Supreme Court - Daily Orders
Union Of India vs Sushil Kumar Katiyar on 8 May, 2019
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.36 IN COURT NO.2 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s).22529/2018
(Arising out of impugned final judgment and order dated 10-05-2016
in Case No.1914/2015 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
SUSHIL KUMAR KATIYAR Respondent(s)
(With appln.(s) for c/delay in filing and for c/delay in refiling
and for exemption from filing c/c of the impugned judgment and for
exemption from filing O.T.)
Date : 08-05-2019 The matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Tushar Mehta, Ld. SG
Mr. Devashish Bharuka, Adv.
Ms. Shardha Deshmukh, Adv.
Mr. Kanu Aggarwal, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Raj Sekhar Rao, Adv.
Mr. Syed Ahmed Saud, Adv.
Mr. Shakil Ahmed Syed, AOR
Mr. Mohd. Parvez Dabas, Adv.
Mr. Uzmi Jameel Husain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice both on the special leave petition as also on the limitation.
Tag with SLP(Crl.) No……. Crl.M.P. No.18478/2015 and SLP(Crl.) No……. Crl.M.P. No.18015/2015.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.05.08 16:36:07 IST Reason:(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR