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Sunita Agarwal vs The State Of Uttar Pradesh on 15 July, 2022

Bench: Chief Justice, Krishna Murari

                                                      1

     ITEM NO.26                               COURT NO.1                  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 for Special Leave to Appeal (Crl.)      No.1621/2022

     (Arising out of impugned final judgment and order dated 01­11­2021
     in BNO. No. 7401/2021 passed by the High Court of Judicature at
     Allahabad, Lucknow Bench)

     SUNITA                 AGARWAL                                       Petitioner(s)

                                                     VERSUS

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

     (FOR ADMISSION and I.R. and IA No.25456/2022­EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.25455/2022­EXEMPTION FROM
     FILING O.T. and IA No.25459/2022­EXEMPTION FROM FILING AFFIDAVIT)

     Date : 15­07­2022 This matter was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE KRISHNA MURARI

     For Petitioner(s)
                                       Mr. Anuj Prakaash, Adv.
                                       Mr. Kumar Mihir, AOR
     For Respondent(s)
                                       Mr. Vinod Diwakar, AAG
                                       Mr. Adarsh Upadhyay, AOR
                                       Mr. Yashasvi Virendra, Adv.

                                       Mr.   Ranjit Kumar, Sr. Adv.
                                       Mr.   Saurabh Kirpal, Adv.
                                       Mr.   Anand Mishra, AOR
                                       Mr.   Sachin Midha, Adv.
                                       Mr.   Amrendra Kumar Singh, Adv.

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

Signature Not Verified

1. Digitally signed by VISHAL ANAND Heard learned counsel appearing for the petitioner and the Date: 2022.07.15 learned Senior counsel appearing for Respondent No.2. 16:51:15 IST Reason:

2. During the course of hearing, Mr Ranjit Kumar, learned Senior counsel appearing for Respondent No.2 submits that the settlement  2 has taken place between the parties and he prays for one week’s time to place the said settlement on record.

3. In view of the above, one week’s time from today is granted to the learned Advocate­on­Record appearing for Respondent No.2 to place the settlement agreement and other additional material on record.

4. List the matter after one week.

(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)