Supreme Court - Daily Orders
Gajendra Prasad Saxena vs State Of U.P . on 14 September, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.35 COURT NO.6 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). 25847/2015
(Arising out of impugned final judgment and order dated 19/03/2015
in CMWP No. 20632/2009 passed by the High Court Of Judicature at
Allahabad)
GAJENDRA PRASAD SAXENA Petitioner(s)
VERSUS
STATE OF U.P AND ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 14/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Yatish Mohan, Adv.
Ms. Pooja, Adv.
Mr. Anand Bali, Adv.
Mr. Kedar Nath Tripathy,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Deepak Mansukhani
Date: 2015.09.14
22:00:42 IST
Reason: