Supreme Court - Daily Orders
Vishal Noble Singh vs The State Of Uttar Pradesh on 27 February, 2023
Bench: K.M. Joseph, B.V. Nagarathna
ITEM NO.27 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. 2389/2023
(Arising out of impugned final judgment and order dated 24-01-2023
in A482 No. 33816/2022 passed by the High Court of Judicature at
Allahabad)
VISHAL NOBLE SINGH Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.37035/2023-EXEMPTION FROM FILING
O.T. and IA No.37783/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 27-02-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Kavin Gulati, Sr. Adv.
Mr. Gaurav Agarwal, Adv.
Mr. Shristi Gupta, Adv.
Mr. Sanjeet Paliwal, Adv.
Mr. Arun Daniel Saunders, Adv.
Mr. S.K. Garg, Adv.
Mr. Arun Daniel Saunders, Adv.
Mr. Shashank Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable on 20th March, 2023. Petitioner may serve also by service on the standing counsel for the first respondent.
Petitioner is permitted to serve notice by dasti also to the second respondent.
There will be no coercive action against the petitioner based on the summoning order till the next date Signature Not Verified Digitally signed by of hearing. Nidhi Ahuja Date: 2023.02.28 17:11:04 IST Reason: (NIDHI AHUJA) (RENU KAPOOR) AR-cum-PS ASSISTANT REGISTRAR