Supreme Court - Daily Orders
Vinod Kumar Gupta vs State Of Up on 25 July, 2014
ITEM NO.57 COURT NO.10 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). 5075/2014
(Arising out of impugned final judgment and order dated 27/03/2014
in CRP No. 42353/2012 passed by the High Court Of Judicature At
Allahabad)
VINOD KUMAR GUPTA Petitioner(s)
VERSUS
STATE OF UP AND ANR Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing OT and ex-parte stay and office
report)
Date : 25/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Anoop G. Chaudhary,Sr.Adv.
Ms. June Chaudhary,Sr.Adv.
Mr. Ashish Tripathi,Adv.
Ms. Sumeeta Chaudhary,Adv.
Mr. Elan C.,Adv.
Mr. Varinder Kumar Sharma ,Adv.
For Respondent(s) Mr. Ajay Kumar Singh,Adv.
Mr. Digendra Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Ajay Kumar Singh, learned counsel accepts notice for the second respondent and seeks time to file reply.
List on 11.8.2014.
In the meantime, reply may be filed.
Signature Not Verified Digitally signed by Suman Wadhwa Date: 2014.07.26 12:01:31 IST Reason: (SUMAN WADHWA) (SHARDA KAPOOR) AR-cum-PS COURT MASTER