Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Anuj Kumar Etc. Etc. on 8 November, 2021
Bench: Indira Banerjee, J.K. Maheshwari
ITEM NO.27 Court 8 (Video Conferencing) 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). 36935/2019
(Arising out of impugned final judgment and order dated 10-05-2019
in CRLA No. 4310/2008 10-05-2019 in CRLA No. 3672/2008 10-05-2019
in CRLA No. 2266/2011 passed by the High Court of Judicature at
Allahabad)
THE STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
ANUJ KUMAR ETC. ETC. Respondent(s)
(IA No. 185879/2019 - CONDONATION OF DELAY IN FILING IA
No.185880/2019 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS IA No. 9308/2021 - EXEMPTION FROM FILING AFFIDAVIT IA
No.122983/2020 - EXEMPTION FROM FILING AFFIDAVIT IA No. 9309/2021 -
EXEMPTION FROM FILING O.T. IA No. 122984/2020 - EXEMPTION FROM
FILING O.T. IA No. 185881/2019 - EXEMPTION FROM FILING O.T.)
Date : 08-11-2021 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Ajay Vikram Singh, AOR
Mrs. Priyanka Singh, Adv.
Mr. Chandra Shekhar, Adv.
For Respondent(s) Ms. Anu Gupta, AOR
Mr. Sanjay Mani Tripathi, Adv.
Mr. Kulwant Singh Narwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In terms of the letter circulated by the learned counsel for the petitioner, the matter is adjourned for eight weeks.
Signature Not Verified Digitally signed by SUNIL KUMAR Date: 2021.11.08 (MANISH ISSRANI) 15:36:51 IST Reason: (MATHEW ABRAHAM) COURT MASTER(SH) COURT MASTER (NSH)