Supreme Court - Daily Orders
State Of U.P vs Kamla Kant Pandey & Anr. Etc. Etc on 7 August, 2015
Bench: T.S. Thakur, V. Gopala Gowda, R. Banumathi
ITEM NO.20 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)...... of 2015
CC No(s). 13726-13727/2015
(Arising out of impugned final judgment and order dated 16/12/2005
in WP No. 43774/2005,24/11/2014 in RP No. 196049/2006 passed by
the High Court Of Judicature at Allahabad)
STATE OF U.P AND ORS. Petitioner(s)
VERSUS
KAMLA KANT PANDEY & ANR. ETC. ETC Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date: 07/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. P.N. Misra,Sr.Adv.
Mr. C. D. Singh,Adv.
Mr. Vikrant Yadav,Adv.
Ms. Sakshi Kakkar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any merit in these special leave petitions, which are hereby dismissed.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.08.07 16:30:52 IST Reason: