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Ram Prakash Chaddha vs The State Of Uttar Pradesh on 8 August, 2023

Bench: C.T. Ravikumar, Sudhanshu Dhulia

                                                        1

     ITEM NO.30                                 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

                               Special Leave to Appeal (Crl.)     No.6687/2023

     (Arising out of impugned final judgment and order dated 21­04­2023
     in A482 No. 21739/2007 passed by the High Court of Judicature at
     Allahabad)

     RAM PRAKASH CHADDHA                                                  Petitioner(s)
                                                      VERSUS

     THE STATE OF UTTAR PRADESH                                           Respondent(s)

     (IA No. 105966/2023 ­ EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT & IA No. 105964/2023 ­ EXEMPTION FROM FILING O.T.)

     Date : 08­08­2023 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE C.T. RAVIKUMAR
                             HON'BLE MR. JUSTICE SUDHANSHU DHULIA

     For Petitioner(s)
                                      Mr. Siddhartha Dave, Sr. Adv.
                                      Ms. Pallavi Pratap, AOR
                                      Ms. Prachi Pratap, Adv.
                                      Dr. Prashant Pratap, Adv.
                                      Mr. Akshay Singh, Adv.
                                      Mr. Gautam Mishra, Adv.
                                      Ms. Kinjal Aggarwal, Adv.
                                      Ms. Aakriti Priya, Adv.
                                      Ms. Muskan Jain, Adv.
     For Respondent(s)
                                          Mr. Ardhendumauli Kumar Prasad, A.A.G.
                                          Mr. Sarvesh Singh Baghel, AOR
                                          Mr. Abhinav S. Agarwal, Adv.
                                          Mr. Arun Pratap Singh Rajawat, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Signature Not Verified

1. Digitally signed by VISHAL ANAND Exemption Applications are allowed. Date: 2023.08.09 17:13:44 IST Reason:

2. Leave granted.

3. Heard Mr. Siddhartha Dave, learned Senior Counsel for the appellant and Mr. Ardhendumauli Kumar Prasad, learned Additional Advocate General for the State of U.P. at a considerable length.

4. Arguments concluded.

5. Judgment is reserved.

(VISHAL ANAND) (MATHEW ABRAHAM) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)