Supreme Court - Daily Orders
Sunaina Tripathi vs The State Of Uttar Pradesh on 24 March, 2014
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ITEM NO.53 COURT NO.13 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(s) for Special Leave to Appeal (Civil) No(s).16247/2012
(From the judgement and order dated 20/01/2012 in WA No.61629/2007 of The
HIGH COURT OF JUDICATURE AT ALLAHABAD)
SUNAINA TRIPATHI Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(With appln(s) for exemption from filing O.T., seeking permission to raise
additional grounds and question of law and with prayer for interim relief
and office report)
Date: 24/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE MADAN B. LOKUR
For Petitioner(s)
Mr. Rakesh Dwivedi, Sr. Adv.
Ms. Preetika Dwivedi, Adv.
Mr. Garvesh Kabra,Adv.
For Respondent(s)
Mr. Ashok K. Srivastava,Adv.
Mr. Shail Kumar Dwivedi ,Adv
UPON hearing counsel the Court made the following
O R D E R
Liberty to the petitioner to mention this matter before Hon’ble the Chief Justice of India to have the matter fixed on a non- miscellaneous day.
|(Vishal Anand) | |(Indu Pokhriyal) |
|Court Master | |Court Master |
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ITEM NO.53 COURT NO.13 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(s) for Special Leave to Appeal (Civil) No(s).16247/2012 (From the judgement and order dated 20/01/2012 in WA No.61629/2007 of The HIGH COURT OF JUDICATURE AT ALLAHABAD) SUNAINA TRIPATHI Petitioner(s) VERSUS STATE OF U.P. & ORS. Respondent(s) (With appln(s) for exemption from filing O.T., seeking permission to raise additional grounds and question of law and with prayer for interim relief and office report) Date: 24/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI HON’BLE MR. JUSTICE MADAN B. LOKUR For Petitioner(s) Mr. Rakesh Dwivedi, Sr. Adv. Ms. Preetika Dwivedi, Adv. Mr. Garvesh Kabra,Adv.
For Respondent(s) Mr. Ashok K. Srivastava,Adv. Mr. Shail Kumar Dwivedi ,Adv UPON hearing counsel the Court made the following O R D E R Liberty to the petitioner to mention this matter before Hon’ble the Chief Justice of India to have the matter fixed on a non- miscellaneous day.
|(Vishal Anand) | |(Indu Pokhriyal) | |Court Master | |Court Master |