Supreme Court - Daily Orders
State Of Up vs Praveen Tyagi on 1 September, 2014
Bench: Ranjan Gogoi, R.K. Agrawal
ITEM NO.23 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)......CC NO(S).
13799-13800/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 21/08/2009
& 28/11/2013 IN CMWP NO. 54350/2007 & SAD NO. 341/2010 PASSED BY
THE HIGH COURT OF JUDICATURE AT ALLAHABAD)
STATE OF UP AND ORS Petitioner(s)
VERSUS
PRAVEEN TYAGI Respondent(s)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 01/09/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Ravi Prakash Mehrotra, Adv.
Mr. Rajeev Dubey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
Delay condoned.
In the facts of the present cases, we are not inclined to interfere with the orders of the High Court. The Special Leave Petitions are dismissed keeping all questions of law that may have arisen in the present cases open for determination in an appropriate case. Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.09.03 17:08:53 IST Reason:
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER