Supreme Court - Daily Orders
The State Of Up vs Giri Raj Sharma on 11 November, 2022
Bench: Aniruddha Bose, Vikram Nath
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ITEM NO.35 COURT NO.12 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 to Appeal (Crl.) No(s). 4006-4008/2022
(Arising out of impugned final judgment and order dated 17-12-2021
in CRP No. 3274/2018 17-12-2021 in CRP No. 3015/2020 17-12-2021 in
CRP No. 2210/2018 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
THE STATE OF UP Petitioner(s)
VERSUS
GIRI RAJ SHARMA ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.63714/2022-EXEMPTION FROM FILING
O.T.
IA No. 63714/2022 - EXEMPTION FROM FILING O.T.)
Date : 11-11-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Jayant K. Sud, Ld. ASG
Mr. Sanjay Kumar Tyagi, Adv.
Ms. Vimla Sinha, Adv.
Mr. Akshit Pradhan, Adv.
Mr. Randeep Sachdeva, Adv.
Mr. Kartik Jasra, Adv.
Ms. Priyanka Das, Adv.
Ms. Manasi, Adv.
Ms. Vishakha, Adv.
Mr. A. Pradhan, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Mr. Vikas Singh, Sr. Adv.
Ms. Deepika Kalia, Adv.
Mr. Satvik Mishra, Adv.
Mr. Shreeyash Lalit, Adv.
Ms. Gunjan Dogra, Adv.
Mr. Udita Singh, AOR
Signature Not Verified
Ms. Gauri Karuna Das, Adv.
Digitally signed by
Jatinder Kaur
Date: 2022.11.12
15:12:49 IST
Reason: Mr. Srinarayan Shukla, Adv.
Mr. Sanjay Mani Tripathi, Adv.
Ms. Anu Gupta, AOR
UPON hearing the counsel the Court made the following
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O R D E R
The counsel for the petitioner may filed rejoinder affidavit within one week.
List after two weeks on non miscellaneous day.
(JATINDER KAUR) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR