Supreme Court - Daily Orders
Lok Mal @ Loku vs The State Of Uttar Pradesh on 10 September, 2020
Bench: N.V. Ramana, Surya Kant, Hrishikesh Roy
ITEM NO.101 Court 2 (Video Conferencing) SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No.325/2011
LOK MAL @ LOKU Appellant(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
Date : 10092020 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Appellant(s)
Mr. Shekhar G. Devasa, Adv.
Mr. Manish Tiwari, Adv.
Mr. Luv Kumar, Adv.
For M/s. Devasa & Co., AOR
For Respondent(s)
Mr. Rajeev Kumar Pandey, Adv.
Mr. Kamlendra Mishra, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. In view of letter circulated by the learned counsel appearing for the appellant seeking two weeks adjournment on the ground of personal difficulty of the arguing counsel, list the matter after two weeks.
(VISHAL ANAND) (RAJ RANI NEGI)
ASTT. REGISTRARcumPS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2020.09.10
18:11:44 IST
Reason: