Supreme Court - Daily Orders
Suresh Kumar Srivastava vs Anup Kumar Nigam on 20 February, 2024
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.6 COURT NO.11 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). 4547/2024
(@ DIARY NO.6665/2024)
(Arising out of impugned final judgment and order dated 08-08-2023
in FAFO No. 1510/2004 passed by the High Court Of Judicature At
Allahabad)
SURESH KUMAR SRIVASTAVA PETITIONER(S)
VERSUS
ANUP KUMAR NIGAM & ANR. RESPONDENT(S)
( IA No.39285/2024-CONDONATION OF DELAY IN FILING and IA
No.39286/2024-EXEMPTION FROM FILING O.T. )
Date : 20-02-2024 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. Alakh Alok Srivastava, AOR
Mr. Rishabh Bafna, Adv.
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
1. Delay condoned.
2. We are not inclined to interfere with the order impugned herein under Article 136 of the Constitution of India.
3. The Petition for Special Leave to Appeal is dismissed. Pending application(s), if any, are disposed of.
Signature Not Verified(Geeta Ahuja) Digitally signed by geeta ahuja Date: 2024.02.21 (Nand Kishor) Assistant Registrar-cum-PS 10:01:24 IST Reason: Court Master (NSH)