Supreme Court - Daily Orders
State Of U.P. Thr. Secy. Excise Dept. vs Md. Tanveer on 14 October, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.8 COURT NO.5 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). 17403/2022
(Arising out of impugned final judgment and order dated 29-11-2021
in SB No. 27776/2021 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
STATE OF U.P. THR. SECY. EXCISE DEPT. & ANR. Petitioner(s)
VERSUS
MD. TANVEER Respondent(s)
(IA No.131664/2022-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 131666/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 131665/2022 - EXEMPTION FROM FILING O.T.) Date : 14-10-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Mr. Murari Kumar, Adv.
Mr. Samar Vijay Singh, AOR Ms. Amrita Verma, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The special leave petition stand dismissed.
Pending application(s), if any, stand disposed of.
(JAGDISH KUMAR) (RENU KAPOOR) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.10.15 11:43:23 IST Reason: