State Of U.P. vs Babita on 17 October, 2023

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Supreme Court - Daily Orders

State Of U.P. vs Babita on 17 October, 2023

Bench: J.K. Maheshwari

                                                    1

     ITEM NO.28                             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

     Petition(s) for Special Leave to Appeal (C)                  No(s).   16438/2021

     (Arising out of impugned final judgment and order dated 24-11-2020
     in SPLAD No. 995/2020 passed by the High Court Of Judicature At
     Allahabad)

     STATE OF U.P. & ORS.                                               Petitioner(s)

                                                   VERSUS

     BABITA & ORS.                                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.131862/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.131864/2021-EXEMPTION FROM
     FILING O.T.)

     WITH
     SLP(C) No. 18368/2021 (XI)
     (FOR ADMISSION and I.R. and IA No.145772/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.145773/2021-EXEMPTION FROM
     FILING O.T., IA No. 145772/2021 - EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT, IA No. 145773/2021 - EXEMPTION FROM FILING O.T.)

     Date : 17-10-2023 These petitions were called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE J.K. MAHESHWARI
                            HON'BLE MR. JUSTICE K.V. VISWANATHAN

     For Petitioner(s)                Mr. Ravinder Raizada, A.A.G.
                                      Ms. Sakshi Kakkar, AOR
                                      Mr. R Karthik, Adv.
                                      Mrs. Abhimanyu Rana, Adv.

     For Respondent(s)                Mr. H. K. Chaturvedi, AOR
                                      Mrs. Anjali Chaturvedi, Adv.
                                      Mr. Sagar Chaturvrdi, Adv.
                                      Mr. Sagar Chaturvedi, Adv.
                                      Ms. Megha Chaturvedi, Adv.
                                      Mr. Ramaditya Jadon, Adv.
                                      Mr. Badal Dwivedi, Adv.
Signature Not Verified
                           UPON hearing the counsel the Court made the following
                                                O R D E R

Digitally signed by Jayant Kumar Arora Date: 2023.10.18 19:25:36 IST Reason: Arising out of an interim order passed by the learned Single Judge of the High Court, Special Appeal(s) were preferred before 2 the Division Bench, which were dismissed by the impugned order dated 24.11.2020, against which these Special Leave Petitions have been filed.

It is brought to our notice that the interim order dated 27.01.2020, against which Special Appeals were filed, had already been complied by the petitioners. In the given facts, nothing survives in these Special Leave Petitions. Accordingly, the Special Leave Petitions are dismissed.

It is made clear that if a challenge is made by the petitioner(s) before the High Court by filing a Special Appeal against the final order passed in the writ petition, this order would not influence the merits of those proceedings.

Pending interlocutory application(s), if any, is/are disposed of.

(JAYANT KUMAR ARORA)                                     (NIDHI WASON)
ASTT. REGISTRAR-cum-PS                                    COURT MASTER

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