Supreme Court - Daily Orders
Rishi Kesh Singh vs The State Of Uttar Pradesh on 14 July, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.28 COURT NO.5 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) No(s). /2017
Diary No(s). 12119/2017
(Arising out of impugned final judgment and order dated 06-12-2016
in SA No. 769/2016 passed by the High Court of Judicature at
Allahabad)
RISHI KESH SINGH Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(IA No.44744/2017-CONDONATION OF DELAY IN FILING and IA
No.45612/2017-CONDONATION OF DELAY IN FILING and IA
No.44745/2017-EXEMPTION FROM FILING O.T. and IA
No.45614/2017-EXEMPTION FROM FILING O.T. and IA
No.44746/2017-PERMISSION TO FILE LENGTHY LIST OF DATES and IA
No.45613/2017-PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 14-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. S.D. Singh, Adv.
Ms. Bharti Tyagi, AOR
Mr. Rahul Kumar Singh, Adv.
Mr. Ram Kripal Singh, Adv.
Ms. Sweta Sinha, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner wants to file additional documents.
List the matter after additional documents are filed.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.07.17 11:28:00 IST Reason:(SANJAY KUMAR-I) (SHARDA KAPOOR) AR-CUM-PS ASSISTANT REGISTRAR