Supreme Court - Daily Orders
State Of U.P. vs Jagdev Singh on 2 July, 2015
Bench: Ranjan Gogoi, M.Y. Eqbal
ITEM NO.28 COURT NO.8 SECTION XI
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 (C) No(s). 13269/2015
(Arising out of impugned final judgment and order dated 19/09/2014
in WC No. 36455/2013 passed by the High Court Of Judicature at
Allahabad)
STATE OF U.P. AND ORS Petitioner(s)
VERSUS
JAGDEV SINGH Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 02/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. K.V. Vishwanathan,Sr.Adv.
Mr. Abhisth Kumar,Adv.
Mr. Somraj Choudhary,Adv.
For Respondent(s) Mr. Praveen Chaturvedi,Adv.
Mr. Atul Kumar,Adv.
Ms. Jyoti Chaturvedi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing O.T. is allowed. Issue notice.
Mr. Praveen Chaturvedi, Advocate accepts notice on behalf of the sole respondent.
It is submitted at the bar that a contempt petition has been filed in the High Court. We request the High Court to defer consideration of the contempt petition Signature Not Verified in view of the entertainment of the present special leave Digitally signed by Madhu Bala Date: 2015.07.02 17:13:37 IST Reason: petition.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER