Supreme Court - Daily Orders
Deepak Singla vs The State Of Uttar Pradesh on 4 December, 2018
Bench: A.K. Sikri, Ashok Bhushan, S. Abdul Nazeer
ITEM NO.29 COURT NO.3 SECTION II
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 (CRIMINAL) Diary No(s). 41498/2018
(Arising out of impugned final judgment and order dated 06-08-2018
in AN No. 20500/2018 passed by the High Court Of Judicature At
Allahabad)
DEEPAK SINGLA & ORS. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.166788/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.166792/2018-EXEMPTION FROM
FILING O.T. and IA No.166783/2018-PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
Date : 04-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Yatish Mohan, Adv.
Ms. Vinita Mohan, Adv.
Mr. Sumant Kumar Jha, Adv.
Mr. E. C. Vidya Sagar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
It is submitted by learned counsel for the petitioners that the matter is still pending before the High Court and the High Court has extended the interim order till the next date of hearing.
There is no reason to keep the matter pending here. The special leave petition is dismissed accordingly.
We, however, permit the petitioners to approach the High Signature Not Verified Court for early disposal of the petition.
Digitally signed by SHASHI SAREEN Date: 2018.12.05 17:09:42 ISTReason: Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (RAJINDER KAUR)
AR CUM PS BRANCH OFFICER