Supreme Court - Daily Orders
Netrapal Singh Baghel vs The State Of Uttar Pradesh on 8 March, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.15 COURT NO.11 SECTION XI
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 (CIVIL) Diary No(s).6519/2019
(Arising out of impugned final judgment and order dated 21-02-2018
in MISB No. 5319/2018 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
NETRAPAL SINGH BAGHEL Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(WITH I.R. and IA No.36843/2019-CONDONATION OF DELAY IN FILING and
IA No.36841/2019-PERMISSION TO FILE SLP)
Date : 08-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Ms. Sunita Yadav, Adv.
Ms. Ankita Agarwal, Adv.
Mr. Nandlal Kr. Mishra, Adv.
Mr. Kaushal Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP granted.
Delay condoned.
We are not inclined to entertain this Special Leave Petition under Article 136 of the Constitution of India. The Special Leave Petition is accordingly dismissed. Signature Not Verified Pending applications, if any, are disposed of.
Digitally signed by SANJAY KUMAR Date: 2019.03.08 18:10:41 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER