Supreme Court - Daily Orders
State Of Uttar Pradesh vs Rajan Singh @ Vaibhav Singh And Etc. on 3 January, 2017
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.16 COURT NO.6 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). 21235-21237/2016
(Arising out of impugned final judgment and order dated 12/04/2016
in CRA No. 4737/2013, CRA No. 4859/2013 & CRA No. 5011/2013 passed
by the High Court of Judicature at Allahabad)
STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
RAJAN SINGH @ VAIBHAV SINGH AND ETC. Respondent(s)
(With appln.(s) for c/delay in filing SLPs)
Date: 03/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s)
Mr. Ratnakar Dash, Sr. Adv.
Mr. Ardhendumauli Kumar Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned Senior counsel appearing for the petitioner – State.
Delay condoned.
We do not intend to interfere with the impugned orders passed by the High Court of Judicature at Allahabad.
Accordingly, the Special Leave Petitions stand dismissed. Consequent upon the dismissal of the Special Leave Petitions, pending applications filed in the matter are also disposed of.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2017.01.03 16:41:28 IST (VISHAL ANAND) (SAROJ KUMARI GAUR) Reason: COURT MASTER COURT MASTER