Supreme Court - Daily Orders
Ram Kushwaha vs The State Of Uttar Pradesh on 28 March, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.42 COURT NO.4 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). 6913/2014
(Arising out of impugned final judgment and order dated 08-08-2014
in CRLMA No. 30727/2014 passed by the High Court Of Judicature At
Allahabad)
RAM KUSHWAHA & ORS. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
Date : 28-03-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Girdhar Upadhyay, Adv.
Ms. Asha Upadhyay, Adv.
Mr. Rohit Vidhudi, Adv.
Mr. Braham Singh, Adv.
Mr. Hari Sankar Sharan, Adv.
Mr. R. D. Upadhyay, AOR
Mr. Mohal Shahid Hussain, Adv.
For Respondent(s) Mr. Pramod Swarup, Sr. Adv.
Ms. Alka Sinha, Adv.
Mr. Pareena Swarup, Adv.
Mr. Anuvrat Sharma, Adv.
Mr. Sudarshan Rajan, AOR
Mr. Arjun Gadhoke, Adv.
Mr. Karanjot Singh Mainee, Adv.
Mr. Mahesh Kumar, Adv.
Mr. Ghanshyam Bhati, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The judgment has yet not been delivered. List the matter in the end of July, 2018.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2018.03.31 12:56:11 IST Reason: (MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER