Supreme Court - Daily Orders
Maya Ram Chaudhary vs State Of Uttar Pradesh on 1 July, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.30 COURT NO.3 SECTION II
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 (Crl.)...... CRLMP No(s).
9373/2016
(Arising out of impugned final judgment and order dated 12/01/2016
in APP No. 31451/2015 passed by the High Court Of Judicature at
Allahabad)
MAYA RAM CHAUDHARY AND ORS. Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 01/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Ms. Charu Ambwani, Adv.
Ms. Manisha Ambwani,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioners. Delay condoned.
No ground to interfere with the impugned order is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. As a sequel to the above, pending miscellaneous application, if any, also stands disposed of.
Signature Not Verified Digitally signed by PARVEEN KUMAR Date: 2016.07.01 16:37:42 IST Reason: (Renuka Sadana) (Parveen Kumar) Court Master AR-cum-PS