Supreme Court - Daily Orders
Sudhir Kumar Gupta vs State Of U.P.. on 16 January, 2014
Author: Chief Justice
Bench: Chief Justice
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6912 OF 2008
Sudhir Kumar Gupta Appellant(s)
Versus
State of U.P. and Others Respondent(s)
O R D E R
Heard all the parties and perused the relevant material.
We do not find any legal and valid ground for interference. The appeal is dismissed.
..................CJI. (P. SATHASIVAM) ....................J. (RANJAN GOGOI) ....................J. (SHIVA KIRTI SINGH) New Delhi;
January 16, 2014.
ITEM NO.116 COURT NO.1 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 6912 OF 2008 SUDHIR KUMAR GUPTA Appellant (s) VERSUS STATE OF U.P.& ORS. Respondent(s) (With office report) Date: 16/01/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE RANJAN GOGOI HON’BLE MR. JUSTICE SHIVA KIRTI SINGH For Appellant(s) Mr. Siddhartha Dave, Adv.
Ms. Jemtiben Ao, Adv.
Mr. Senthil Jagadeesan, Adv.
For Respondent(s) Mr. Mukesh Verma, Adv.
Mr. Ravi Prakash Mehrotra, Adv. Mr. Anuvrat Sharma, AOR Ms. Rachana Srivastava, AOR Mr. Utkarsh Sharma, Adv.
Ms. Pratiksha Chaturvedi, Adv.
UPON hearing counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
|(Chetan Kumar) | |(Savita Sainani) | |Court Master | |Assistant Registrar | (Signed order is placed on the file)