Supreme Court - Daily Orders
State Of Up . vs Raghu Nandan on 19 August, 2014
¶ ITEM NO.18 COURT NO.2 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C)......of 2014
CC No. 12321/2014
(Arising out of impugned final judgment and order dated
24/04/2013 in SA No. 415/2013 passed by the High Court Of
Judicature At Allahabad)
STATE OF UP AND ORS. Petitioner(s)
VERSUS
RAGHU NANDAN Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in
refiling SLP and office report)
WITH
S.L.P.(C)...CC No. 12472/2014
(With appln. for c/delay in filing SLP and Office Report)
Date : 19/08/2014 These petitions were called on
for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Gaurav Bhatia, AAG
Mr. Abhishek Chaudhary ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Notice.
Tag with SLP(C) No. 21519 of 2014. [ Charanjeet Kaur ] [ Vinod Kulvi ] Signature Not Verified Court Master Asstt. Registrar Digitally signed by Charanjeet Kaur Date: 2014.08.19 16:54:46 IST Reason: