Supreme Court - Daily Orders
State Of U P vs Jai Pal Singh on 26 September, 2014
Bench: Ranjan Gogoi, R.K. Agrawal
ITEM NO.26 COURT NO.10 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)....../2014
(CC No(s). 15768/2014)
(Arising out of impugned final judgment and order dated 23/11/2011
in WP No. 37844/1992 passed by the High Court Of Judicature at
Allahabad)
STATE OF U P Petitioner(s)
VERSUS
JAI PAL SINGH AND ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP)
WITH
S.L.P.(C).../2014 (CC No. 16049/2014)
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 26/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. S.R. Singh,Sr.Adv.
Mr. Ardhendumauli Kumar Prasad,Adv.
Mr. Kunal Verma,Adv.
Mr. Vinay Garg,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The special leave petitions are dismissed.
Signature Not Verified Digitally signed by Madhu Bala Date: 2014.09.27 10:28:04 IST Reason: (MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER