Supreme Court - Daily Orders
State Of U.P vs Chhote Lal (Dead) Thr. Lrs. on 26 April, 2019
Bench: Sanjay Kishan Kaul, Indira Banerjee
1
ITEM NO.36 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.25862/2014
(Arising out of impugned final judgment and order dated 23-05-2013
in WP No.17809/2010 passed by the High Court of Judicature at
Allahabad)
STATE OF U.P & ORS. Petitioner(s)
VERSUS
CHHOTE LAL (DEAD) THR. LRS. & ORS. Respondent(s)
Date : 26-04-2019 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) Mr. Ravindra Raizada, Sr. Adv.
Mr. Rajeev Kumar Dubey, Adv.
Mr. Kamlendra Mishra, AOR
For Respondent(s) Mr. Anurag Dubey, Adv.
Ms. Anu Sawhney, Adv.
Mr. Satpal Wadhwa, Adv.
Mr. Pramod Kumar, Adv.
Mr. S. R. Setia, AOR
UPON hearing the counsel the Court made the following
O R D E R
The petitioner-State approached this Court stating as under:
Signature Not Verified
“It would be relevant to submit that in an Digitally signed by identical case involving the same question of POOJA ARORA Date: 2019.04.29 17:01:04 IST law, the petitioners herein/State Government Reason:
preferred SLP © CC No.3919/2011, State of U.P. & Ors. Vs. Kamla Devi, in which this Hon’ble Court issued notice and matter is still pending before this Hon’ble Court.2
It is now pointed out in the counter affidavit that the said special leave petition on which the notice was issued has been dismissed on 11.4.2014. We cannot permit the State to approbate or reprobate because on that ground in special leave petition notice had been issued.
The special leave petition is accordingly dismissed.
(POOJA ARORA) (ANITA RANI AHUJA) COURT MASTER COURT MASTER