Supreme Court - Daily Orders
Munnesh Kumar vs State Of U.P. on 19 October, 2023
Author: Hima Kohli
Bench: Hima Kohli
SLP(C) No. 21068/2023
ITEM NO.42 COURT NO.14 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). 21068/2023
(Arising out of impugned judgment and order dated 03-08-2023 in
WRITC No. 938/2022 passed by the High Court Of Judicature At
Allahabad)
MUNNESH KUMAR & ORS. PETITIONER(S)
VERSUS
STATE OF U.P. & ORS. RESPONDENT(S)
(IA No.191615/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.191616/2023-EXEMPTION FROM FILING O.T. )
Date : 19-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s)
Mr. Varinder Kumar Sharma, AOR*
Mr. Ram Dass Rathore Adv, Adv.
Mr. Bikash Chandra, Adv.
Mr. Pramod Kumar Singh, Adv.
Mr. S. K. Bandyopadhyay Adv, Adv.
Mr. Vijay Pal, Adv.
Mr. Mahendra Singh, Adv.
Mr. Chandrasekhar Panda, Adv.
Mr. D. D. Sharma, Adv.
Mr. Jitendra Kumar Sah, Adv.
Mr. K. K. Chauhan, Adv.
Mr. Om Prakash, Adv.
Mr. Y K. Prasad Adv, Adv.
Mr. Shantanu Sharma Adv, Adv.
Ms. Deeksha Gaur Adv, Adv.
For Respondent(s)
Signature Not Verified
Digitally signed by
POOJA SHARMA
Date: 2023.10.19
16:53:22 IST
Reason:
1
SLP(C) No. 21068/2023
UPON hearing the counsel, the Court made the following
O R D E R
1. We are not inclined to interfere with the order impugned herein under Article 136 of the Constitution of India.
2. The petition for Special Leave to Appeal is dismissed.
3. Pending applications are disposed of.
(POOJA SHARMA) (NAND KISHOR) COURT MASTER (SH) COURT MASTER (NSH)
(*Additional physical appearance given in Court.) 2