Supreme Court - Daily Orders
Pardeep Kumar Agarwal vs The State Of Uttar Pradesh on 12 February, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.35 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 2510/2018
(Arising out of impugned final judgment and order dated 11-08-2017
in CRLA No. 25371/2017 passed by the High Court of Judicature at
Allahabad)
PARDEEP KUMAR AGARWAL Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.15694/2018-CONDONATION OF DELAY
IN FILING and IA No.15695/2018-EXEMPTION FROM FILING O.T. and IA
No.15697/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 12-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Robin Khokhar,Adv.
Mr. Kumar Gaurav,Adv.
Mr. B.N.Dubey,Adv.
Ms. Swarupama Chaturvedi, AOR
For Respondent(s) Mr. Jaynat Sood,Sr.Adv.
Mr. Anupam Mishra, AOR
Mr. Nishit Kumar,Adv.
Mr. Naveen Kumar Pandey,Adv.
Mr. Bipin Kumar Rai,Adv.
Mr. Simanta Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Signature Not Verified Digitally signed by Pending applications stand disposed of. ANITA MALHOTRA Date: 2018.02.13 14:36:02 IST Reason:(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER