Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Mobin Ali on 18 September, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.79 COURT NO.7 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 19180/2023
(Arising out of impugned final judgment and order dated 04-07-2022
in WC No. 15914/2022 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
MOBIN ALI & ORS. Respondent(s)
(IA No. 172332/2023 - APPLICATION FOR CONDONATION OF DELAY IN
FILING THE APPLICATION FOR SETTING ASIDE THE ABATEMENT, IA No.
172329/2023 - APPLICATION FOR SUBSTITUTION, IA No. 172333/2023 -
CONDONATION OF DELAY IN FILING, IA No. 172336/2023 - CONDONATION OF
DELAY IN REFILING / CURING THE DEFECTS, IA No. 172326/2023 -
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No.
172327/2023 - EXEMPTION FROM FILING O.T. AND IA No. 172331/2023 -
SETTING ASIDE AN ABATEMENT)
Date : 18-09-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Rana Mukherjee, Sr. Adv.
Mr. Rajeev Kumar Dubey, Adv.
Mr. Ashiwan Mishra, Adv.
Ms. Vaidruti Mishra, Adv.
Ms. Chandni Arora, Adv.
Mr. Kamlendra Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Abatement is set aside.
Delay condoned.
IA No. 172329/2023 for substitution is allowed. Having heard learned senior counsel for the petitioners and keeping in view the facts and circumstances of the instant case, we see no reason to interfere with the impugned order.
However, the question of law is kept open to be considered in an appropriate case.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2023.09.18The special leave petition is disposed of.
17:08:32 IST Reason:Pending application(s) shall also stand disposed of.
(RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR