Supreme Court - Daily Orders
Surender Kaushik vs State Of Uttar Pradesh on 30 June, 2014
\ ITEM NO.203 COURT NO.7 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). 6777/2012
(Arising out of impugned final judgment and order dated 26/07/2012
in CRMWP 9861/2012 passed by the High Court Of Judicature At
Allahabad)
SURENDER KAUSHIK & ORS. Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ANR. Respondents(s)
(with appln. (s) for exemption from filing O.Y. and stay and
office report)
(For final disposal)
WITH
SLP(Crl) No. 9313-9314/2012
(With prayer for stay and permission to raise addl. grounds and
file addl. document and Office Report)
SLP(Crl) No. 1928/2013
(With prayer permission to file addl. document and Office Report
ad-interim ex-parte stay and permission to file additional
documents and Office Report)
Date : 30/06/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s)
Mr. Nagendra Rai, Sr. Adv.
Mr. Smarhar Singh, Adv.
Mr. Shantanu Sagar, Adv.
Mr. Aakash Kumar, Adv.
Mr. T. Mahipal ,Adv.
Signature Not Verified
Digitally signed by
Mr. Chandra Prakash , Adv.
Neeta Sapra
Date: 2014.07.03
10:29:58 IST
Reason:
For Respondent(s)
Mr. Ratnakar Dash, Sr. Adv.
Mr. Sudeep Kumar, Adv.
-2-
Mr. Abhisth Kumar ,Adv.
Mr. Altaf Ahmed, Sr. Adv.
Mr. Ashok K. Srivastava ,Adv.
Mr. Braj Kishore Mishra, Adv.
UPON hearing counsel the Court made the following
O R D E R
Post the matter on 11th August, 2014.
(Neeta) (Usha Sharma) Sr. P.A. Court Master