Supreme Court - Daily Orders
State Of U.P. vs Girja Nand Dubey on 13 April, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.30+71 COURT NO.4 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).
6413/2015
(Arising out of impugned final judgment and order dated 26/09/2014
in SB No.1363/2014 passed by the High Court of Judicature at
Allahabad, Lucknow Bench, Lucknow)
STATE OF U.P. & ORS. Petitioner(s)
VERSUS
GIRJA NAND DUBEY & ANR. Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
With S.L.P.(C)...CC No. 6777/2015
(With appln.(s) for c/delay in filing SLP and office report)
Date : 13/04/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.Irshad Ahmad, AAG
Mr. Abhisth Kumar, Adv.
Ms.Archana Singh, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned Additional Advocate General appearing on behalf of the petitioners.
Delay condoned.
No ground for interference is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India, specially in view of the fact that the petition preferred against the relied upon common order has already been dismissed by this Court on 09.03.2015.
Signature Not VerifiedThe special leave petitions are accordingly dismissed.
Digitally signed by Satish Kumar Yadav Date: 2015.04.13 19:11:10 IST Reason: (SATISH KUMAR YADAV) (RENUKA SADANA) COURT MASTER COURT MASTER