Supreme Court - Daily Orders
Chatrapal vs The State Of Uttar Pradesh on 13 October, 2023
Bench: B.R. Gavai, Prashant Kumar Mishra
ITEM NO.59 COURT NO.4 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). 11975/2019
(Arising out of impugned final judgment and order dated 08-01-2019
in WPC No. 297/2008 passed by the High Court Of Judicature At
Allahabad)
CHATRAPAL Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(I.R. and IA No.77545/2019-EXEMPTION FROM FILING O.T.
IA No. 77545/2019 - EXEMPTION FROM FILING O.T.)
Date : 13-10-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s)
Mr. P. K. Dey, Sr. Adv.
Ms. Shilpi Dey Auditya, Adv.
Ms. Shehla Chaudhary, Adv.
Mr. Md. Anas Chaudhary, Adv.
Mr. Sumit Kumar Sharma, Adv.
Mr. Subart, Adv.
Mr. Ansar Ahmad Chaudhary, AOR
For Respondent(s)
Mr. Tanmaya Agarwal, AOR
Mr. Wrick Chatterjee, Adv.
Ms. Aditi Agarwal, Adv.
Mr. Vinayak Mohan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned counsel for the parties.
2. Arguments concluded.
Signature Not Verified3. Digitally signed by Deepak Singh Date: 2023.10.13 Judgment/Order is reserved. 17:23:49 IST Reason:
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)