Supreme Court - Daily Orders
Jugal Kishore Ratnu vs The State Of Uttar Pradesh on 5 September, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.20 COURT NO.6 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.)...... CRLMP NO(S).
14158/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 06/05/2016
IN AS NO. 33707/2015 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD)
JUGAL KISHORE RATNU PETITIONER(S)
VERSUS
STATE OF UP AND ANR. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 05/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For parties : Mr. Sidharth Luthra, Sr. Adv.
Ms. Pooja Dhar, Adv.
Mr. Nitin Saluja, Adv.
For Respondent(s) Mr. Neeraj Jain, Sr. Adv.
Mr. Sunny Choudhary, Adv.
Mr. Abhilash Attri, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Permission to file lengthy list of dates is granted. Exemption from filing O.T. is granted. Issue notice.
Service of notice through Standing Counsel, in addition, is permitted.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.09.05
17:09:42 IST
Reason: