Supreme Court - Daily Orders
Vandana Chaurasia And Others vs State Of U.P. & Others on 4 January, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.7 COURT NO.5 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).
22108/2015
(Arising out of impugned final judgment and order dated 13/05/2015
in SA No. 298/2015 passed by the High Court Of Judicature at
Allahabad)
VANDANA CHAURASIA AND OTHERS Petitioner(s)
VERSUS
STATE OF U.P. & OTHERS Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
slp)
Date : 04/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. D.P. Singh Yadav, Adv.
Mr. Chitta Ranjan Mishra, Adv.
Mr. Narender Kumar Verma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. Pending applications, if any, stand disposed of.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by Om
Parkash Sharma
Date: 2016.01.04 15:53:08
IST
Reason: DSC of Sh. OP
Sharma is being used by Sh.
Deepak Mansukhani