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Supreme Court - Daily Orders

Amod Kumar Kanth vs Associatiion Of Victim Of Uphaar ... on 10 July, 2017

Bench: Adarsh Kumar Goel, Uday Umesh Lalit

                                                  1

                                            R E V I S E D
     ITEM NO.59                           COURT NO.12                 SECTION II-C

                              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).    9409/2013

     (Arising out of impugned final judgment and order dated 03-10-2013
     in CRLM No. 2746/2010 passed by the High Court Of Delhi at New
     Delhi)

     AMOD KUMAR KANTH                                                 Petitioner(s)

                                                 VERSUS

     ASSOCIATIION OF VICTIM OF
     UPHAAR TRAGEDY (AVUT) & ORS.                                     Respondent(s)

     (FOR EX-PARTE STAY ON IA 23886/2013
     FOR [PERMISSION TO FILE ANNEXURES] ON IA 24946/2013)

     Date : 10-07-2017 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                         HON'BLE MR. JUSTICE UDAY UMESH LALIT


     For Petitioner(s)             Mr. Rajeev Kumar Yadav, Adv.

                                    Mr. Mohit Kumar Shah, AOR

     For Respondent(s)             Mr. Jayant Kumar Mehta, AOR

                                   Mr.   K. Radha Krishna, Sr. Adv.
                                   Mr.   Rupesh Kumar, Adv.
                                   Mr.   T.A. Khan, Adv.
                                   Mr.   Mukesh Kumar Maroria, AOR

                                   Mr.   Ajit Kumar Sinha, Sr. Adv.
                                   Mr.   Awadhesh Kumar, Adv.
                                   Mr.   Vibhu Shankar Mishra, Adv.
                                   Mr.   Kuldeep Chauhan, Adv.
                                   Mr.   B. Krishna Prasad, AOR
Signature Not Verified
                                   Mr. Liz Mathew, Adv.
Digitally signed by
SWETA DHYANI
Date: 2017.07.22
                                   Mr. .G. Philip, Adv.
12:08:08 IST
Reason:




                         UPON hearing the counsel the Court made the following
                                            O R D E R

2 List the mater before a Bench in which one of us (Hon'ble U.U. Lalit) is not a member.




(SWETA DHYANI)                                (VEENA KHERA)
SENIOR PERSONAL ASSISTANT                    ASSISTANT REGISTRAR
                                   3

ITEM NO.59                 COURT NO.12                 SECTION II-C

               S U P R E M E C O U R T O F       I N D I A
                       RECORD OF PROCEEDINGS

IA 23886/2013,24946/2013, in Petition(s) for Special Leave to Appeal (Crl.) No(s). 9409/2013 (Arising out of impugned final judgment and order dated 03-10-2013 in CRLM No. 2746/2010 passed by the High Court Of Delhi at New Delhi) AMOD KUMAR KANTH Petitioner(s) VERSUS ASSOCIATIION OF VICTIM OF UPHAAR TRAGEDY (AVUT) & ORS. Respondent(s) (FOR EX-PARTE STAY ON IA 23886/2013 FOR [PERMISSION TO FILE ANNEXURES] ON IA 24946/2013) Date : 10-07-2017 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. Rajeev Kumar Yadav, Adv.
Mr. Mohit Kumar Shah, AOR For Respondent(s) Mr. Jayant Kumar Mehta, AOR Mr. K. Radha Krishna, Sr. Adv. Mr. Rupesh Kumar, Adv.
Mr. T.A. Khan, Adv.
Mr. Mukesh Kumar Maroria, AOR Mr. Ajit Kumar Sinha, Sr. Adv. Mr. Awadhesh Kumar, Adv.
Mr. Vibhu Shankar Mishra, Adv. Mr. Kuldeep Chauhan, Adv. Mr. B. Krishna Prasad, AOR Mr. Liz Mathew, Adv.
Mr. .G. Philip, Adv.
UPON hearing the counsel the Court made the following O R D E R 4 List the mater before a Bench in which one of us (Hon'ble U.U. Lalit) is not a member.
(SWETA DHYANI) (VEENA KHERA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR