Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Kamlesh Pathak on 15 July, 2022
Bench: S. Abdul Nazeer, J.K. Maheshwari
ITEM NO.29 COURT NO.6 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). 6080/2022
(Arising out of impugned final judgment and order dated 13-04-2022
in CRMBA No. 46390/2020 passed by the High Court of Judicature at
Allahabad)
STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
KAMLESH PATHAK Respondent(s)
(IA No.90534/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.90535/2022-EXEMPTION FROM FILING O.T.)
Date : 15-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. R.K.Raizada,AAG
Mr. Ankit Goel, AOR
For Respondent(s) Ms. Anjana Prakash,Sr.Adv.
Mr. Bhuwan Raj, AOR
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing certified copy of the impugned judgment and exemption from filing official translation are allowed.
Issue notice.
Tag with SLP(Crl.)No.4386 of 2022. Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.07.16 (ANITA MALHOTRA) (KAMLESH RAWAT) 12:41:33 IST Reason: AR-CUM-PS COURT MASTER