Supreme Court - Daily Orders
State Of Uttar Pradesh vs Chhavi Lal on 28 August, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.58 COURT NO.6 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 10007/2017
(Arising out of impugned final judgment and order dated 19-08-2016
in CRLA No. 7289/2006 passed by the High Court Of Judicature At
Allahabad)
STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
CHHAVI LAL Respondent(s)
(IA No.73772/2017-CONDONATION OF DELAY IN FILING and IA
No.73777/2017-EXEMPTION FROM FILING O.T. and IA
No.73775/2017-CONDONATION OF DELAY IN REFILING)
Date : 28-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. C. D. Singh, AOR
Mr. Alok Pandey, Adv.
Ms. Sakshi Kakkar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed. Pending application(s), if any, stands disposed of accordingly.
(ASHWANI KUMAR) Signature Not Verified (MADHU NARULA) COURT MASTER Digitally signed by ASHWANI KUMAR Date: 2017.08.29 COURT MASTER 15:35:44 IST Reason: