Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Raj Bahadur Pastor on 27 September, 2023
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.56 COURT NO.12 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). 11915/2022
(Arising out of impugned final judgment and order dated 27-01-2022
in SA No. 21/2022 passed by the High Court of Judicature at
Allahabad)
STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
RAJ BAHADUR PASTOR Respondent(s)
Date : 27-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. R.K. Raizada (AAG, U.P.), Sr. Adv.
Mr. Tanmaya Agarwal, AOR
Mr. Wrick Chatterjee, Adv.
Mrs. Aditi Agarwal, Adv.
Mr. Vinayak Mohan, Adv.
For Respondent(s) Mr. Anurag Ojha, Adv.
Mr. D N Shukla, Adv.
Mr. Pawan Tripathi, Adv.
Mr. Anil Kumar, AOR
Mr. Karan Agrawal, Adv.
Mr. Deepak Somani, Adv.
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 order of the High Court.
Accordingly, the Special Leave Petition is dismissed.
However, the question of law is kept open.
Pending application(s), if any, shall stand Signature Not Verified Digitally signed by SONIA BHASIN disposed of.
Date: 2023.09.30 12:01:05 IST Reason:(SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH)