Supreme Court - Daily Orders
Ajay Kumar Sharma vs State Of Uttar Pradesh on 30 September, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
OUT TODAY
ITEM NO.601 COURT NO.8 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). 7599/2016
(Arising out of impugned final judgment and order dated 12/08/2016
in CMBA No. 37294/2015 passed by the High Court of Judicature at
Allahabad)
AJAY KUMAR SHARMA Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH Respondent(s)
Date : 30/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Sudhir Naagar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
The amount of Rs.40,00,000/- (Rupees Forty Lacs) to be deposited in terms of the impugned order is reduced to Rs.20,00,000/- (Rupees Twenty Lacs). The time to deposit the same is further extended by four weeks from 03.10.2016.
The special leave petition stands disposed of accordingly.
(RASHI GUPTA) (MALA KUMARI SHARMA)
SR. P. A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2016.09.30
16:35:12 IST
Reason: