Supreme Court - Daily Orders
Naval Kishor Sharma vs The State Of U. P. on 23 January, 2023
Bench: B.R. Gavai, Vikram Nath
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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 324/2023
(Arising out of impugned final judgment and order dated 30-09-2022
in MUA227 No. 6178/2022 passed by the High Court of Judicature at
Allahabad)
NAVAL KISHOR SHARMA Petitioner(s)
VERSUS
THE STATE OF U. P. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.4282/2023-EXEMPTION FROM FILING
O.T.)
Date : 23-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s)
Mr. Mohammed Iftekhar Farooqui, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sharan Dev Singh Thakur, A.A.G.
Ms. Ruchira Goel, AOR
Mr. Shantanu Singh, Adv.
Mr. Ravi Sehgal, Adv.
Mr. Siddharth Thakur, Adv.
Ms. Aarushi Singh, Adv.
Mr. Adit Jayeshbhai Shah, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order passed by the High Court. The special leave petition is, accordingly, dismissed.
Signature Not VerifiedDigitally signed by Deepak Singh Date: 2023.01.23 17:33:48 IST Reason: Pending application(s), if any, shall stand disposed of.
(DEEPAK SINGH) (ANJU KAPOOR)
COURT MASTER (SH) COURT MASTER (NSH)