Supreme Court - Daily Orders
State (State Of U.P.) Through ... vs Raj Gopal Singh Verma on 3 August, 2021
ITEM NO.19 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. RAJESH KUMAR GOEL
Criminal Appeal No(s). 477/2020
STATE (STATE OF U.P.) THROUGH SUPERINTENDENT OF POLICEAppellant(s)
VERSUS
RAJ GOPAL SINGH VERMA Respondent(s)
(FOR ADMISSION and I.R. and IA No.43860/2020-CONDONATION OF DELAY
IN FILING )
WITH
Crl.A. No. 862/2020 (II)
(IA No.114198/2020-CONDONATION OF DELAY IN FILING and IA
No.114201/2020-EXEMPTION FROM FILING O.T. and IA No.114199/2020-
PERMISSION TO FILE PETITION (SLP/TP/WP/..))
Date : 03-08-2021 This appeal was called on for hearing today.
For Appellant(s)
Mr. Adarsh Upadhyay, AOR
Mr Amol Chitravanshi, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
Mr Vipul Maheshwari, Adv.
Mr Dharmender Verma, Adv.
Dr Amardeep Gaur, Adv.
M/S. V. Maheshwari & Co., AOR
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Criminal Appeal No(s). 477/2020 Signature Not Verified Sole respondent is duly represented. Digitally signed by Indu Marwah Date: 2021.08.06 11:34:30 IST Reason: Original records have been received from the High Court and Trial Court.
Parties may file additional documents. -2- Item No.19 Crl.A. No. 862/2020 Respondent no.2 is duly represented. Service is complete on respondent no.1. Ld. counsel, Mr Dharmender Verma appearing on behalf of M/S. V. Maheshwari & Co., Advocate-on-record appears for respondent no.1 and seeks one weeks time for filing vakalatnama. Granted.
Await original records from the High Court and Trial Court. Issue D.O. letter.
List again on 15.9.2021.
RAJESH KUMAR GOEL Registrar