Supreme Court - Daily Orders
Rama Kant Yadav vs The State Of Uttar Pradesh on 22 February, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
ITEM NO.19 Court 3 (Video Conferencing) SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 6793/2020
(Arising out of impugned final judgment and order dated 19-09-2019
in CRLRD No. 946/2018 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
RAMA KANT YADAV Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
( IA No.13368/2021-CONDONATION OF DELAY IN FILING and IA
No.13369/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.13370/2021-EXEMPTION FROM FILING O.T. )
Date : 22-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Dr. Joseph Aristotle S., Adv.
Ms. Farah Hashmi, Adv.
Mohd. Farhan Khan. Adv.
Mr. Gaurav Dhingra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Given the fact that as many as 27 adjournments have taken place, the High Court is requested to take up the Criminal Revision Defective No. 946 of 2018 and dispose of the same at its earliest convenience.
The Special Leave Petition is disposed of. Signature Not Verified Digitally signed by R Pending applications also stand disposed of. Natarajan Date: 2021.02.22 16:41:21 IST Reason:
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER