Supreme Court - Daily Orders
State Of Uttar Pradesh And Others vs Vandana Srivastava And Another on 19 September, 2014
Bench: T.S. Thakur, R. Banumathi
ITEM NO.29 COURT NO.3 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). 5390/2014
(Arising out of impugned final judgment and order dated 21/05/2014
in CRMWP No. 6973/2014 passed by the High Court Of Judicature at
Allahabad)
STATE OF UTTAR PRADESH AND OTHERS Petitioner(s)
VERSUS
VANDAN SRIVASTAVA AND ANOTHER Respondent(s)
(with appln. (s) for exemption from filing O.T. and ex-parte stay)
Date : 19/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Vibhu Tiwari,Adv.
Mr. Ravi Prakash Mehrotra,Adv.
For Respondent(s) Mr. Anurag Kishore,Adv.
UPON hearing the counsel the Court made the following
O R D E R
At request, post after one week.
(MAHABIR SINGH) (SAROJ SAINI) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Mahabir Singh Date: 2014.09.20 12:47:15 IST Reason: