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Ramesh Chaturvedi Ba Ll.B vs The State Of Uttar Pradesh High Court ... on 16 February, 2015

Bench: Vikramajit Sen, C. Nagappan

     ITEM NO.5                                COURT NO.13                   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(s).    2550/2014

     RAMESH CHATURVEDI & ORS.                                                Appellant(s)

                                                      VERSUS

     THE STATE OF UTTAR PRADESH                                              Respondent(s)



     (with appln. (s) for exemption from filing O.T. and stay and
     suspension of sentence and office report)


     Date : 16/02/2015 This appeal was called on for hearing today.

     CORAM :
              HON'BLE MR. JUSTICE VIKRAMAJIT SEN
              HON'BLE MR. JUSTICE C. NAGAPPAN
     For Appellant(s)
                          Mr. Santosh Kumar Tripathi,Adv.


     For Respondent(s)
     For High Court                      Ms. Preetika Dwivedi, Adv.


     For State of U.P.                  Mr. V.K. Shukla, AAG
                                        Ms. Pragati Nikhra, Adv.


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

As prayed for by the learned counsel for the Respondent, the matter is adjourned to enable her to file Vakalatnama & Appearance.

List after two weeks.

                             COURT MASTER                                COURT MASTER
Date: 2015.02.18
13:42:13 IST
Reason: