Supreme Court - Daily Orders
Abhishek Saxena vs The State Of Uttar Pradesh Home ... on 23 October, 2017
Bench: N.V. Ramana, Amitava Roy
ITEM NO.38 COURT NO.9 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). 2473/2017
(Arising out of impugned final judgment and order dated 22-09-2016
in CRMWP No. 20755/2016 passed by the High Court of Judicature at
Allahabad)
ABHISHEK SAXENA Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH
HOME DEPARTMENT SECRETARY & ORS. Respondent(s)
Date : 23-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr.Sanjay Misra, Adv.
Mr.Mahendra Vikram Singh, Adv.
Mr.Rakesh K. Sharma, Adv.
Mr.Nishant, Adv.
Mr.Rakesh K. Sharma, AOR
For Respondent(s)
Mr.Ratnakar Dash, Sr.Adv.
Mr.Rohit Pandey, Adv.
Mr.Ardhendumauli Kumar Prasad, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner as well as the State submits that the matter since pertaining to a family dispute may be referred to mediation.
Despite service of notice, none appeared on behalf of respondent No.4-wife.
List the matter after four weeks.
In the meanwhile, learned counsel for the petitioner is permitted to serve a copy of the notice upon respondent No.4, by dasti, and file a report.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.10.30 15:16:31 IST Reason: (Ashok Raj Singh) (S.Sivaramakrishna) Court Master Asstt. Registrar