Supreme Court - Daily Orders
Manoj Kumar vs State Of Up And Others on 31 August, 2015
Bench: Jagdish Singh Khehar, N.V. Ramana
ITEM NO.29 COURT NO.4 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)......CC No(s).
15623/2015
(Arising out of impugned final judgment and order dated 17/10/2014
in SB No.32/2014 passed by the High Court of Judicature at
Allahabad, Lucknow Bench, Lucknow)
MANOJ KUMAR Petitioner(s)
VERSUS
STATE OF UP AND OTHERS Respondent(s)
(With appln.(s) for permission to file SLP and office report)
Date : 31/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Ms. Anindita Pujari, Adv.
Mr.Santosh Kumar, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that notice has already been issued in a special leave petition arising out of common order.
Permission to file SLP is granted. Delay condoned.
Issue notice.
Tag with SLP(C)No.36426 of 2014. Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2015.08.31 (SATISH KUMAR YADAV) 16:39:28 IST Reason: (RENUKA SADANA) AR-CUM-PS COURT MASTER