Supreme Court - Daily Orders
State Of U.P. & Others & Etc. vs Ram Niwas Tyagi (Dead) Through Lrs. on 18 September, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.19 COURT NO.10 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)......CC No(s).
16855-16856/2015
(Arising out of impugned final judgment and order dated 16/10/2012
in SB No. 647/1990,10/07/2014 in RP Defective No. 419/2014,
10/07/2014 in SB No. 647/1990 passed by the High Court Of
Judicature at Allahabad, Lucknow Bench)
STATE OF U.P. & OTHERS & ETC. Petitioner(s)
VERSUS
RAM NIWAS TYAGI (DEAD) THROUGH LRS. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 18/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Aarohi Bhalla, Adv.
Mr. Kunal Verma, Adv.
For Mr. Ardhendumauli Kumar Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is an inordinate delay of 955 days in filing the special leave petition against the order dated 16.10.2012 and 323 days in filing the special leave petition against the order dated 10.7.2014, for which no reasonable explanation has been given. Even otherwise there is no merit in these special leave petitions. The same are, accordingly, dismissed both on the ground of delay and merit.
Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2015.09.18 16:52:59 IST Reason: [INDU POKHRIYAL] [SUKHBIR PAUL KAUR]
COURT MASTER A.R.-CUM-P.S.