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Supreme Court - Daily Orders

Naeem vs The State Of Uttar Pradesh on 2 May, 2022

Bench: Sanjiv Khanna, Bela M. Trivedi

                                                  1

      ITEM NO.39                          COURT NO.16                  SECTION II

                               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 (Crl.)                No(s).    7568/2021

      (Arising out of impugned final judgment and order dated 17-12-2019
      in CRLA No. 7393/2017 passed by the High Court of Judicature at
      Allahabad)

      NAEEM                                                            Petitioner(s)

                                                 VERSUS

      THE STATE OF UTTAR PRADESH                                       Respondent(s)

      (AS PER HON'BLE COURTS ORDER DATED 6.12.2021, REQUISITE REPORT FROM
      THE U.P. STATE LEGAL SERVICES AUTHORITIY.
       IA No. 127642/2021 - APPLICATION FOR EXEMPTION FROM FILING
      ORIGINAL VAKALATNAMA/OTHER DOCUMENT
       IA No. 127639/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
      JUDGMENT

IA No. 127640/2021 - EXEMPTION FROM FILING O.T.) Date : 02-05-2022 These matters were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MS. JUSTICE BELA M. TRIVEDI For Parties Mr. Bipin Kumar Jha, Adv.

Mohd. Adeel Siddiqui, Adv.

Dr. (mrs. ) Vipin Gupta, AOR Dr. N. Pradeep Sharma, Adv.

Mr. Ajay Vikram Singh, AOR Mr. Alok Kumar Pandey, Adv.

Mr. Niraj Jha, Adv.

Mr. Yashraj Singh, Adv.

Ms. Kiran Pandey, Adv.

Mrs. Priyanka Singh, Adv Mr. Neelambar Jha, Adv Dr. Sushil Balwada, AOR Mr. Srilok Nath Rath, Adv.

Mr. Satbir Singh, Adv.

Dr. Ajay Kumar, Adv.

UPON hearing the counsel, the Court made the following O R D E R  2 Learned counsel for the petitioner prays for, and is granted, two weeks time to file rejoinder.

Electronic copy of the trial court record would be made available to the learned counsel for the parties by the Registry within two weeks.

Dr. Sushil Balwada, learned counsel for the respondent states that he has been instructed to file a special leave petition on behalf of the co-convicts and the same would be filed within two weeks from today.

List the matter for final hearing and disposal on a non-

miscellaneous day in the month of August, 2022.

(BABITA PANDEY) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)