Supreme Court - Daily Orders
Pradeep Kumar Kesarwani vs The State Of Uttar Pradesh on 7 January, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
1
ITEM NO.17 Court 3 (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). 11642/2019
(Arising out of impugned final judgment and order dated 12-09-2019
in A482 No. 12607/2016 passed by the High Court Of Judicature At
Allahabad)
PRADEEP KUMAR KESARWANI Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
IA No. 189299/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 198135/2019 - EXEMPTION FROM FILING O.T. IA No. 189302/2019 - EXEMPTION FROM FILING O.T. IA No. 198133/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 07-01-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Ms. Anjana Prakash, Sr. Adv.
Mr. P. V. Yogeswaran, AOR Mr. Ashish Kumar Upadhyay, Adv. Mr. Vivek Tripathi, Adv.
Mr. Jaiyesh Bakhshi, Adv.
Mr. Y. Lokesh, Adv.
Mr. V. Sibi Kargil, Adv.
Mr. Anubhav Chaturvedi, Adv. Mr. Pankaj Agarwal, Adv Mr. Bhupender Singh, Adv.
Ms. Indira Bhakar, Adv.
Mr. N.B.V. Srinivasa Reddy, Adv.
For Respondent(s) Mr. Ardhendumauli Kumar Prasad, AAG Mr. Adarsh Upadhyay, AOR Mr. Pranjal Sharma, Adv.Signature Not Verified
UPON hearing the counsel the Court made the following Digitally signed by NEETU KHAJURIA Date: 2022.01.08 12:17:07 IST Reason: O R D E R It is submitted by the learned counsel for 2 the petitioner that the Respondent No. 2 has refused to accept notice, which may be treated to be good service.
As the matter is now ready for hearing, it shall be listed for final disposal on 21.02.2022.
Until then, there shall be stay of further proceedings in CC No.655/2014 pending before the Addl. Chief Judicial Magistrate, Room No.8, Allahabad, U.P. (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER