Supreme Court - Daily Orders
Laljee Mishra vs State Of Up on 24 April, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.21 COURT NO.8 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.) No(s).3218/2017
(Arising out of impugned final judgment and order dated 01/03/2017
in AS No.23479/2016 passed by the High Court Of Judicature at
Allahabad)
LALJEE MISHRA AND ORS Petitioner(s)
VERSUS
STATE OF UP AND ANR Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief)
WITH SLP(Crl.) No.3227/2017
(With appln.(s) for exemption from filing O.T. and Interim Relief
and Office Report)
Date : 24/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Abhinav Ramkrishna,Adv.
Mr. Ashwini Kumar Srivastva, Adv.
Mr. Ajay Srivastava, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed. As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2017.04.24
15:08:29 IST
Reason: