Supreme Court - Daily Orders
State Of Up vs Indresh on 21 November, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.17 COURT NO.4 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) No(s).28713/2014
(Arising out of impugned final judgment and order dated 10/06/2014
in WP No. 4560/2014 passed by the High Court of Judicature at
Allahabad, Lucknow Bench, Lucknow)
STATE OF UP AND ORS Petitioner(s)
VERSUS
INDRESH AND ORS Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 21/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mrs.Rajdipa Behura, Adv.
Mrs.V.S.Lakshmi, Adv.
Mr.Rajesh Kumar Maurya, Adv.
Mr. C. D. Singh, Adv.
For Respondent(s) Mr.Bhanwar Pal Singh Jadon, Adv.
Mr.Karmendra Pratap Singh, Adv.
Mr.Rovin Babu, Adv.
Dr. Rajeev Sharma, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
Signature Not Verified (SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) Digitally signed by Satish Kumar Yadav Date: 2014.11.21 COURT MASTER 16:11:05 IST Reason: ASSISTANT REGISTRAR