Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Upasana Yadav on 28 March, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.46 Court 12 (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 for Special Leave to Appeal (C) No. 4220/2022
(Arising out of impugned final judgment and order dated 28-10-2021
in SAD No. 277/2019 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
UPASANA YADAV Respondent(s)
(FOR ADMISSION and I.R. and IA No.33990/2022-EXEMPTION FROM FILING
O.T. )
Date : 28-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr.A .K. Misra Sr. Adv, AAG U.P.
Mr. Krishnanand Pandeya, AOR
Mr Harsh Pratap Shahi, Adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In the facts and circumstances of the case, the learned Single Judge is directed to decide and dispose of the main writ petition at the earliest and preferably within a period of three months from the date of receipt of the present order, in accordance with law and on its own merits.
With this, the present Special Leave Petition stands disposed of. However, the question of law on maintainability of the appeal against the interim order passed by the learned Single Judge is kept open.
Signature Not VerifiedDigitally signed by R Natarajan Date: 2022.03.30
Pending application(s), if any, shall stand disposed of. 11:21:29 IST Reason:
(NEETU SACHDEVA) (NISHA TRIPATHI)
COURT MASTER (SH) BRANCH OFFICER