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Shiv Chand Nigam vs State Of U.P. And Others on 7 July, 2015

Bench: T.S. Thakur, R. Banumathi

                                                     1


     ITEM NO.23                           COURT NO.2                      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).
     10175/2015

     (Arising out of impugned final judgment and order dated 01/09/2014
     in SA No. 931/2008,06/02/2015 in CRMRA No. 414715/2014,06/02/2015
     in SA No. 931/2008 passed by the High Court Of Judicature at
     Allahabad)

     SHIV CHAND NIGAM                                                      Petitioner(s)

                                                    VERSUS

     STATE OF U.P. AND OTHERS                                              Respondent(s)

     (with appln. (s) for c/delay in filing SLP and office report)


     Date : 07/07/2015 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE T.S. THAKUR
                         HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)              Mr. Anurag Abhishek, Adv.
                                    Mr. Rameshwar Prasad Goyal,Adv.


     For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Heard.

Delay condoned.

We do not see any merit in this special leave Signature Not Verified petition, which is hereby dismissed.

(Shashi Sareen) (Veena Khera) Court Master Court Master