Supreme Court - Daily Orders
Khwaja Shamshad Ahmad vs The State Of Uttar Pradesh on 21 April, 2023
Bench: Hrishikesh Roy, Vikram Nath
ITEM NO.12 COURT NO.15 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).2236/2023
(Arising out of impugned judgment and order dated 30-09-2022 in
A482 No.30863/2022 passed by the High Court Of Judicature At
Allahabad)
KHWAJA SHAMSHAD AHMAD Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.45701/2023-CONDONATION OF DELAY
IN FILING and IA No.45699/2023-EXEMPTION FROM FILING O.T. and IA
No.45704/2023-PERMISSION TO APPEAR AND ARGUE IN PERSON )
Date : 21-04-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard the petitioner-in person.
Having considered the order sheet and the repeated absence of the petitioner, we see no reason to disturb the impugned order of the High Court. Accordingly, the Special Leave Petition stands dismissed.
Signature Not Verified
Pending application(s), if any, stand closed. Digitally signed by Jayant Kumar Arora Date: 2023.04.25 17:07:55 IST Reason:
(DEEPAK JOSHI) (KAMLESH RAWAT)
COURT MASTER (SH) ASSISTANT REGISTRAR