Supreme Court - Daily Orders
Satya Narain Shukla vs State Of U.P on 12 March, 2026
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.12 COURT NO.2 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 (CIVIL) Diary No(s). 807/2026
[Arising out of impugned final judgment and order dated 05-07-2024
in WPIL No. 35231/2018 and 17-11-2025 in CMRA No. 82/2025 passed by
the High Court of Judicature at Allahabad, Lucknow Bench]
SATYA NARAIN SHUKLA & ANR. Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
IA No. 43684/2026 - CONDONATION OF DELAY IN FILING
IA No. 43681/2026 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 43687/2026 - PERMISSION TO FILE LENGTHY LIST OF DATES
Date : 12-03-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) : Petitioner-in-person
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
IA No. 43681/2026 is allowed.
Delay condoned We are not inclined to interfere with the impugned judgment(s)/order(s) of the High Court. Accordingly, the Special Leave Petitions are dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not VerifiedDigitally signed by SONIA BHASIN Date: 2026.03.12 17:07:01 IST Reason: (SONIA BHASIN) (RANJANA SHAILEY) ASSISTANT REGISTRAR-CUM-PS ASSISTANT REGISTRAR