Supreme Court - Daily Orders
The State Of Uttar Pradesh Thr. ... vs Sanjeev Kumar Singh on 8 September, 2014
Bench: M.Y. Eqbal, Pinaki Chandra Ghose
ITEM NO.34 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 (C) Nos.14850-14851/2013
(Arising out of impugned final judgment and order dated 21/12/2012
in CMRMA No. 251407/2007,21/12/2012 in SA No. 910/2005,22/02/2013
in SA No. 910/2005 passed by the High Court Of Judicature at
Allahabad)
STATE OF U.P. & ORS. Petitioner(s)
VERSUS
SANJEEV KUMAR SINGH Respondent(s)
(With prayer for interim relief and office report)
Date : 08/09/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. M. R. Shamshad,Adv.
Mr. Ahmad S. Azhar, Adv.
Mr. Shashank Singh, Adv.
For Respondent(s) None
UPON hearing the counsel the Court made the following
O R D E R
None appears on behalf of the respondent.
Leave granted.
Interim order to continue.
(SANJAY KUMAR) (SNEH LATA SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Sanjay Kumar Date: 2014.09.09 13:22:06 IST Reason: