Supreme Court - Daily Orders
Ruchi Chaudhary vs High Court Of Judicature At Allahabad, ... on 22 March, 2021
Bench: Mohan M. Shantanagoudar, Ajay Rastogi
ITEM NO.20 Court 9 (Video Conferencing) 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). 5520/2016
(Arising out of impugned final judgment and order dated 01-09-2015
in WA No. 46742/2015 passed by the High Court Of Judicature At
Allahabad)
RUCHI CHAUDHARY Petitioner(s)
VERSUS
HIGH COURT OF JUDICATURE AT ALLAHABAD,
THROUGH ITS REGISTRAR GENERAL . & ANR. Respondent(s)
Date : 22-03-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Rakesh Khanna, Sr. Adv.
Mr. Sudhir Naagar, AOR
Mr. Mohit Singh, Adv.
For Respondent(s) Ms. Preetika Dwivedi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We do not find any ground to interfere with the impugned judgment. The Special Leave Petition stands dismissed.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI KUMAR) (R.S. NARAYANAN) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2021.03.22 16:51:10 IST Reason: