Supreme Court - Daily Orders
Shail Kumari Gaur vs State Of U.P . on 13 April, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.25 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). 2819/2015
(Arising out of impugned final judgment and order dated 25/02/2015
in CRMWA No. 19899/2013 passed by the High Court of Judicature at
Allahabad)
SHAIL KUMARI GAUR AND ORS. Petitioner(s)
VERSUS
STATE OF U.P AND ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim
relief)
Date : 13/04/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Avijit Bhushan, Adv.
Ms. Mridula Ray Bharadwaj,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Let a copy of this petition be served on Mr. Mehrotra, learned counsel who appears for the State of Uttar Pradesh.
Let the matter be listed on 20.04.2015. Name of Mr. Mehrotra shall be reflected in the cause list on that day.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master
Signature Not Verified
Digitally signed by
Gulshan Kumar Arora
Date: 2015.04.13
17:37:59 IST
Reason: