Supreme Court - Daily Orders
Yashpal Chail vs State Of Uttar Pradesh on 20 October, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.26 COURT NO.15 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). 4912/2023
(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 : 20-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Shivam Batra, AOR
Mr. Rahul Tyagi, Adv.
Mr. Ankit Bhushan, Adv.
Mr. Abhishek Bhushan, Adv.
Mr. Ashish Chojar, Adv.
For Respondent(s) Mr. Namit Saxena, AOR
Mr. S.R. Singh, Sr. Adv.
Mr. Ankur Prakash, AOR
UPON hearing the counsel the Court made the following
O R D E R
In terms of the letter circulated by learned counsel for the petitioner seeking adjournment, adjourned by one week.
(RADHA SHARMA) (MALEKAR NAGARAJ)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
RADHA SHARMA
Date: 2023.10.20
16:33:35 IST
Reason: