Supreme Court - Daily Orders
Neeru Yadav vs State Of U.P. on 24 April, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.11 COURT NO.5 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.1596/2015
(Arising out of impugned final judgment and order dated 04/12/2014
in CRMBA No. 25466/2014 passed by the High Court of Judicature at
Allahabad)
NEERU YADAV Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief and
office report)
Date : 24/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Pradeep Kumar, Adv.
Ms. Manju Jetley, AOR
For Respondent(s) Mr. Ratnakar Dash, Sr. adv.
Mr. Abhisth Kumar, Adv.
Mr. Dhirendra Kumar Yadav, Adv.
Mr. P. George Giri, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent No.2 shall file the counter affidavit within a week hence.
List the matter after a week.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.04.24 17:59:09 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master