Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Harish Chandra Tiwari Since Deceased ... on 9 March, 2021
Bench: Mohan M. Shantanagoudar, Vineet Saran
ITEM NO.2 Court 10 (Video Conferencing) SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 3247/2020
(Arising out of impugned final judgment and order dated 08-02-2017
in SB No. 294/1986 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
THE STATE OF UTTAR PRADESH & ANR. Petitioner(s)
VERSUS
HARISH CHANDRA TIWARI SINCE DECEASED
THROUGH HIS LRS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.133864/2020-CONDONATION OF DELAY
IN FILING and IA No.133867/2020-EXEMPTION FROM FILING O.T. and IA
No.133865/2020-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 09-03-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Vimlesh Kumar Shukla, Sr. Adv.
Mr. Garvesh Kabra, AOR
Mr. Amit Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of delay.
(ASHWANI KUMAR) (R.S. NARAYANAN) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2021.03.09 16:07:50 IST Reason: