Supreme Court - Daily Orders
Virendra Gupta vs The State Of Uttar Pradesh on 21 February, 2014
ä
ITEM NO.47 COURT NO.13 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).1858/2013
(From the judgement and order dated 12/10/2012 in CRLA No.1752/1982, of
The HIGH COURT OF JUDICATURE AT ALLAHABAD)
VIRENDRA GUPTA Petitioner(s)
VERSUS
STATE OF U.P. Respondent(s)
(With appln(s) for suspension of sentence, bail and office report ))
Date: 21/02/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE MADAN B. LOKUR
For Petitioner(s) Mr. P.K. Dey, Adv.
Mr. Sridharan R. Ramkumar, Adv.
Mr. Kaushik Dey, Adv.
Mr. Ansar Ahmad Chaudhary,Adv.
For Respondent(s) Mr. V.K. Shukla, AAG
Ms. Alka Sinha, Adv.
Mr. Anuvrat Sharma,Adv.
UPON hearing counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner, adjourned for four weeks to enable him to file additional documents.
[Gulshan Kumar Arora] [Indu Pokhriyal]
Court Master Court Master