Supreme Court - Daily Orders
Shyam Lal vs The State Of Uttar Pradesh on 9 February, 2018
Bench: Ranjan Gogoi, R. Banumathi
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ITEM NO.33 COURT NO.3 SECTION II
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 (CRIMINAL) NO(S)……………………/2018
DIARY NO(S). 40196/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 12-10-2017
IN CRLA NO. 293/2014 AND CRLA NO. 294/2014 PASSED BY THE HIGH COURT
OF JUDICATURE AT ALLAHABAD)
SHYAM LAL PETITIONER(S)
VERSUS
THE STATE OF UTTAR PRADESH & ORS.ETC. RESPONDENT(S)
(FOR ADMISSION AND IA NO.137730/2017-EXEMPTION FROM FILING O.T. AND
IA NO.137732/2017-INTERVENTION/IMPLEADMENT AND IA NO.137726/2017-
PERMISSION TO FILE SLP/TP)
Date : 09-02-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. S.R. Singh, Sr. Adv.
Mr. Dhruv Paliwal, Adv.
Mr. Mangal Prasad, Adv.
Ms. Shweta Yadav, Adv.
Ms. Sunita Pandit, Adv.
Mr. Ankur Yadav, AOR
For Respondent(s) Mr. Sandeep Kapur, Adv.
Mr. Vir Inderpal Singh Sandhu, Adv.
Ms. Niharika Karanjawala, Adv.
Mr. Vivek Suri, Adv.
Mr. Shivek Trehan, Adv.
Mr. Abhimanshu Dhyani, Adv.
Mrs. Manik Karanjawala, Adv.
for M/S. Karanjawala & Co., AOR
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2018.02.09
17:35:08 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Permission to file Special Leave Petition is granted.
Exemption from filing O.T. is granted. Issue notice in the Special Leave Petitions as also on the Crl.M.P.(s)/Application(s) for impleadment.
[VINOD LAKHINA] [TAPAN KUMAR CHAKRABORTY]
AR-cum-PS BRANCH OFFICER