Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Manish Jain on 7 January, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.33 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
SPECIAL LEAVE PETITION (CIVIL)…….Diary No(s). 46914/2018
(Arising out of impugned final judgment and order dated 13-12-2017
in WC No. 25531/2015 passed by the High Court Of Judicature At
Allahabad)
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
MANISH JAIN Respondent(s)
(FOR ADMISSION and I.R. and IA No.184445/2018-CONDONATION OF DELAY
IN FILING and IA No.184446/2018-EXEMPTION FROM FILING O.T.
Date : 07-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Mr. S.R. Singh, Sr. Adv.
Mr. Ardhendumauli Kumar Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is an inordinate delay of 276 days in filing the petition which has not been explained satisfactorily. Even otherwise, we do not find any merit in this petition.
The petition is, accordingly, dismissed both on the ground of delay as well as on merits.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2019.01.08 (ARJUN BISHT) 18:05:06 IST Reason: (RENU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)