Supreme Court - Daily Orders
State Of U.P. vs Ravi Shakar Pandey on 1 July, 2014
t ITEM NO.14 COURT NO.11 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)....../2014
CC No(s).7705/2014
(Arising out of impugned final judgment and order dated 21/11/2013
in SA 659/2012 passed by the High Court Of Judicature At
Allahabad)
STATE OF U.P.& ORS Petitioner(s)
VERSUS
RAVI SHAKAR PANDEY Respondent(s)
(With application for condonation of delay in filing SLP and
office report)
Date : 01/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE A. K. SIKRI
For Petitioner(s) Mr. Ravi Prakash Mehrotra, Adv.
Mr. Vibhu Tiwari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In the facts and circumstances of this case, we are not inclined to interfere with the order impugned herein. The Special Leave Petition is dismissed.
(KALYANI GUPTA) (SHARDA KAPOOR)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
Kalyani Gupta
Date: 2014.07.02
17:27:13 IST
Reason: