Supreme Court - Daily Orders
Shailendra Nath Mishra vs Union Of India on 22 January, 2024
Bench: Aniruddha Bose, Sanjay Kumar
ITEM NO.20 COURT NO.5 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL)………………………………... Diary No. 53322/2023
(Arising out of impugned final judgment and order dated 04-08-2023
in WPIL No. 692/2023 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
SHAILENDRA NATH MISHRA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.9225/2024-CONDONATION OF DELAY IN FILING and IA
No.9224/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 22-01-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Ms. Anasuya Choudhury, AOR
Mr. Abhishek Yadav, Adv.
Mr. Devesh Tripathi, Adv.
Mr. Mukeshwar Nath Dubey, Adv.
Mr. Faraz Anees, Adv.
Mr. Alok Tripathi, Adv.
Ms. Epsita Agastya, Adv.
Mr. Kartik Vashisht, Adv.
Ms. Jagriti Pandey, Adv.
Mr. Ashish Parasar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner does not want to proceed with this matter.
The present petition is dismissed as Signature Not Verified withdrawn.
Digitally signed by SNEHA DAS Date: 2024.01.22 16:51:04 IST Reason: (SNEHA DAS) (VIDYA NEGI)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR