Supreme Court - Daily Orders
Netrapal Singh vs State Of Uttar Pradesh on 12 January, 2024
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.6 COURT NO.8 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). 16046/2023
(Arising out of impugned final judgment and order dated 17-08-2023
in CRMBA No. 36040/2023 passed by the High Court of Judicature at
Allahabad)
NETRAPAL SINGH Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH Respondent(s)
( IA No. 251048/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 251049/2023 - EXEMPTION FROM FILING O.T. IA No. 251046/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 12-01-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Petitioner(s) Mr. Ronak Karanpuria, AOR Mr. Parteek Kumar, Adv.
Mr. Akarsh Jain, Adv.
Mr. Jai Wadhwa, Adv.
For Respondent(s) Ms. Ruchira Goel, AOR Mr. Adit Jayeshbhai Shah, Adv. Mr. Sharanya Sinha, Adv.
Mr. Shashank Shekhar Singh, AOR UPON hearing the counsel the Court made the following O R D E R Learned counsel for the respondent-State prays for and is granted two weeks’ time to file counter affidavit.Signature Not Verified Digitally signed by SONIA BHASIN
List the matter after two weeks.Date: 2024.01.13 11:31:28 IST Reason:
(SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH)