Supreme Court - Daily Orders
Rashmi Chopra vs The State Of Uttar Pradesh on 8 October, 2018
Author: A.K. Sikri
Bench: A.K. Sikri
1
ITEM NO.39 COURT NO.4 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). 8103/2018
(Arising out of impugned final judgment and order dated 08-08-2018
in A No. 30257/2017 passed by the High Court Of Judicature At
Allahabad)
RASHMI CHOPRA Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.138155/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.138156/2018-EXEMPTION FROM
FILING O.T.)
WITH
SLP(Crl) No. 8052/2018 (II)
( IA No.137374/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.137375/2018-EXEMPTION FROM FILING O.T.)
SLP(Crl) No. 8042/2018 (II)
(FOR ADMISSION and I.R. and IA No.137239/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.137240/2018-EXEMPTION FROM
FILING O.T.)
SLP(Crl) No. 8039/2018 (II)
(FOR ADMISSION and I.R. and IA No.137115/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.137118/2018-EXEMPTION FROM
FILING O.T.)
SLP(Crl) No. 8041/2018 (II)
(FOR ADMISSION and I.R. and IA No.137236/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.137237/2018-EXEMPTION FROM
FILING O.T.)
SLP(Crl) No. 8050/2018 (II)
(FOR ADMISSION and I.R. and IA No.137363/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.137365/2018-EXEMPTION FROM
FILING O.T.)
Date : 08-10-2018 These petitions were called on for hearing today.
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2018.10.08
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
17:23:33 IST
Reason:
HON'BLE MR. JUSTICE ASHOK BHUSHAN
2
For Petitioner(s) Mr. Shikhil Suri, Adv.
Mr. Shiv Kumar Suri, AOR
Mr. C.M. Patel, Adv.
For Respondent(s) Mr. Santosh Krishnan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Mr.Santosh Krishnan, Advocate-on Record accepts notice on behalf of respondent no.2.
Let notice be issued to respondent no. 1, returnable in six weeks.
Reply affidavit and additional documents, if any, can be filed within four weeks.
Rejoinder, if any, be filed within two weeks thereafter. List the matters after six weeks. In the meantime, there shall be stay of arrest. y (ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER