Supreme Court - Daily Orders
State Of Uttar Pradesh vs Ravi Kumar Agarwal And Others on 6 January, 2015
Bench: V. Gopala Gowda, R. Banumathi
ITEM NO.15 COURT NO.12 SECTION II
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 (Crl.)...... CRLMP No(s).
25016/2014
(Arising out of impugned final judgment and order dated 18/06/2014
in CRLMA No. 21577/2014 passed by the High Court Of Judicature at
Allahabad)
STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
RAVI KUMAR AGARWAL AND OTHERS Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 06/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s)
Mr. Ravi Prakash Mehrotra,Adv.
Mr. Abhinav Kr. Malik, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(VINOD KR.JHA) (RENU DIWAN) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Vinod Kumar Date: 2015.01.07 10:25:18 IST Reason: