Supreme Court - Daily Orders
Shyam Bahadur Singh And Others vs State Of U.P. And Others on 6 February, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.36 COURT NO.7 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(s) for Special Leave to Appeal (C) No(s). 2623/2015
(Arising out of impugned final judgment and order dated 25/09/2014
in WA No. 52498/2014 passed by the High Court Of Judicature at
Allahabad)
SHYAM BAHADUR SINGH AND OTHERS Petitioner(s)
VERSUS
STATE OF U.P. AND OTHERS Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and office report)
Date : 06/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Ms. Mayuri Raghuvanshi,Adv.
Mr. Vyom Raghuvanshi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Similar matters have been heard and reserved for judgment.
Tag along with with Civil Appeal No. 6549 of 2014 etc. (MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Madhu Bala Date: 2015.02.09 17:10:36 IST Reason: