Supreme Court - Daily Orders
Amir Alam Khan vs The State Of Uttar Pradesh on 22 September, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.41 COURT NO.1 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No.27958/2017
(Arising out of impugned final judgment and order dated 05-05-2017
in WC No. 19254/2017 passed by the High Court Of Judicature At
Allahabad)
AMIR ALAM KHAN Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
Date : 22-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. D.K. Garg, Adv.
Mr. Abhishek Garg, Adv.
Mr. Dhananjay Garg, AOR
Mr. Deepak Mishra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard learned counsel for the petitioner, we are only inclined to request the High Court to revive the writ petition if the petitioner files an affidavit with regard to the criminal cases pending against him. If nothing is pending against him, he shall file an affidavit and, thereafter, the High Court may consider the prayer of the petitioner in accordance with law.
Signature Not VerifiedWith the aforesaid observation, the special leave Digitally signed by CHETAN KUMAR Date: 2017.09.23 17:09:13 IST petition stands disposed of.
Reason: (Chetan Kumar) (H.S. Parasher)
Court Master Assistant Registrar