Supreme Court - Daily Orders
State Of U.P. vs Indra Bahadur Singh on 16 April, 2019
Bench: L. Nageswara Rao, M.R. Shah
ITEM NO.7 COURT NO.13 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(s). 9674/2019
(Arising out of impugned final judgment and order dated 24-04-
2018 in WA No. 10337/2018 passed by the High Court Of Judicature
At Allahabad)
STATE OF U.P. & ORS. Petitioner(s)
VERSUS
INDRA BAHADUR SINGH Respondent(s)
(FOR ADMISSION and I.R. and IA No.57857/2019-CONDONATION OF
DELAY IN FILING and IA No.57866/2019-EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT and IA No.57869/2019-EXEMPTION FROM
FILING O.T. )
Date : 16-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. V. Shekhar, Sr. Adv.
Mr. Ankur Prakash, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order. The Special Leave Petition is, accordingly, dismissed. Pending Application(s) stand disposed of. (GEETA AHUJA) Signature Not Verified (KAILASH CHANDER) COURT MASTER (SH) Digitally signed by R NATARAJAN Date: 2019.04.16 ASSISTANT REGISTRAR 16:06:26 IST Reason: