Supreme Court - Daily Orders
State Of Uttar Pradesh vs Gyanendra Bahadur Singh Kushwaha on 1 April, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.20 COURT NO.5 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(s) for Special Leave to Appeal (C)......CC No(s).
5296/2016
(Arising out of impugned final judgment and order dated 07/10/2015
in CMWP No. 57393/2013 passed by the High Court Of Judicature at
Allahabad)
STATE OF UTTAR PRADESH AND ORS. Petitioner(s)
VERSUS
GYANENDRA BAHADUR SINGH KUSHWAHA Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 01/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Ravi Prakash Mehrotra,Adv.
Mr. Rajeev Dubey,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
Delay condoned.
The special leave petition is dismissed.
[O.P. SHARMA] [INDU BALA KAPUR]
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by OM
PARKASH SHARMA
Date: 2016.04.01
17:24:47 IST
Reason: