Supreme Court - Daily Orders
Pradeep Kumar Gupta vs The State Of Uttar Pradesh on 24 November, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.44 COURT NO.11 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). 8918/2017
(Arising out of impugned final judgment and order dated 04-09-2017
in CRLA No. 8462/2009 passed by the High Court Of Judicature At
Allahabad)
PRADEEP KUMAR GUPTA & ANR. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.121907/2017-EXEMPTION FROM FILING
O.T.)
Date : 24-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Abhindra Maheshwari,Adv.
Kr. Anurag Singh,Adv.
Mr. Shivam Ojha,Adv.
Ms. Tulika Mukherjee, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
However, the period stipulated in the impugned order is extended by four weeks from today.
Pending application(s), if any, shall also Signature Not Verified stand disposed of.
Digitally signed by MADHU BALA Date: 2017.11.25 11:24:19 IST Reason:(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER