Supreme Court - Daily Orders
Anilraj Kandel vs The State Of Uttar Pradesh on 15 March, 2021
Bench: Mohan M. Shantanagoudar, Vineet Saran
ITEM NO.9 Court 10 (Video Conferencing) 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) No(s). 2618/2021
(Arising out of impugned final judgment and order dated 20-12-2019
in SA No. 1279/2019 passed by the High Court Of Judicature At
Allahabad)
ANILRAJ KANDEL Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.20322/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.20323/2021-EXEMPTION FROM
FILING O.T. )
Date : 15-03-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Apoorva Bhumesh, AOR
Ms. Madhavi Khare, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The Special Leave Petition is dismissed. However, we request the learned Single Judge of the High Court to decide the Writ-C No. 40083/2019 at an early date on merits. Any decision taken in the interregnum will be subject to the result of the writ petition.
Pending application(s), if any, stands disposed of accordingly.
Signature Not VerifiedDigitally signed by ASHWANI KUMAR Date: 2021.03.16 16:21:01 IST Reason:
(ASHWANI KUMAR) (R.S. NARAYANAN)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)