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State Of U.P. vs Raj Kumar Bhardwaj on 1 May, 2017

Bench: Arun Mishra, Amitava Roy

     ITEM NO.48                                  COURT NO.12                     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).
     35433-35435/2014

     (Arising out of impugned final judgment and order dated 16/12/2013
     in CMWP No. 15923/2013 , 15927/2013 and in 15929/2013 passed by
     the High Court Of Judicature at Allahabad)

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

                                                        VERSUS

     RAJ KUMAR BHARDWAJ                                                        Respondent(s)
     WITH
     SLP(C) No. 35432/2014
     (With Office Report)

     Date : 01/05/2017 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ARUN MISHRA
                           HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)                   Mr. Pawanshree Agrawal, Adv.
                                         Mr. Rajeev Kumar Dubey, Adv.
                                         Mr. Ravi Prakash Mehrotra,Adv.

     For Respondent(s)                    Mr. Nikhil Jain,Adv.



                            UPON hearing the counsel the Court made the following
                                               O R D E R

Heard.

We do not find any ground to interfere with the impugned Order. The special leave petitions are dismissed.

Pending applications, if any, shall stand disposed of.

Date: 2017.05.02 (NEELAM GULATI) (TAPAN KR. CHAKRABORTY) 16:30:47 IST Reason: COURT MASTER COURT MASTER