Supreme Court - Daily Orders
Basu Deo Tirth Prabandhak Samiti Amroha vs State Of U.P. . on 4 September, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.20 COURT NO.8 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). 7211/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 01/04/2015
IN CRMWP NO. 7882/2015 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD)
SRI BASU DEO TIRTH PRABANDHAK SAMITI AMROHA PETITIONER(S)
VERSUS
STATE OF U.P. & ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T. AND INTERIM RELIEF
AND OFFICE REPORT)
Date : 04/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Himanshu Sharma, Adv.
Ms. Aditi Sharma, Adv.
Ms. Archana Pathak Dave, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Exemption from filing O.T. is granted. We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.09.04
16:26:17 IST
Reason: