Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Yashpal Chail vs State Of Uttar Pradesh on 11 April, 2023

Bench: K.M. Joseph, B.V. Nagarathna

     ITEM NO.24                               COURT NO.3                   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. 1170/2023

     (Arising out of impugned final judgment and order dated 02-09-2022
     in A482 No. 970/2016 passed by the High Court of Judicature at
     Allahabad, Lucknow Bench)

     YASHPAL CHAIL                                                            Petitioner(s)

                                                     VERSUS

     STATE OF UTTAR PRADESH & ANR.                                            Respondent(s)

     (IA   No.14425/2023-CONDONATION   OF  DELAY                      IN      FILING   and     IA
     No.14423/2023-EXEMPTION FROM FILING O.T.)

     Date : 11-04-2023 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE K.M. JOSEPH
                           HON'BLE MRS. JUSTICE B.V. NAGARATHNA

     For Petitioner(s)
                                      Mr. Shivam Batra, AOR
                                      Mr. Rahul Tyagi, Adv.
                                      Mr. Akhil Ranganathan, Adv.
                                      Mr. Ankit Bhushan, Adv.
                                      Mr. Sandiv Kalia, Adv.

     For Respondent(s)
                                      Mr. Parmanand Pandey, AOR
                                      Mr. Utkarsh Pandey, Adv.

                            UPON hearing the counsel the Court made the following
                                               O R D E R

Delay condoned.

Issue notice.

Mr. Pramanand Pandey, learned counsel, takes notice for respondent No. 1.

Personal appearance of the petitioner shall stand Signature Not Verified dispensed with till the next date of hearing.

Digitally signed by Nidhi Ahuja Date: 2023.04.12

List the matter after six weeks. 17:19:05 IST Reason:

(NIDHI AHUJA) (RENU KAPOOR) AR-cum-PS ASSISTANT REGISTRAR