Supreme Court - Daily Orders
State Of Up vs Sattar @ Abdul Sattar Etc Etc on 9 May, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.26 COURT NO.8 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (Crl.)...... of 2017
CRLMP Nos. 8351-8354/2017
(Arising out of impugned final judgment and order dated
09/03/2016 in CRLA No. 5518/2010 along with Crl. A. No. 8008 of
2010, Crl.A. No. 5477/2010 and Crl.A. 6656/2010 passed by the
High Court Of Judicature at Allahabad)
STATE OF UP Petitioner(s)
VERSUS
SATTAR @ ABDUL SATTAR ETC ETC Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 09/05/2017 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Vishwajit Singh, Adv.
Ms. Shalini Kumar, Adv.
Mr. Ardhendumauli Prasad, Adv.
Mr. Abhisth Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel appearing on behalf of the petitioner.
Delay condoned.
We do not find any reason to entertain these petitions.
The special leave petitions are, accordingly, Signature Not Verified dismissed.
Digitally signed by CHARANJEET KAUR Date: 2017.05.09 16:34:47 IST Reason:[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master