Supreme Court - Daily Orders
State Of U.P. vs Khalid Ali Khan on 5 June, 2020
Bench: D.Y. Chandrachud, Hemant Gupta, Ajay Rastogi
ITEM NO.2 Virtual Court 4 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.5396/2020
(Arising out of impugned final judgment and order dated 17-07-2019
in SB No.1744/2015 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
STATE OF U.P. & ANR. Petitioner(s)
VERSUS
DR. KHALID ALI KHAN & ANR. Respondent(s)
(With appln.(s) for interim relief, c/delay in filing SLP,
exemption from filing O.T. and c/delay in refiling)
Date : 05-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. Samar Vijay Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned.
2 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
3 The Special Leave Petition is accordingly dismissed.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2020.06.054 Pending application(s), if any, stand disposed of.
16:58:24 IST Reason: (Chetan Kumar) (Saroj Kumari Gaur) A.R.-cum-P.S. Court Master