Supreme Court - Daily Orders
Kafeel Ahmad Khan vs The State Of Uttar Pradesh on 10 May, 2019
Bench: Sanjay Kishan Kaul, Indira Banerjee
ITEM NO.25 COURT NO.14 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.11357/2019
(Arising out of impugned final judgment and order dated 07-03-2019
in WA No.3511/2019 passed by the High Court of Judicature at
Allahabad)
KAFEEL AHMAD KHAN Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondent(s)
( IA No.73812/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.73813/2019-EXEMPTION FROM FILING O.T. and IA
No.73815/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 10-05-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Fuzail Ahmad Ayyubi, AOR
Mr. Ibad Mushtaq, Adv.
Ms. Aditi Gupta, Adv.
Ms. Rasmi Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere under Article 136 of the Constitution of India. The special leave petition is accordingly dismissed.
We, however, make it clear that the dismissal of this special leave petition will not amount to any imprimatur of the findings recorded by the High Court.
Needless to say that the petitioner would continue Signature Not Verified to be paid the suspension allowance as admissible.
Digitally signed byPOOJA ARORA Pending applications stand disposed of. Date: 2019.05.10 17:49:19 IST Reason:
(POOJA ARORA) (ANITA RANI AHUJA) COURT MASTER COURT MASTER