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Mohit Chaudhary vs The State Of Uttar Pradesh on 15 July, 2019

Bench: S. Abdul Nazeer, R. Subhash Reddy

     ITEM NO.53                              COURT NO.15                 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). 31097/2018

     (Arising out of impugned final judgment and order dated 12-11-2018
     in WC No. 37021/2018 passed by the High Court Of Judicature At
     Allahabad)

     MOHIT CHAUDHARY                                                     Petitioner(s)

                                                    VERSUS

     THE STATE OF UTTAR PRADESH & ORS.                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.169446/2018-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.169447/2018-EXEMPTION FROM
     FILING O.T.
     IA No. 169446/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 169447/2018 - EXEMPTION FROM FILING O.T. IA No. 22676/2019 - VACATING STAY) Date : 15-07-2019 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE R. SUBHASH REDDY For Petitioner(s) Ms. Rajkumari Banju, AOR Mr. Yash Anand, Adv.

Mr. David A., Adv.

For Respondent(s) Ms. Ruchira Goel, AOR Mr. Ashwani Garg, Adv.

Mr. Amrendra Kumar Mehta, AOR UPON hearing the counsel the Court made the following O R D E R We do not find any good ground to entertain this Special Leave Petition against the impugned order.

The Special Leave Petition is, accordingly, dismissed.

Pending applications, if any, shall also stand disposed of.

12:31:25 IST
Reason:




     (POOJA CHOPRA)                                                   (RAJINDER KAUR)
      COURT MASTER                                                     BRANCH OFFICER