Supreme Court - Daily Orders
Ram Kishun vs The State Of Uttar Pradesh on 22 June, 2017
Bench: D.Y. Chandrachud, Sanjay Kishan Kaul
1
ITEM NO.4 COURT NO. 4 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (C) No(s). 16394 of 2017
(Arising out of impugned final judgment and order dated 25.04.2017
in Special Appeal Defective 256 of 2017 passed by the High Court of
Judicature at Allahabad)
RAM KISHUN AND ANR. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH AND ORS. Respondent(s)
[Fixed Date/SPC} FOR EXEMPTION FROM FILING O.T. ON IA
47266/2017 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS
ON IA 47350/2017 FOR EXEMPTION FROM FILING O.T. ON IA
47351/2017
Date : 22/06/2017 The Petition was called on hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
(VACATION BENCH)
For the Petitioner: Mr. Rajeev Maheshwaranand Roy, Adv.
For the Respondent:
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any ground to interfere with the impugned Order. The special leave petition is dismissed.
Pending applications, if any, shall stand Signature Not Verified Digitally signed by NEELAM GULATI disposed of.
Date: 2017.06.22 15:59:19 IST Reason:(NEELAM GULATI) (ASHA SONI) COURT MASTER COURT MASTER