Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Vinita Sharma on 21 August, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.17 COURT NO.13 SECTION XI
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 (CIVIL) Diary No. 26741/2023
(Arising out of impugned final judgment and order dated 31-08-2022
in SA No. 261/2020 passed by the High Court of Judicature at
Allahabad)
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
VINITA SHARMA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.158956/2023-CONDONATION OF DELAY
IN FILING and IA No.158958/2023-EXEMPTION FROM FILING O.T. and IA
No.158957/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Date : 21-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s)
Mr. Divyanshu Sahay, Adv.
Mr. Krishnanand Pandeya, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any ground and reason to interfere in the order impugned. The special leave petition is dismissed.
Pending application stands disposed of.
Signature Not Verified(NIDHI AHUJA) (VIRENDER SINGH) Digitally signed by AR-cum-PS BRANCH OFFICER Nidhi Ahuja Date: 2023.08.22 10:49:34 IST Reason: