Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Krishna Prasad Yadav on 31 January, 2020
Bench: Mohan M. Shantanagoudar, R. Subhash Reddy
ITEM NO.8 COURT NO.12 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 40367/2019
(Arising out of impugned final judgment and order dated 24-05-2017
in SPLAD No. 228/2016 passed by the High Court Of Judicature At
Allahabad)
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
KRISHNA PRASAD YADAV & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.12289/2020-CONDONATION OF DELAY
IN FILING and IA No.12293/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.12292/2020-EXEMPTION FROM FILING O.T.
and IA No.12290/2020-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 31-01-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. V. Shekhar, Sr. Adv.
Mr. Harish Pandey, AOR
For Respondent(s)
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 petitioners, let the matter be adjourned for two weeks.
(GULSHAN KUMAR ARORA) (R.S. NARAYANAN)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2020.01.31
16:30:08 IST
Reason: