Supreme Court - Daily Orders
State Of Up vs Mohd Sagir on 23 March, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.61 COURT NO.8 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 2687/2018
(Arising out of impugned final judgment and order dated 21-10-2011
in AN No. 31052/2011 passed by the High Court Of Judicature At
Allahabad)
STATE OF UP Petitioner(s)
VERSUS
MOHD SAGIR & ANR. Respondent(s)
(IA No.26373/2018-CONDONATION OF DELAY IN FILING and IA
No.26375/2018-EXEMPTION FROM FILING O.T.)
Date : 23-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. B.P. Singh Dhakray, Adv.
Mr. Shakti Singh Dhakray, Adv.
Dr. Kailash Chand, AOR
For Respondent(s) Mr. Abhishek Sharma, AOR
Mr. Gaurav Agarwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of delay.
Pending application stands disposed of.
(R. NATARAJAN) (CHANDER BALA) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by R NATARAJAN Date: 2018.03.24 12:46:07 IST Reason: