110830/2021 - EXEMPTION FROM FILING O.T. IA No. 110828/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 06-07-2023 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE KRISHNA MURARI HON'BLE MR. JUSTICE SANJAY KUMAR For Petitioner(s) Mr. Pradeep Kant, Sr. Adv. Mr. E. C. Agrawala, AOR Mr. Divyanshu Sahay, Adv. Ms. Shradha Narayan, Adv. Mr. Simranjeet Singh Rekhi, Adv. Mr. Shubhham Kumar, Adv. Ms. Prashi Tyagi, Adv.

For Respondent(s) Mr. Ardhendhumauli Kumar Prasad, A.A.G. Mr. Adarsh Upadhyay, AOR Ms. Shweta Yadav, Adv. Ms. Shreya Srivastava, Adv.

Mr. Ashish Madaan, Adv. Ms. Pallavi Kumari, Adv.

Reason: Ms. Ananya Sahu, Adv.

Mr. Devvrat, AOR Mr. Harsh Anand, Adv.

Mr. Devesh Kumar Agnihotri, Adv.

Mr. Sumit Kansal, Adv. Mr. Anurag Sharma, Adv.

UPON hearing the counsel the Court made the following O R D E R List after four weeks.

(SONIA GULATI) (BEENA JOLLY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)