Supreme Court - Daily Orders
Yashpal Chail vs State Of Uttar Pradesh on 10 February, 2023
Bench: K.M. Joseph, B.V. Nagarathna
ITEM NO.31 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No. 1170/2023
(Arising out of impugned final judgment and order dated 02-09-2022
in A482 No. 970/2016 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
YASHPAL CHAIL Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ANR. Respondent(s)
(With IA No.14425/2023-CONDONATION OF DELAY IN FILING and IA
No.14423/2023-EXEMPTION FROM FILING O.T.)
Date : 10-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s)
Mr. Shivam Batra, AOR
Mr. Akhil Ranganathan, Adv.
Mr. Ankit Bhushan, Adv.
Mr. Rahul Tyagi, Adv.
For Respondent(s)
Mr. Parmanand Pandey, AOR
Mr. Utkarsh Pandey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Two weeks’ time is granted to the learned counsel for the respondent to get instructions and make his submissions.
List after two weeks.
(NIDHI AHUJA) (RENU KAPOOR) Signature Not Verified AR-cum-PS ASSISTANT REGISTRAR Digitally signed by Nidhi Ahuja Date: 2023.02.11 13:09:36 IST Reason: