Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Mohit Kumar on 7 September, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.23 COURT NO.13 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.)...... CRLMP No(s).
13610/2015
(Arising out of impugned final judgment and order dated 10/06/2014
in CRMBA No. 19256/2014 passed by the High Court Of Judicature at
Allahabad)
STATE OF U.P. Petitioner(s)
VERSUS
MOHIT KUMAR Respondent(s)
CRLMP. 13610/2015(with c/delay in filing SLP)
Date : 07/09/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s)
Mr. Gaurav Bhatia, AAG (State of U.P.)
Mr. Rajesh Kumar Maurya, Adv.
Mr. Abhisth Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List the matter after three weeks.
(Ashok Raj Singh) (Tapan Kumar Chakraborty)
Court Master Court Master
Signature Not Verified
Digitally signed by Deepak
Mansukhani
Date: 2015.09.10 12:35:58
IST
Reason: DSC of Mr. Deepak
Mansukhani is being used by
Mr. Ashok Raj Singh, CM.