Supreme Court - Daily Orders
Sami Ullaha vs State Of U.P on 19 September, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.9 COURT NO.7 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).
10294/2014
(Arising out of impugned final judgment and order dated 18/12/2013
in Writ-C No. 10430/1998 passed by the High Court Of Judicature at
Allahabad)
SAMI ULLAHA & ORS Petitioner(s)
VERSUS
STATE OF U.P Respondent(s)
(with appln. (s) for c/delay in filing substitution appln. and
permission to file SLP and substitution and office report)
Date : 19/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. S.C. Maheshwari, Sr. Adv.
Mr. Sanjay Krishna, Adv.
Mr. M.P.S. Tomar, Adv.
Mr. Jabar Singh, Adv.
Ms. Sandhya Goswami,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. Substitution allowed, and the legal representatives of the deceased petitioners are permitted to file the special leave petition.
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 Parveen Kumar Chawla Date: 2014.09.19
The special leave petition is dismissed.
16:04:57 IST Reason: (Parveen Kr.Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar