Supreme Court - Daily Orders
Bhagwat Swaroop vs The State Of Uttar Pradesh on 2 January, 2019
Bench: Arun Mishra, Navin Sinha
ITEM NO.29 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) No(s). 32209/2018
(Arising out of impugned final judgment and order dated 12-11-2018
in MB No. 3308/2018 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
BHAGWAT SWAROOP & ORS. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR ADMISSION and IA No.176006/2018-EXEMPTION FROM FILING O.T. and
IA No.176007/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/
ANNEXURES)
Date : 02-01-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Pradeep Kant, Sr. Adv.
Mr. Divyanshu Sahay, Adv.
Mr. Rohit Kumar Singh, AOR
Mr. Sanjaye Goel, Adv.
Mr. Raghvendra Pratap Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the petitioners. We find that the writ petition before the High Court was a wholly misconceived venture. Hence, we are not inclined to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed Signature Not Verified of.
Digitally signed by JAYANT KUMAR ARORA Date: 2019.01.03 16:35:10 IST Reason: (JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER