Supreme Court - Daily Orders
Yashpal Chail vs State Of Uttar Pradesh on 1 August, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.18 COURT NO.15 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 for Special Leave to Appeal (Crl.) No.4912/2023
(Arising out of impugned final judgment and order dated 02092022
in A482 No. 970/2016 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
YASHPAL CHAIL Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ANR. Respondent(s)
(IA No.14425/2023CONDONATION OF DELAY IN FILING SLP and IA
No.14423/2023EXEMPTION FROM FILING O.T.)
Date : 01082023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s)
Mr. Shivam Batra, AOR
Mr. Rahul Tyagi, Adv.
Mr. Sandiv Kalia, Adv.
Mr. Ashish Chojar, Adv.
Mr. Jatin Khatri, Adv.
For Respondent(s)
Mr. Parmanand Pandey, AOR
Mr. S.R. Singh, Sr. Adv.
Mr. Ankur Prakash, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is adjourned by three weeks in terms of the letter circulated by Respondent No.2 so as to file counter affidavit.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2023.08.02 10:24:18 IST Reason: (VISHAL ANAND) (MALEKAR NAGARAJ)
ASTT. REGISTRARcumPS COURT MASTER (NSH)