Supreme Court - Daily Orders
Ram Sahay Dwivedi @ Nawal Advocate vs State Of U.P. on 5 July, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
1
ITEM NO.31 Court 4 (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). 3546/2021
(Arising out of impugned final judgment and order dated 05-08-2020
in CRMBA No. 16882/2020 passed by the High Court Of Judicature At
Allahabad)
RAM SAHAY DWIVEDI @ NAWAL ADVOCATE Petitioner(s)
VERSUS
STATE OF U.P. Respondent(s)
(FOR ADMISSION and I.R. and IA No.59278/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.59279/2021-EXEMPTION FROM
FILING AFFIDAVIT )
Date : 05-07-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Mr. Nitin Saluja, AOR
Ms. Shivani Luthra Lohiya, Adv.
Mr. Akshay Dev, Adv.
Ms. Asmita Narula, Adv.
Ms. Sasha Maria Paul, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Perused the communication sent by the Additional Sessions Judge, Court No.1, Jhansi, Uttar Pradesh.
Since the case will now proceed for arguments, we dispose of this petition with a direction to the Trial Signature Not Verified Digitally signed by Court to ensure that the arguments are concluded and the NEETU KHAJURIA Date: 2021.07.06 20:31:12 IST Reason: matter is finally disposed of within three months from 2 today.
A copy of this order be forthwith forwarded to the concerned Trial Court Judge as well as Registrar (Judicial) of the High Court of Judicature at Allahabad, Uttar Pradesh through e-mail/online, for information and necessary action.
The Trial Court shall submit compliance report within the extended time.
List the matter after three months for reporting compliance.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER COURT MASTER