Supreme Court - Daily Orders
State Of U.P vs Shamshad on 10 March, 2014
Author: Chief Justice
Bench: Chief Justice
>
ITEM NO.24 COURT NO.1 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)... 2014
CRLMP.NO(s). 4961
(From the judgement and order dated 17/02/2012 in BA No.36/2010, of The
HIGH COURT OF JUDICATURE AT ALLAHABAD)
STATE OF U.P Petitioner(s)
VERSUS
SHAMSHAD & ORS Respondent(s)
(With appln(s) for c/delay in filing SLP, exemption from filing certified
copy and exemption from filing OT and office report)
Date: 10/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s) Mr. C.D. Singh,Adv.
Mr. Rajesh Kr. Mourya,Adv.
Mr. Sraya Dueby,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petition is dismissed both on the ground of delay as well as on merits.
[ Madhu Bala ] [ Savita Sainani ]
Court Master Assistant Registrar