Supreme Court - Daily Orders
Tota Ram (Since Deceased) Thr. Lr'S vs State Of U.P . on 9 December, 2016
Bench: Jagdish Singh Khehar, N.V. Ramana
ITEM NO.61 COURT NO.2 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). 14689/2016
(Arising out of impugned final judgment and order dated 05/02/2016
in WP(C) No. 39979/2008 passed by the High Court Of Judicature at
Allahabad)
TOTA RAM (SINCE DECEASED) THR. LR'S Petitioner(s)
VERSUS
STATE OF U.P AND ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 09/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Baldev Singh, adv.
Mr. D.S. Patial, Adv.
for Mr. Bimlesh Kumar Singh,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioners. No ground to interfere with the impugned order is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, also stands disposed of. (Renuka Sadana) Signature Not Verified (Parveen Kumar) Assistant Registrar Digitally signed by PARVEEN KUMAR Date: 2016.12.09 AR-cum-PS 17:57:11 IST Reason: