Supreme Court - Daily Orders
Atul Kumar Mishra vs The State Of Uttar Pradesh on 4 November, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
ITEM NO.9 COURT NO.3 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) Nos.19917-19926/2022
(Arising out of impugned final judgment and order dated 22-07-2022
in Civil Misc. Writ Petition No.4405/2022, 4235/2022, 4260/2022,
3955/2022, 4259/2022, 4896/2022, 4042/2022, 4515/2022, 6593/2022 &
6524 of 2022 passed by the High Court Of Judicature At Allahabad)
ATUL KUMAR MISHRA & ANR. ETC. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. ETC. Respondent(s)
(FOR ADMISSION and IA No.156871/2022-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) and IA No.156870/2022-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS )
Date : 04-11-2022 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Dinesh Dwivedi, Sr. Adv.
Mr. Krishnan Mishra, Adv.
Mr. Shashank Singh, AOR
Mr. Santosh Kumar Shukla, Adv.
Mr. Manoj Kumar, Adv.
For Respondent(s) Mr. Praveen Swarup, AOR
UPON hearing the counsel the Court made the following
O R D E R
Permission to file petition is granted. Delay condoned.
We are not inclined to interfere with the impugned judgment(s).
The special leave petitions are dismissed.
Signature Not VerifiedPending application(s), if any, stands disposed of.
Digitally signed by ASHA SUNDRIYAL Date: 2022.11.05 12:57:00 IST Reason: (RASHMI DHYANI PANT) (POONAM VAID) COURT MASTER COURT MASTER