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Sudhakar Pandey vs State Of Up on 3 October, 2017

Bench: Adarsh Kumar Goel, Uday Umesh Lalit

     ITEM NO.15                               COURT NO.10              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(Civil)No.........of 2017
                         (Diary No(s). 6091/2017)

     (Arising out of impugned final judgment and order dated 23-11-2016
     in CWP No. 62173/2009 passed by the High Court Of Judicature At
     Allahabad)

     SUDHAKAR PANDEY                                                   Petitioner(s)

                                                     VERSUS

     STATE OF UP & ORS.                                 Respondent(s)
     (FOR ADMISSION and I.R. and IA No.86561/2017-EXEMPTION FROM FILING
     O.T. and IA No.86558/2017-CONDONATION OF DELAY IN REFILING and IA
     No.86571/2017-PERMISSION TO FILE LENGTHY LIST OF DATES and IA
     No.86560/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)


     Date : 03-10-2017 These matters were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                           HON'BLE MR. JUSTICE UDAY UMESH LALIT


     For Petitioner(s)                Mr. Arvind Kumar Tiwary,Adv.
                                      Mr. Harish Pandey, AOR

     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.

We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.

Pending application(s), if any, shall also stand disposed of.

(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER