Supreme Court - Daily Orders
State Of U.P. vs Shri Avdhesh Kumar Singh on 25 March, 2022
Bench: S. Abdul Nazeer, Vikram Nath
ITEM NO.4 Court 7 (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). 4818/2022
(Arising out of impugned final judgment and order dated 14-02-2020
in SB No. 2589/2019 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
STATE OF U.P. & ORS. Petitioner(s)
VERSUS
SHRI AVDHESH KUMAR SINGH Respondent(s)
(FOR ADMISSION and I.R. and IA No.38986/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.38982/2022-EXEMPTION FROM
FILING O.T.)
Date : 25-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Samar Vijay Singh, AOR
Mr. Shreyasi Agarwal,Adv.
Mr. Amit Ojha,Adv.
Mr. Vipin Singh Bansal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order. The Special Leave Petition is accordingly dismissed.
Pending applications also stand disposed of.
Signature Not Verified(ANITA MALHOTRA) (ANJU KAPOOR) Digitally signed by Anita Malhotra Date: 2022.03.26 COURT MASTER COURT MASTER 12:17:46 IST Reason: