Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Supreme Court - Daily Orders

State Of U.P. vs Ram Khilari . on 10 January, 2014

¬

ITEM NO.31                  COURT NO.8             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)...... 2014
                                  CRLMP.NO(s). 26779/2013

(From the judgement and order dated 01/03/2013 in CRL.        APPEAL   No.3036   OF
1981 of The HIGH COURT OF JUDICATURE AT ALLAHABAD)

STATE OF U.P.                                        Petitioner(s)

                   VERSUS

RAM KHILARI                                               Respondent(s)

(With appln(s) for c/delay in filing SLP)

Date: 10/01/2014    This Petition was called on for hearing today.

CORAM :
          HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
          HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE

For Petitioner(s)         Mr. Pramod Swarup, Sr. Adv.
                          Mr. Rajesh Kumar Maurya, Adv.
                       Mr. C.D. Singh,Adv.

For Respondent(s)

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

Delay condoned.

The special leave petition is dismissed.

| (S.K. Rakheja) | |(Indu Satija) | |Court Master | |Assistant Registrar |