Supreme Court - Daily Orders
Ramesh Chaturvedi Ba Ll.B vs The State Of Uttar Pradesh High Court ... on 29 April, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 2550 OF 2014
RAMESH CHATURVEDI & ORS. Appellant(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
O R D E R
Heard the learned counsel and perused the material available on record. We do not find any merit in the appeal and the same stands dismissed.
…………………………………………………………., J. [ ROHINTON FALI NARIMAN ] …………………………………………………………., J. [ VINEET SARAN ] New Delhi;
April 29, 2019.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2019.05.04 11:44:37 IST Reason: ITEM NO.38 COURT NO.5 SECTION II S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Criminal Appeal No. 2550/2014 RAMESH CHATURVEDI & ORS. Appellant(s) VERSUS THE STATE OF UTTAR PRADESH Respondent(s) (With IA 24336/2014 – STAY APPLICATION, IA No. 24337/2014 – EXEMPTION FROM FILING O.T., IA No. 24338/2014 – SUSPENSION OF SENTENCE) Date : 29-04-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE VINEET SARAN For Appellant(s) Mr. Farrukh Rasheed, AOR For Respondent(s) Ms. Preetika Dwivedi, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order. Pending applications stand disposed of.
(NIDHI AHUJA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR [Signed order is placed on the file.]