Supreme Court - Daily Orders
Shaukeen Ahmed vs The State Of Uttar Pradesh on 29 November, 2021
Bench: Vikram Nath, M.M. Sundresh
ITEM NO.20 Court 15 (Video Conferencing) SECTION II
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 (Crl.) No(s). 3410/2019
(Arising out of impugned final judgment and order dated 21-02-2019
in CRMBA No. 7286/2019 passed by the High Court Of Judicature At
Allahabad)
SHAUKEEN AHMED Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
Date : 29-11-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Sanjay Dubey, Adv.
Mr. Sachin Pahwa, Adv.
Ms. Apeksha Gupta, Adv.
Mr. Arup Ratan Dutta, Adv.
Ms. Saket Gautam, Adv.
Ms. Shivangi Singh, Adv.
Mr. Naeem Ilyas, Adv.
Mr. Sandeep Lamba, Adv.
Ms. Gitanjali N. Sharma, Adv.
Ms. Sonal Singh, Adv.
Mr. Vijay Singh, Adv.
Mr. Roshan Singh, Adv.
Mr. Deepak Tyagi, Adv.
Mr. Praveen Kumar, Adv.
Mrs. Binte Zainab Naqvi, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s) Mr. Ajay Kumar Pandey, Adv.
Mr. Vishwa Pal Singh, AOR
Mr. Rajendra Prasad, Adv.
Ms. Pallavi, Adv.
Mr. Brijender Singh Dhull, Adv.
Mr. Dinesh Kumar Mudgal, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Charanjeet kaur Date: 2021.11.29 We are not inclined to interfere with the impugned order. 17:28:45 IST Reason: The Special Leave Petition is dismissed.
Pending application, if any, stands disposed of. (ASHA SUNDRIYAL) (SUNIL KUMAR RAJVANSHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER