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 1, Cited by 68]

Supreme Court - Daily Orders

Randheer Singh vs The State Of U.P. on 26 July, 2021

Bench: Indira Banerjee, V. Ramasubramanian

     ITEM NO.27                    Court 10 (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

     Petition(s) for Special Leave to Appeal (Crl.) No(s). 1190/2021
     (Arising out of impugned final judgment and order dated 15-12-2020
     in A482 No. 12984/2020 passed by the High Court Of Judicature At
     Allahabad)

     RANDHEER SINGH                                                       Petitioner(s)

                                                     VERSUS

     THE STATE OF U.P. & ORS.                                             Respondent(s)

     (FOR ADMISSION and I.R. IA No. 24002/2021 - UNDER SECTION 151 OF
     CPC)

     WITH

     SLP(Crl) No. 4237/2021 (II)
     (FOR ADMISSION and I.R. and IA No.68212/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.68213/2021-EXEMPTION FROM
     FILING O.T.)

     Date : 26-07-2021 These matters were called on for hearing today.

     CORAM :                 HON'BLE MS. JUSTICE INDIRA BANERJEE
                             HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)                 Mr.   Chandra Prakash, AOR
                                       Mr.   Vivek Singh, Adv.
                                       Mr.   C.P. Rajwar, Adv.
                                       Mr.   Mohit K. Daraad, Adv.
                                       Ms.   Anjali, Adv.

     For Respondent(s)                 Mr. Anuvrat Sharma, AOR
                                       Mr. Shubham Jaiswal, Adv.
                                       Ms. Alka Sinha, Adv.

                                       Mr. Sanjeev Agarwal, AOR
                                       Mr Ekansh Agarwal, Adv.


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

Signature Not Verified List the matter on 02.09.2021.

Digitally signed by SUNIL KUMAR Date: 2021.07.26

16:43:44 IST Let the pleadings be completed in the meanwhile.

Reason:

(MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER(SH) COURT MASTER (NSH)