Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Prabhat Kumar on 6 April, 2023
Bench: Aniruddha Bose, Sudhanshu Dhulia
ITEM NO.24 COURT NO.11 SECTION III-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No.487/2023 in C.A. No.1567/2019
(Arising out of impugned final judgment and order dated 01-09-2022
in C.A. No. No. 1567/2019 passed by the Supreme Court of India)
THE STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
PRABHAT KUMAR Respondent(s)
(FOR ADMISSION and IA No.57203/2023-EXTENSION OF TIME and IA
No.57207/2023-EXEMPTION FROM FILING O.T.
IA No. 57207/2023 - EXEMPTION FROM FILING O.T.
IA No. 57203/2023 - EXTENSION OF TIME)
Date : 06-04-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Pradeep Misra, AOR
Mr. Daleep Dhyani, Adv.
Mr. Suraj Singh, Adv.
Mr. Manoj Kumar Sharma, Adv.
Ms. Ruchira Goel, AOR
For Respondent(s) Mr. Raj Kishor Choudhary, AOR
Mr. Shakeel Ahmed, Adv.
Mr. Anupam Bhati, Adv.
Mr. Nakul Chaudhary, Adv.
Mr. Shaikh Saipan Dastgir, Adv.
Mr. Vikramjeet Singh Ranga, Adv.
Mr. Pamarty Venkataramana, Adv.
Mr. Amir Kaleem, Adv.
Ms. Pratibha Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA No. 57203 of 2023 is allowed. Extension of time as prayed for, is granted.
Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.04.06Miscellaneous Application No.487 of 2023 stands disposed of 16:41:32 IST Reason: accordingly.
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