Supreme Court - Daily Orders
Megh Raj Singh vs State Of U.P . on 17 October, 2016
Bench: Anil R. Dave, A.M. Khanwilkar
ITEM NO.39 COURT NO.2 SECTION XI
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 (C) No(s). 13016/2016
(Arising out of impugned final judgment and order dated 17/11/2015
in CMWP No. 62932/2015 passed by the High Court Of Judicature at
Allahabad)
MEGH RAJ SINGH AND ORS. Petitioner(s)
VERSUS
STATE OF U.P AND ORS. Respondent(s)
(with office report)
Date : 17/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s)
Dr. Rajeev Sharma, Adv.
Mr. Ashish Tripathi, Adv.
Mr. Raghuvir Sharma, Adv.
Mr. Vipin Kumar Sharma, Adv.
Mr. Dharmendra Sharma, Adv.
Mr. Rovin Babu, Adv.
For Respondent(s)
Mr. Ameet Singh, Adv.
Mr. Abhishek Kumar Singh, Adv.
Ms. Alka Sinha, Adv.
Mr. Anuvrat Sharma,Adv.
Mr. Ravindra Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by learned counsel for the petitioners seeking adjournment for filing rejoinder affidavit.
Signature Not VerifiedRejoinder affidavit may be filed within two weeks.
Digitally signed by SUKHBIR PAUL KAUR Date: 2016.10.18Stand over to 7th November, 2016. 17:20:32 IST Reason:
[SUKHBIR PAUL KAUR] [SNEH BALA MEHRA] A.R.-CUM-P.S. ASSISTANT REGISTRAR