Supreme Court - Daily Orders
Rajwati vs State Of Uttar Pradesh on 16 September, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.29 COURT NO.12 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). 7948/2022
(Arising out of impugned final judgment and order dated 20-05-2022
in CRMWP No. 5863/2022 passed by the High Court of Judicature at
Allahabad)
RAJWATI Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.123638/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.123637/2022-EXEMPTION FROM
FILING O.T. )
Date : 16-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Ganesh Sharma, Adv.
Mr. Ruchi Gupta, Adv.
Ms. Mamta Singh, Adv.
Ms. Prachi Parichita Ray, Adv.
Mr. Shree Pal Singh, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by BABITA PANDEY Date: 2022.09.19 (BABITA PANDEY) (R.S. NARAYANAN)
18:20:22 IST
Reason: COURT MASTER (SH) COURT MASTER (NSH)