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Narayan Dutt Sharma vs The State Of Uttar Pradesh on 19 February, 2018

Bench: Madan B. Lokur, Deepak Gupta

     ITEM NO.14                               COURT NO.4              SECTION XI

                                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 (CIVIL) Diary No(s). 18553/2017

     (Arising out of impugned final judgment and order dated 03-02-2017
     in SSNO. No. 6244/2012 passed by the High Court Of Judicature At
     Allahabad, Lucknow Bench)

     NARAYAN DUTT SHARMA & ORS.                                        Petitioner(s)

                                                   VERSUS

     THE STATE OF UTTAR PRADESH & ORS.                                 Respondent(s)

     (WITH IA No.51241/2017-CONDONATION OF DELAY IN FILING and IA
     No.51248/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and   IA   No.51244/2017-EXEMPTION   FROM FILING  O.T.  and   IA
     No.51237/2017-PERMISSION TO FILE SLP)

     Date : 19-02-2018 These matters were called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE MADAN B. LOKUR
                            HON'BLE MR. JUSTICE DEEPAK GUPTA

     For Petitioner(s)               Mr.    Dinesh Kumar Garg, AOR
                                     Mr.    Abhishek Garg, Adv.
                                     Mr.    Dhananjay Garg, Adv.
                                     Mr.    Deepak Mishra, Adv.

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                                O R D E R

Permission to file SLP granted.

Delay condoned.

Issue notice.

Tag with SLP(C) Diary No.29820/2017.

(SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS COURT MASTER