Supreme Court - Daily Orders
State Of Uttar Pradesh And Others vs Amitabh Thakur And Another on 16 January, 2017
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.24 COURT NO.3 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). 36372/2016
(Arising out of impugned final judgment and order dated 29/09/2016
in WP No. 8786/2016 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
STATE OF UTTAR PRADESH AND OTHERS Petitioner(s)
VERSUS
AMITABH THAKUR AND ANOTHER Respondent(s)
(with appln. (s) for exemption from filing O.T.)
Date : 16/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Nidhesh Gupta, Sr. Adv.
Mr. Sanjay Bhasin, Adv.
Mr. Ashutosh Kumar Sharma, Adv.
Mr. Sudeep Kumar, Adv.
Mr. Ravi Prakash Mehrotra,Adv.
Mr. Vibhu Diwan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
There shall be interim stay of the operation of the impugned judgment.
(DEEPAK MANSUKHANI) (RAJINDER KAUR) AR-cum-PS Court Master Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.01.17 10:31:28 IST Reason: