Supreme Court - Daily Orders
S.C. Garg vs The State Of Uttar Pradesh on 12 March, 2018
Bench: N.V. Ramana, S. Abdul Nazeer
ITEM NO.34 COURT NO.9 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). 4334/2017
(Arising out of impugned final judgment and order dated 28-04-2017
in CRLMA No. 10531/2002 passed by the High Court of Judicature at
Allahabad)
S.C. GARG Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR EXEMPTION FROM FILING O.T. ON IA 43256/2017 and IA
No.15787/2018-EXEMPTION FROM FILING O.T.)
Date : 12-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s)
Mr. Siddharth Luthra, Sr. Adv.
Mr. Siddharth Aggarwal, Adv.
Mr. Senthil Jagadeesan, AOR
Mr. Nikhil Pillai, Adv.
Mr. Kumar Vaibhaw, Adv.
Mr. Zeeshan Diwan, Adv.
For Respondent(s)
Mr. S.S. Nehra, Adv.
Mr. Neeraj Dutt Gaur, Adv.
Mr. R. Verma, Adv.
Mr. R.K. Gupta, Adv.
M/S. Gaur & Nehra Law Firm, AOR
Mr. Sanjay Kr. Tyagi, Adv.
Mr. Aviral Saxena, Adv.
Mr. Kamlendra Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by the learned counsel for the petitioner seeking one week's adjournment on the ground of filing rejoinder Signature Not Verified affidavit, list the matter after one week on a Digitally signed by ASHA SUNDRIYAL non-miscellaneous day. Date: 2018.03.13 15:17:53 IST Reason:
(VISHAL ANAND) (RENUKA SADANA) COURT MASTER (SH) ASST.REGISTRAR