Supreme Court - Daily Orders
Gaurav Sharma vs State Of U.P . on 26 February, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
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
Petition(s) for Special Leave to Appeal (Crl.)...... CRLMP No(s).
3106/2016
(Arising out of impugned final judgment and order dated 14/10/2014
in CRMWP No.15755/2012 and order dated 29/01/2016 in MA
No.66415/2015 in CRMWP No.15755/2012 passed by the High Court of
Judicature at Allahabad)
GAURAV SHARMA AND ORS. Petitioner(s)
VERSUS
STATE OF U.P AND ORS. Respondent(s)
(With appln.(s) for permission to file SLP)
Date : 26/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr.S.R.Singh, Sr.Adv.
Mr.Avnish Singh, Adv.
Mr.Ankur Yadav, Adv.
Mr.Ujjawal Pandey, Adv.
Mohd.Muztaba, Adv.
Ms. Asha Gopalan Nair, AOR
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioners. The application for permission to file the special leave petitions is allowed.
Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. Signature Not Verified
The special leave petitions are accordingly dismissed.
Digitally signed by SATISH KUMAR YADAV Date: 2016.02.26 17:25:24 TLT Reason: (SATISH KUMAR YADAV) (CHANDER BALA) AR-CUM-PS COURT MASTER