Supreme Court - Daily Orders
Rashmi Chopra vs The State Of Uttar Pradesh on 26 November, 2018
Bench: A.K. Sikri, S. Abdul Nazeer
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ITEM NO.43 COURT NO.4 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). 8103/2018
(Arising out of impugned final judgment and order dated 08-08-2018
in A No. 30257/2017 passed by the High Court of Judicature At
Allahabad)
RASHMI CHOPRA Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.138155/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.138156/2018-EXEMPTION FROM
FILING O.T.)
WITH
SLP(Crl) No. 8050/2018 (II)
(FOR ADMISSION and I.R. and IA No.137363/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.137365/2018-EXEMPTION FROM
FILING O.T.)
SLP(Crl) No. 8052/2018 (II)
(IA No.137374/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.137375/2018-EXEMPTION FROM FILING O.T.)
SLP(Crl) No. 8042/2018 (II)
(FOR ADMISSION and I.R. and IA No.137239/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.137240/2018-EXEMPTION FROM
FILING O.T.)
SLP(Crl) No. 8041/2018 (II)
(FOR ADMISSION and I.R. and IA No.137236/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.137237/2018-EXEMPTION FROM
FILING O.T.)
SLP(Crl) No. 8039/2018 (II)
(FOR ADMISSION and I.R. and IA No.137115/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.137118/2018-EXEMPTION FROM
FILING O.T.)
Date : 26-11-2018 These petitions were called on for hearing today.
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.11.27
CORAM :
18:47:13 IST
Reason:
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
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For Petitioner(s) Mr. Shikhil Suri, Adv.
Mr. Shiv Kumar Suri, AOR
For Respondent(s) Mr. Santosh Krishnan, AOR
State of U.P. Mr. Rajan Kumar Chourasia, Adv.
Mr. Sandeep Singh, Adv.
Mr. Sanjay Kumar Tyagi, Adv.
Mr. Ajay Kumar Pandey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Two weeks' time is granted for filing counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.
List the matters in the first week of January, 2019 on a non-miscellaneous day.
Interim order to continue in the meantime.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER