Supreme Court - Daily Orders
State Of Up And Others vs Pankaj Kumar Sharma And Others on 11 August, 2014
n ITEM NO.23 COURT NO.10 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).
12015/2014
(Arising out of impugned final judgment and order dated 22/01/2013
in SA No. 40/2013 passed by the High Court of Judicature at
Allahabad)
STATE OF UP AND OTHERS Petitioner(s)
VERSUS
PANKAJ KUMAR SHARMA AND OTHERS Respondent(s)
(with appln. (s) for permission to file SLP and office report)
WITH
S.L.P.(C)...CC No. 12047/2014
(With appln.(s) for permission to file SLP and Office Report)
Date : 11/08/2014 These petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Upendra Mishra, Adv.
Mr. Vinay Garg, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed both on the ground of delay as well as on merits.
Signature Not Verified(R.NATARAJAN) (JASWINDER KAUR) Digitally signed by Meenakshi Kohli Date: 2014.08.12 Court Master Court Master 14:07:50 IST Reason: