Supreme Court - Daily Orders
State Of U.P vs Dr. Sanjida Bano Jafri . on 15 July, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
ITEM NO.14 COURT NO.6 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)......CC No(s).
11713/2016
(Arising out of impugned final judgment and order dated 08/10/2015
in SB No. 1529/2015 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
STATE OF U.P. AND ORS. Petitioner(s)
VERSUS
DR. SANJIDA BANO JAFRI AND ORS. Respondent(s)
I.A. 1/2016(with c/delay in filing SLP and office report)
WITH S.L.P.(C)...CC No. 11757/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 11794/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 11797/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 11913/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 15/07/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. V.K. Shukla,AAG
Ms. Archana Singh,Adv.
Mr. Abhisth Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain these special leave petitions, which are dismissed.
Signature Not Verified Digitally signed by Pending application(s), if any, shall stand disposed of. NARENDRA PRASAD Date: 2016.07.16 13:59:09 IST Reason:(NARENDRA PRASAD) (RAJ RANI NEGI) COURT MASTER COURT MASTER