Supreme Court - Daily Orders
Vikram Johar vs The State Of Uttar Pradesh on 10 July, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.38 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). 004820/2017
(Arising out of impugned final judgment and order dated 06-02-2017
in CRLP No. 155/2017 passed by the High Court Of Judicature At
Allahabad)
VIKRAM JOHAR Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.50325/2017-EXEMPTION FROM FILING
O.T.)
Date : 10-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Divyesh Pratap Singh, AOR
Mr. Kunwar Aditya Singh, Adv.
Mr. Suraj Prakash Singh, Adv.
Ms. Shivangi Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by the learned counsel for the petitioner, matter stands adjourned for four weeks.
(ASHWANI KUMAR) (MALA KUMARI SHARMA)
COURT MASTER (SH) COURT MASTER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2017.07.11
16:40:10 IST
Reason: