Supreme Court - Daily Orders
Suresh Chandra Sharma vs State Of U.P on 3 November, 2014
Bench: Vikramajit Sen, Prafulla C. Pant
ITEM NO.16 COURT NO.12 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)......CC No(s).
16923-16924/2014
(Arising out of impugned final judgment and order dated 12/03/2012
in WP No. 868/1998 and order dated 15/07/2013 in RP No. 318/2012
passed by the High Court Of Judicature at Allahabad, Lucknow
Bench)
SURESH CHANDRA SHARMA Petitioner(s)
VERSUS
STATE OF U.P & ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
slp)
Date : 03/11/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Vipin Malhotra, Adv.
Mr. Neeraj Srivastava, Adv.
Mr. Sureshan P.,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Special leave petitions are dismissed both on the ground of delay as well as on merits.
(NEELAM GULATI) (SAROJ SAINI)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
Usha Rani Bhardwaj
Date: 2014.11.03
16:13:48 IST
Reason: