Supreme Court - Daily Orders
Puneet Gupta vs The State Of Uttar Pradesh on 4 May, 2021
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.18 Court 5 (Video Conferencing) SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No.1488/2020 in
SLP (Crl) Diary No. 26094/2019
PUNEET GUPTA Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ANR. Respondent(s)
(IA No.60882/2020-RESTORATION and IA No.60883/2020-CONDONATION OF
DELAY IN FILING APPLICATION FOR RESTORATION)
Date : 04-05-2021 This application was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mrs. Rani Chhabra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Delay in filing the application for restoration is condoned. Application for restoration is allowed. The Special Leave Petition is restored to its original number.
2 Delay condoned in filing and refiling the Special Leave Petition.
3 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.
4 The Special Leave Petition is accordingly dismissed.
5 Pending application, if any, stands disposed of.
Signature Not Verified Digitally signed by Sanjay Kumar (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) Date: 2021.05.05 16:11:52 IST Reason: AR-CUM-PS COURT MASTER