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State Of U.P. vs Chhotey Lal on 10 August, 2015

Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit

     ITEM NO.35                            COURT NO.7                     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......../2015
                                            CC No. 13715/2015
     (Arising out of impugned final judgment and order dated 10/09/2014
     in WC No. 71271/2013 passed by the High Court of Judicature at
     Allahabad)

     STATE OF U.P. & ORS                                                   Petitioner(s)

                                                   VERSUS

     CHHOTEY LAL AND ANR.                                                   Respondent(s)

     I.A. 1/2015(With condonation of delay in filing SLP and office
     report)


     Date : 10/08/2015 This application was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                         HON'BLE MR. JUSTICE UDAY UMESH LALIT


     For Petitioner(s)                Mr. Irshad Ahmad, A.A.G.
                                      Ms. Archana Singh, Adv.
                                      Mr. Abhisth Kumar, A.O.R.

     For Respondent(s)


                            UPON hearing counsel the Court made the following
                                              O R D E R

Delay condoned.

We find no infirmity in the order impugned herein. The Special Leave Petition is dismissed.

[KALYANI GUPTA] [SHARDA KAPOOR] Date: 2015.08.11 17:48:38 IST Reason: COURT MASTER COURT MASTER