Supreme Court - Daily Orders
State Of Up vs Mayank Shekhar Upadhyay on 8 December, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.6 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)......CC No(s).
18630/2014
(Arising out of impugned final judgment and order dated
14/05/2014 in WA No. 26736/2014 passed by the High Court Of
Judicature at Allahabad)
STATE OF UP AND ORS Petitioner(s)
VERSUS
MAYANK SHEKHAR UPADHYAY Respondent(s)
(with appln. (s) for c/delay in filing slp)
WITH
S.L.P.(C)...CC No. 19173/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 08/12/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. P.N. Misra, Sr. Adv.
Mr. Raman Yadav, Adv.
Mr. Abhisth Kumar,Adv.
For Respondent(s) Mr. L.B. Rai, Adv.
Mr. Pradeep C.S, Adv.
for Mr. Shankar Divate,AOR
Mr. A.T.M. Rangaframanujam, Sr. Adv.
Mr. Robin Khokhar, Adv.
Mr. Kumar Gaurav, Adv.
Mr. B.N. Dubey, Adv.
For Mr. Sajith. P,AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. Signature Not Verified Digitally signed by
The special leave petitions are dismissed.
Parveen Kumar Chawla Date: 2014.12.10 13:38:00 IST Reason: (Parveen Kr. Chawla) (Renuka Sadana) Court Master Court Master