Supreme Court - Daily Orders
Ram Kripal Yadav @ Dhoda Yadav vs State Of Up on 19 February, 2024
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.37 COURT NO.3 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). 12945/2023
(Arising out of impugned final judgment and order dated 22-08-2023
in CRMWP No. 13151/2023 passed by the High Court Of Judicature At
Allahabad)
RAM KRIPAL YADAV @ DHODA YADAV Petitioner(s)
VERSUS
STATE OF UP & ORS. Respondent(s)
(IA No. 207512/2023 - EXEMPTION FROM FILING O.T.
IA No. 207509/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 19-02-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) Mr. Rahul Kaushik, Adv.
Ms. Bhuvneshwari Pathak, AOR
Ms. Shilpi Satyapriya Satyam, Adv.
Mr. Varun Bhasin, Adv.
Mr. Dhanesh Kumar, Adv.
For Respondent(s) Mr. V. K. Shuka, Sr. Adv.
Ms. Alka Sinha, Adv.
Mr. Anuvrat Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent(s) is granted three weeks’ time to file counter affidavit.
2. Rejoinder, if any, be filed within two weeks thereafter.
3. Signature Not Verified List after six weeks.
Digitally signed by NEETA SAPRA Date: 2024.02.20 16:36:16 IST Reason:(RASHMI DHYANI PANT) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)