Supreme Court - Daily Orders
Ajeet Singh vs State Of Uttar Pradesh on 13 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.13 COURT NO.11 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.) No(s). 147/2017
(Arising out of impugned final judgment and order dated 07/12/2016
in WP No. 11977/2016 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
AJEET SINGH Petitioner(s)
VERSUS
STATE OF U.P AND ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief)
Date : 13/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Yatish Mohan,Adv.
Ms. Vinita Y. Mohan,Adv.
Mr. Kedar Nath Tripathy,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Issue notice.
Pending further orders from this Court, operation of the impugned order shall remain stayed. (MAHABIR SINGH) (VEENA KHERA) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by MAHABIR SINGH Date: 2017.01.13 16:07:04 IST Reason: