Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

State Of U.P vs Amit Kumar Singh on 17 August, 2015

Bench: Jagdish Singh Khehar, Adarsh Kumar Goel

     ITEM NO.54                                    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...../2015
                                                        CC No.14651/2015

     (Arising out of impugned final judgment and order dated 23/04/2015
     in WP No.550/2015 passed by the High Court Of Judicature at
     Allahabad, Lucknow Bench)

     STATE OF U.P AND ORS.                                                               Petitioner(s)
                                                               VERSUS

     AMIT KUMAR SINGH                                                                    Respondent(s)

     (With appln. (s) for c/delay in filing SLP and office report)

     Date : 17/08/2015 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                              HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

     For Petitioner(s)                      Mr. P.N. Mishra, Sr. Adv.
                                            Mr. Ashutosh Kr. Sharma, Adv.
                                            Mr. Gaurav Dhingra,Adv.

     For Respondent(s)                      Mr.   K.V. Viswanathan, Sr. Adv.
                                            Mr.   Vidhu Bhushan Kalia, Adv.
                                            Mr.   Raghavendra S. Srivatsa,Adv.
                                            Mr.   Rahat Bansal, Adv.
                                            Mr.   Veeresh R. Budilal, Adv.

                                  UPON hearing the counsel the Court made the following
                                                     O R D E R

While examining the controversy in hand, we find no justification whatsoever to interfere with the impugned order passed by the High Court. Be that as it may, we consider it just an appropriate to request the High Court to list the main case for hearing and disposal, as expeditiously as possible.

Disposed of in the aforesaid terms.

As a sequel to the above, interlocutory application for exemption from filing official translation is disposed of.

                         (Renuka Sadana)                                     (Parveen Kr. Chawla)
                          Court Master                                            AR-cum-PS