Supreme Court - Daily Orders
Manjit Singh Gk vs Union Of India on 8 March, 2019
Bench: S.A. Bobde, Deepak Gupta
ITEM NO.30 COURT NO.2 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Criminal) No.45/2017
MANJIT SINGH GK & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR EXEMPTION FROM FILING O.T. ON IA 5537/2017 FOR [DETAGGING THE
CASE] ON IA 11129/2018 as per Subm. Note dtd.19/21.2.19 )
Date : 08-03-2019 The petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. R.S. Suri, Sr. Adv.
Mr. Prasoon Kumar, Adv.
Mr. V. K. Sidharthan, AOR
For Respondent(s) Ms. Aishwarya Bhati, AAG
Mr. Rajesh Kumar Singh, Adv.
Mr. Rajeev Kumar Dubey, Adv.
Ms. Stuti Chopra, Adv.
Mr. Kamlendra Mishra, AOR
Mr. Tushar Mehta, SG
Ms. Pinky Anand, ASG
Ms. V. Mohana, Sr. Adv.
Mr. Adit Khorana, Adv.
UPON perusing papers the Court made the following
O R D E R
In view of the letter circulated by Advocate-on-Record for Respondent No.2 – State of Uttar Pradesh seeking adjournment, put up after three weeks.
(SANJAY KUMAR-II) Signature Not Verified (INDU KUMARI POKHRIYAL) COURT MASTER (SH) Digitally signed by SANJAY KUMAR Date: 2019.03.08 ASSISTANT REGISTRAR 16:42:25 IST Reason: