Supreme Court - Daily Orders
Vivek Mathur vs The State Of Uttar Pradesh on 31 July, 2018
Bench: Ranjan Gogoi, R. Banumathi, Navin Sinha
ITEM NO.8 COURT NO.2 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 for Special Leave to Appeal (Crl.) No.6126/2018
(Arising out of impugned final judgment and order dated 04-05-2018
in SA No. 5226/2017 passed by the High Court of Judicature at
Allahabad)
VIVEK MATHUR Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.102919/2018-EXEMPTION FROM FILING
O.T.)
Date : 31-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. H.D. Thanvi, Adv.
Ms. Preeti Thanvi, Adv.
Mr. Rishi Matoliya, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Application for exemption from filing OT is allowed.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by POOJA ARORA Date: 2018.07.31 18:29:37 IST Reason: (POOJA ARORA) (ASHA SONI)
COURT MASTER BRANCH OFFICER