Supreme Court - Daily Orders
State Of U.P. vs Manoj Kumar Gupta . on 30 July, 2014
À ITEM NO.202 COURT NO.5 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). 6380/2009
(Arising out of impugned final judgment and order dated 12/09/2008
in CRLA No. 8127/2007 passed by the High Court of Judicature at
Allahabad)
STATE OF U.P. Petitioner(s)
VERSUS
MANOJ KUMAR GUPTA & ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 30/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Harsh Vardhan Jha, Adv.
Mr. Adarsh Upadhyay ,Adv.
Mr. Rishi Jain, Adv.
For Respondent(s)
Mr. Amit Sharma, Adv.
Mr. Dipesh Sinha, Adv.
Mr. Anupam Lal Das ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel appearing for the parties, the Special Leave Petition is adjourned for four weeks.
(VISHAL ANAND) (INDU POKHRIYAL)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2014.07.31
16:32:55 IST
Reason: