Supreme Court - Daily Orders
Ravi Karan Singh vs State Of Up on 21 November, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.9 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
Petition(s) for Special Leave to Appeal (C)....CC No(s).
18363/2014
(Arising out of impugned final judgment and order dated 08/05/2014
in CMWP No. 25659/2014 passed by the High Court of Judicature at
Allahabad)
RAVI KARAN SINGH Petitioner(s)
VERSUS
STATE OF UP AND ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 21/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Manoj K. Mishra, Adv.
Mr.Sandeep Kr.Dwivedi, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2014.11.21
16:10:59 IST
Reason: