Supreme Court - Daily Orders
Lions Chetna Welfare Society Baghpat, ... vs State Of U.P . on 29 July, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.34 COURT NO.6 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). 18229/2016
(Arising out of impugned final judgment and order dated
22/02/2016 in CMWP No. 7808/2016 passed by the High Court of
Judicature at Allahabad)
LIONS CHETNA WELFARE SOCIETY BAGHPAT, U.P Petitioner(s)
VERSUS
STATE OF U.P AND ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T.)
Date : 29/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Dr. Rajeev Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
Heard the learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2016.07.30 12:58:52 IST Reason: (Neetu Khajuria) (Asha Soni) Court Master Court Master