Supreme Court - Daily Orders
Randhir Singh vs District Magistrate on 20 September, 2019
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.17 COURT NO.6 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 29855/2019
(Arising out of impugned final judgment and order dated 29-04-2019
in MB No. 17418/2017 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
RANDHIR SINGH Petitioner(s)
VERSUS
DISTRICT MAGISTRATE & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.141322/2019-CONDONATION OF DELAY
IN FILING and IA No.141319/2019-EXEMPTION FROM FILING O.T. )
Date : 20-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Ravindra S. Garia,Adv.
Mr. Abhinav S. Raghuvanshi, AOR
Mr. Prateek Tewari,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel appearing on behalf of the petitioner and perused the relevant material.
Delay condoned.
We do not find any good ground warranting interference with the impugned order. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MADHU BALA Date: 2019.09.21 (MADHU BALA) 11:08:01 IST Reason: (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER