Supreme Court - Daily Orders
The State Of Uttar Pradesh vs R.K Pandey on 5 July, 2022
Bench: Indira Banerjee, J.K. Maheshwari
ITEM NO.102 COURT NO.2 SECTION III-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No. 10212/2014
THE STATE OF UTTAR PRADESH & ANR. Appellant(s)
VERSUS
R.K PANDEY & ANR. Respondent(s)
Date : 05-07-2022 This appeal was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE J.K. MAHESHWARI
(VACATION BENCH)
For Appellant(s) Mr. Om Prakash Shukla Adv.
Mr. Ankit Goel, AOR
For Respondent(s) Ms. Deepika Mishra, Adv.
Mr. Abhishek Mishra, Adv.
on behalf of Mr. Shrish Kr. Misra, AOR
UPON hearing the counsel the Court made the following
O R D E R
It is brought to the notice of the Court that the learned counsel for the respondents had expired.
A new set of advocates have been engaged and they are seeking an adjournment for four weeks.
At the request made by the learned counsel for the respondents, the matter is adjourned for four weeks.
Signature Not Verified (MANISH ISSRANI) (MATHEW ABRAHAM) Digitally signed by GULSHAN KUMAR ARORA Date: 2022.07.05 COURT MASTER (SH) 16:40:40 IST Reason: COURT MASTER (NSH)