Supreme Court - Daily Orders
State Of U.P. vs Dinesh Chand Tiwari on 4 January, 2021
Bench: L. Nageswara Rao, Navin Sinha, Indu Malhotra
ITEM NO.9 Court 7 (Video Conferencing) SECTION XI
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 (CIVIL) Diary No(s).21627/2020
(Arising out of impugned final judgment and order dated 27-05-2019
in WC No. 6098/2015 27-05-2019 in WC No. 46383/2013 27-05-2019 in
WC No.46384/2013 passed by the High Court Of Judicature At
Allahabad)
STATE OF U.P. & ORS. ETC.ETC. Petitioner(s)
VERSUS
DINESH CHAND TIWARI & ANR.ETC.ETC. Respondent(s)
(with applns. for condonation of delay in filing, exemption from
filing affidavit, exemption from filing c/c of the impugned
judgment, exemption from filing o.t., permission to file additional
documents/facts/annexures and stay application)
Date : 04-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Ms. Aishwarya Bhati,Sr.Adv.
Mr. Bhakti Vardhan Singh, AOR
Mr. Nitin,Adv.
Mr. Rajesh Kumar,Adv.
Mr. Soumya Ranjan Paikray,Adv.
For Respondent(s) Mr. V.C. Shukla, Adv.
Mr. Ajay Awasthi, Adv.
Mr. Tarun Gulia, Adv.
Mr. Anantha Narayana M.G., AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere in the matters. The Special Leave Petitions are dismissed.
Signature Not VerifiedPending application(s), if any, shall stand disposed Digitally signed by BALA PARVATHI Date: 2021.01.05 17:33:47 IST Reason: of. (B.Parvathi) (Beena Jolly) Court Master Court Master