Supreme Court - Daily Orders
Ram Nath vs The State Of Uttar Pradesh on 7 December, 2018
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.24 COURT NO.8 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). 31993/2018
(Arising out of impugned final judgment and order dated 08-12-2017
in CRLA No. 505/1985 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
RAM NATH & ANR. Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.166563/2018-CONDONATION OF DELAY
IN FILING and IA No.166567/2018-EXEMPTION FROM FILING O.T. and IA
No.166565/2018-CONDONATION OF DELAY IN REFILING)
Date : 07-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Mahesh Jethmalani,Sr.Adv.
Mr. Ajay Awasthi,Adv.
Mr. Pai Amit, AOR
Mr. Somnadri Goud,Adv.
Mr. Chirag Madan,Adv.
Ms. Mugdha Pandey,Adv.
Mr. Ravi Singh,Adv.
Mr. Ravi Sharma,Adv.
Mr. Wedo Khalo,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere with the impugned order passed by the High Court. The special leave petition is, accordingly, dismissed.
Signature Not VerifiedPending application shall also stand disposed of.
Digitally signed by ANITA MALHOTRA Date: 2018.12.08 13:23:21 IST Reason: (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER