Supreme Court - Daily Orders
Mohammad Usman vs State Of U.P on 19 April, 2017
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
ITEM NO.68 COURT NO.11 SECTION XI
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 (C) No(s). 25188/2015
(Arising out of impugned final judgment and order dated 06/08/2015
in WC No. 44012/2015 passed by the High Court Of Judicature at
Allahabad)
MOHAMMAD USMAN Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH AND ORS Respondent(s)
(Office report on default)
Date : 19/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBER]
For Petitioner(s) Mr. Kedar Nath Tripathy,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner is granted further three weeks' time for filing spare copies of the petition in respect of respondents No. 1 to 4. In case the needful is not done within the time stipulated, the special leave petition shall stand dismissed without further reference to the Bench.
(Shashi Sareen) (Madhu Narula)
AR-cum-PS
Signature Not Verified
Court Master
Digitally signed by
SHASHI SAREEN
Date: 2017.04.21
16:31:44 IST
Reason: