Supreme Court - Daily Orders
Shravan Kumar Yadav vs The State Of Uttar Pradesh on 27 January, 2020
Bench: D.Y. Chandrachud, K.M. Joseph
1
ITEM NO.35 COURT NO.7 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).4461/2019
(Arising out of impugned final judgment and order dated 12-03-2019
in CRLMWP No. 2881/2019 passed by the High Court of Judicature at
Allahabad)
SHRAVAN KUMAR YADAV Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
WITH
SLP(Crl) No. 5532/2019 (II)
(WITH I.R. and IA No.79122/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.79123/2019-EXEMPTION FROM FILING O.T.
and IA No.79118/2019-PERMISSION TO FILE SLP)
Date : 27-01-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. P. V. Yogeswaran, AOR
Mr. Ashish Kr. Upadhyay, Adv.
Mr. Y. Lokesh, Adv.
Mr. Vivek Tripathi, Adv.
Mr. Anubhav Chaturvedi, Adv.
Mr. P. Abinesh Karthik, Adv.
Mr. Bhupender Singh, Adv.
Mr. Babul Kumar, Adv.
For Respondent(s) Mr. Vinod Diwakar, AAG
Ms. Shraisi Agarwal, Adv.
Mr. B.N.Dubey, Adv.
Ms. Alka Sinha, Adv.
Mr. Anuvrat Sharma, AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by SANJAY KUMAR Date: 2020.01.28 16:56:08 IST Reason: Permission to file the Special Leave Petition granted.
2While we are not inclined to interfere with the basis of the order of the High Court awarding costs against the petitioner(s), in the facts and circumstances of this case, we reduce the quantum of costs awarded against each of the petitioners in the Special Leave Petitions to Rs 25,000.
The Special Leave Petitions are disposed of. Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER