Supreme Court - Daily Orders
Mukti Nath Jha vs Zee Bangla Park Plaza . on 14 August, 2015
& ITEM NO.37 COURT NO.4 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).22151/2015
(Arising out of impugned final judgment and order dated 15/07/2015
in WP No.38684/2015 passed by the High Court of Judicature at
Allahabad)
SRIYUT SHREE LAL Petitione
r(s)
VERSUS
STATE OF U.P. & ORS. Responden
t(s)
(With appln.(s) for exemption from filing O.T. and permission to
file synopsis and list of dates and interim relief and office
report)
Date : 14/08/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr.Raju Ramchandran, Sr.Adv.
Mr.Mahesh Srivastava, Adv.
Mr.Vaibhav M.Srivastava, Adv.
Ms.Mythili Vijay Kr.Mallam, Adv.
Mr.Vikram Aditya Narijam, Adv.
Mr. P. N. Puri, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. As a sequel to the above, all pending interlocu tory Signature Not Verified applications stand disposed of.
Digitally signed by Satish Kumar Yadav Date: 2015.08.14 16:21:49 IST Reason: (SATISH KUMAR YADAV) (RENUKA SADANA ) AR-CUM-PS COURT MASTER