Supreme Court - Daily Orders
Nadeem vs The State Of Uttar Pradesh on 10 August, 2018
Author: Arun Mishra
Bench: Arun Mishra
ITEM NO.41 COURT NO.8 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).5728/2018
(Arising out of impugned final judgment and order dated 12-04-2018
in CRMWP No. 9241/2018 passed by the High Court Of Judicature At
Allahabad)
NADEEM Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(With appln for exemption from filing c/c of the impugned judgment
and exemption from filing O.T)
Date : 10-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE KUMARI JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Ashu Bhatia,Adv.
Mr. Netrapal Singh,Adv.
Mr. Anantha Narayana M.G., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this special leave petition, which is, accordingly, dismissed. Pending application (s), if any, shall stand disposed of.
(B.PARVATHI) (JAGDISH CHANDER)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2018.08.11
12:00:55 IST
Reason: