Supreme Court - Daily Orders
Harnam Singh vs State Of Uttar Pradesh on 5 October, 2015
P ITEM NO.42 COURT NO.7 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.)....../2015
CRLMP No(s). 9946/2015
(Arising out of impugned final judgment and order dated 23/07/2014
in CRLMA No. 37525/2013 passed by the High Court of Judicature at
Allahabad)
HARNAM SINGH AND ORS. Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH AND ANR. Respondent(s)
CRLMP. 9946/2015(with c/delay in filing SLP)
Date : 05/10/2015 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. Kumar Dushyant Singh,Adv.
Mr. Bhuvneshwar Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this special leave petition, which is dismissed.
Pending application(s), if any, stands disposed of.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2015.10.05
17:59:05 IST
Reason: