Supreme Court - Daily Orders
Birendra Singh vs State Of U.P on 17 February, 2014
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ITEM NO.6 COURT NO.14 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 (Civil) No(s).915/2014
(From the judgement and order dated 22/11/2013 in SA No.769/2013 of The
HIGH COURT OF JUDICATURE AT ALLAHABAD)
BIRENDRA SINGH Petitioner(s)
VERSUS
STATE OF U.P & ORS Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned Judgment and
exemption from filing O.T. and with prayer for interim relief)
Date: 17/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Pradeep Misra, Adv.
For Respondent(s) Mr.S.R.Singh, Sr.Adv.
Mr.Avnish Singh, Adv.
Mr.Ankur Yadav, Adv.
Mr.D.N.Dubey, Adv.
Mr. Yash Pal Dhingra, Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
No ground for interference is made out under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(Satish K.Yadav) (Phoolan Wati Arora) Court Master Assistant Registrar