Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Hori Lal@Anurudh Prasad on 16 November, 2018
Bench: A.M. Khanwilkar, Deepak Gupta
ITEM NO.23+46 COURT NO.12 SECTION XI
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 (CIVIL) Diary No(s). 38824/2018
(Arising out of impugned final judgment and order dated 11-12-2017
in WC No. 19484/2015 passed by the High Court Of Judicature At
Allahabad)
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
HORI LAL@ANURUDH PRASAD Respondent(s)
(FOR I.R. and IA No.158120/2018-CONDONATION OF DELAY IN FILING and
IA No.158122/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.158121/2018-EXEMPTION FROM FILING O.T.)
WITH
DIARY NO. 36668/2018
(APPLICATION FOR CONDONATION OF DELAY IN FILING, EXEMPTION FROM
FILING O.T. AND CONDONATION OF DELAY IN REFILING)
Date : 16-11-2018 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Rana Mukherjee, Sr. Adv.
Mr. Prakash Gautam, Adv.
Mr. Rajeev Kumar Dubey, Adv.
Mr. Kamlendra Mishra, AOR
Mr. T.N. Singh, Adv.
Mr. Amit Kumar Sharma, Adv.
Mr. Rajeev Kumar Dubey, Adv.
Mr. Kamlendra Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing O.T. is granted.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2018.11.16Exemption from filing c/c of the impugned order is granted.
17:13:21 IST Reason:Issue notice on the special leave petitions as well as on the 1 applications for condonation of delay.
Status quo, as on today, shall be maintained by the parties.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER ASSISTANT REGISTRAR
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