Supreme Court - Daily Orders
Krishna Kant Mishra vs The State Of Up on 27 January, 2017
Bench: Chief Justice, N.V. Ramana
ITEM NO.30 COURT NO.1 SECTION XI
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 (C) No(s). 20832/2014
(Arising out of impugned final judgment and order dated 30/05/2014
in PIL No. 26711/2014 passed by the High Court Of Judicature at
Allahabad)
KRISHNA KANT MISHRA Petitioner(s)
VERSUS
THE STATE OF UP & ANR Respondent(s)
(with interim relief and office report)
Date : 27/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Vikas Singh, Adv.
for Mr. T. N. Singh,AOR(NP)
For Respondent(s) Mr. D.K. Goswami, Adv.
Ms. Malvika Trivedi, Adv.
for Mr. Ravi Prakash Mehrotra,AOR(NP)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states, that there has been a bereavement in the family of Mr. T.N.Singh, Advocate, who represents the petitioner. An adjournment has accordingly been sought.
Request for an adjournment is not opposed. Post for hearing after four weeks. (Renuka Sadana) Signature Not Verified (Parveen Kumar) Assistant Registrar Digitally signed by PARVEEN KUMAR Date: 2017.01.27 AR-cum-PS 18:41:26 IST Reason: