Supreme Court - Daily Orders
State Of U.P vs Dr.M.P. Gupta on 29 September, 2016
Bench: R.K. Agrawal, Ashok Bhushan
ITEM NO.38 COURT NO.13 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 for Special Leave to Appeal (C)......of 2016
CC No. 17887/2016
(Arising out of impugned final judgment and order dated
19/04/2016 in WA No. 5193/2012 passed by the High Court Of
Judicature at Allahabad)
STATE OF U.P AND ORS. Petitioner(s)
VERSUS
DR.M.P. GUPTA Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 29/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Shantanu Krishna, Adv.
Mr. Samir Ali Khan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
We see no reason to entertain this petition under Article 136 of the Constitution of India, The special leave petition is, accordingly, dismissed.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2016.09.29 17:41:12 IST Reason: [ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master