Supreme Court - Daily Orders
Leena Katiyar vs Narendra Kumar Katheria on 18 December, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
SLP(CCrl.)No.2670/10 1
ITEM NO.1 COURT NO.5 SECTION II
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 (Crl.) No(s).2670/2010
(Arising out of impugned final judgment and order dated 13/11/2009
in CRMBA No. 20206/2008,13/11/2009 in CRMBA No. 20206/2008 passed
by the High Court Of Judicature at Allahabad)
LEENA KATIYAR Petitioner(s)
VERSUS
NARENDRA KUMAR KATHERIA & ORS. Respondent(s)
(Office report for direction)
Date : 18/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. R. D. Upadhyay, Adv.
For Respondent(s) Mr. Pradeep Misra, Adv.
Mr. Sibo Sankar Mishra, Adv.
Upon hearing the counsel the Court made the following
O R D E R
The extension sought by the Principal Magistrate, Juvenile Justice Board, Farrukhabad, Uttar Pradesh for disposal of the matter does not per se seems to be justified. We say so because nine months' time was granted to the concerned Court to complete the proceedings as far back as on 23.03.2012 and approximately two and a half year have since passed. As a last opportunity, the Principal Magistrate, Juvenile Justice Board, Farrukhabad, Uttar Pradesh is directed to conclude the matter by 30.04.2015, failing Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2014.12.22 14:36:47 IST which he shall himself personally be present in this Court to Reason: tender his explanation.
SLP(CCrl.)No.2670/10 2
The Registry is directed to send a copy of this order to the Principal Magistrate, Juvenile Justice Board, Farrukhabad, Uttar Pradesh by registered post.
(SATISH KUMAR YADAV) (RENUKA SADANA) COURT MASTER COURT MASTER