Supreme Court - Daily Orders
Naresh Aneja @ Naresh Kumar Aneja vs The State Of Uttar Pradesh on 11 February, 2021
Bench: Navin Sinha, Krishna Murari
ITEM NO.9 Court 12 (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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 1093/2021
(Arising out of impugned final judgment and order dated 08-01-2021
in A482 No. 18712/2020 passed by the High Court of Judicature at
Allahabad)
NARESH ANEJA @ NARESH KUMAR ANEJA Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.16886/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.16887/2021-EXEMPTION FROM
FILING O.T. )
Date : 11-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Chinmoy Khaladkar, Adv.
Mr. Abhinav Agnihotri, Adv.
Ms. Pallavi Pratap, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, further proceedings in Trial Case No. 8264 of 2020 pending before the Civil Judge (Junior Division) / FTC-2 Gautam Buddh Nagar, U.P. shall remain stayed.
Signature Not Verified(NEETA SAPRA) Digitally signed by Rachna Date: 2021.02.11 (DIPTI KHURANA) COURT MASTER (SH) 17:19:41 IST Reason: COURT MASTER (NSH)