Supreme Court - Daily Orders
Shrawan Kumar Yadav vs State Of Up And 3 Others on 6 May, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
ITEM NO.10 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) No(s). 13119/2015
(Arising out of impugned final judgment and order dated 04/02/2015
in SAD No. 92/2015 passed by the High Court of Judicature at
Allahabad)
SHRAWAN KUMAR YADAV Petitioner(s)
VERSUS
STATE OF UP AND 3 OTHERS Respondent(s)
(with appln. (s) for exemption from filing O.T.)
Date : 06/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Anilendra Pandey, Adv.
Mr. N.N. Jha, Adv.
Mr. Nitin Kumar Thakur,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned Counsel for the Petitioner. We find no ground to interfere. The Special Leave Petition is dismissed.
(USHA BHARDWAJ) (SUMAN JAIN)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.05.07
17:06:11 IST
Reason: