Supreme Court - Daily Orders
State Of Uttar Pradesh vs Raj Kumar Sharma on 11 May, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
ITEM NO.30 COURT NO.11 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)....../2015
CC No(s). 8341/2015
(Arising out of impugned final judgment and order dated 24/11/2014
in WP No. 1641/2014 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
RAJ KUMAR SHARMA Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 11/05/2015 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. Ratnakar Dash, Sr.Adv.
Mr. Sudeep Kumar, Adv.
Mr. C. D. Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned Senior Counsel for the Petitioners. Delay condoned.
We find no ground to interfere. The Special Leave Petition is dismissed. The question of law is left open.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.05.12
17:13:37 IST
Reason: