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The State Of Uttar Pradesh vs Hrishi Kesh Pandey (Dead) Thr. Lrs. on 4 February, 2022

Bench: A.M. Khanwilkar, C.T. Ravikumar

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     ITEM NO.13                    Court 3 (Video Conferencing)             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).   30466/2018

     (Arising out of impugned final judgment and order dated 27-02-2017
     in WA No. 64053/2015 passed by the High Court Of Judicature At
     Allahabad)

     THE STATE OF UTTAR PRADESH                                          Petitioner(s)
                                                     VERSUS

     HRISHI KESH PANDEY (DEAD) THR. LRS. & ORS.         Respondent(s)
     (IA No. 156351/2018 - CONDONATION OF DELAY IN FILING
     IA No. 156354/2018 - CONDONATION OF DELAY IN REFILING / CURING THE
     DEFECTS)

     Date : 04-02-2022 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR
                             HON'BLE MR. JUSTICE C.T. RAVIKUMAR

     For Petitioner(s)                 Mr.   Aftab Ali Khan, AOR
                                       Mr.   Mohd. Suhail, Adv.
                                       Mr.   M.Z. Chaudhary, Adv.
                                       Mr.   Ali Safeer Farooqi, Adv.
                                       Mr.   Shadab Hussain Khan, Adv.
                                       Mr.   Mumtaz Hussain, Adv.
                                       Mr.   Arvind Kumar Knava, Adv.

                                       Ms. Garima Prashad, Sr. Adv./AAG
                                       Mr. Vishnu Shankar Jain, AOR

     For Respondent(s)                 Mr. Vikram Singh Kushwaha, Adv.
                                       Mr. Roopenshu Pratap Singh, Adv.
                                       Mr. Vishwa Pal Singh, AOR

                                       Mr.   M. M. Kashyap, AOR
                                       Mr.   Ilin Saraswat,Adv
                                       Ms.   Swati Jain, Adv.
                                       Ms.   Asmita Kumar, Adv.
                                       Ms.   Ilma Saifi, Adv.
                                       Ms.   Bhanu Priya Sharma, Adv.
Signature Not Verified
                                       Ms.   Anita Yadav, Adv
Digitally signed by
NEETU KHAJURIA
Date: 2022.02.05
13:27:20 IST
Reason:
                          UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Leave granted.

In the meantime, the operation of the impugned order shall remain stayed.

List this matter in the fourth week of July, 2022.

(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)