Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Pramod Prasad on 15 November, 2019
Bench: Mohan M. Shantanagoudar, Sanjiv Khanna
ITEM NO.16 COURT NO.12 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). 27004/2019
(Arising out of impugned final judgment and order dated 15-05-2019
in SA No. 59/2015 passed by the High Court Of Judicature At
Allahabad)
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
PRAMOD PRASAD & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.169256/2019-CONDONATION OF DELAY
IN FILING and IA No.169257/2019-EXEMPTION FROM FILING O.T. )
Date : 15-11-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Pradeep Misra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. Pending applications, if any, stand disposed of accordingly.
(GULSHAN KUMAR ARORA) (R.S. NARAYANAN)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2019.11.16
13:03:23 IST
Reason: