Supreme Court - Daily Orders
Shiv Bahadur Yadav vs The State Of Uttar Pradesh on 9 October, 2023
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.1726 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
Miscellaneous Application No.2102/2023
SHIV BAHADUR YADAV Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(IN D. No.6541/2023, IA No. 174541/2023 - EXEMPTION FROM FILING
O.T. AND IA No. 174540/2023 - RESTORATION)
Date : 09-10-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RAJESH BINDAL
[IN CHAMBER]
For Petitioner(s) Mr. Ashok Kumar Singh, AOR
Mr. Shantwanu Singh, Adv.
Mr. Rahul Dubey, Adv.
Ms. Pragya Singh, Adv.
Mr. Akshay Singh, Adv.
Mr. Sunny Singh, Adv.
For Respondent(s) Mr. Sandeep Gupta , AOR
UPON hearing the counsel the Court made the following
O R D E R
I.A. No.174540 of 2023
Prayer made in the present application is for recall of the order dated 28.07.2023 vide which the Special Leave Petition was dismissed as the petitioner failed to furnish the proof of surrender within the stipulated time granted by this Court.
The submission is that there was some delay in Signature Not Verified surrender and furnishing proof thereof as the petitioner Digitally signed by Neetu Khajuria Date: 2023.10.12 17:38:34 IST Reason: had surrendered on 31.07.2023. 1 For reasons mentioned in the application (I.A. No.174540 of 2023) intervening delay in filing the proof of surrender is condoned.
Having regard to the above, the order dated 28.07.2023 dismissing the Special Leave Petition is recalled and the same is restored to its original number. I.A. No.174540 of 2023 is allowed accordingly. Let the Special Leave Petition be now processed for listing before the Court along with other connected matters arising out of the same impugned order, if any.
(RAVI ARORA) (GURCHARAN SINGH KUKAL)
COURT MASTER (SH) COURT MASTER (NSH)
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