Supreme Court - Daily Orders
State Of U.P vs Vinod Kumar Srivastava on 6 April, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.22 COURT NO.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
Petition(s) for Special Leave to Appeal (C)......CC No(s).
5495/2015
(Arising out of impugned final judgment and order dated 17/01/2014
in WP No. 1323/2013 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
STATE OF U.P Petitioner(s)
VERSUS
VINOD KUMAR SRIVASTAVA Respondent(s)
I.A. 1/2015(with c/delay in filing SLP and office report)
Date : 06/04/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Mr. Vinay Garg,Adv.
Mr. Upendra Mishra, Adv.
Mr. Uday Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. There is a delay of 197 days in filing the special leave petition for which no reasonable explanation has been given. Even otherwise no ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed both on the ground of delay and merit.
Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2015.04.06 16:49:22 IST Reason: (Sukhbir Paul Kaur) (Renu Diwan)
Court Master Court Master