Supreme Court - Daily Orders
Nasim vs State Of U.P. on 23 November, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.52 COURT NO.10 SECTION II
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 (Crl.)...... CRLMP No(s).
16028/2015
(Arising out of impugned final judgment and order dated 21/11/2007
in CRLA No. 284/2001 passed by the High Court Of Judicature at
Allahabad)
NASIM Petitioner(s)
VERSUS
STATE OF U.P. Respondent(s)
CRLMP. 16028/2015(with c/delay in filing SLP and office report)
Date : 23/11/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Brij Bhusan(A.C.)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Special Leave Petition is dismissed both on the ground of delay as well as on merits.
(NEELAM GULATI) (SAROJ SAINI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NEELAM GULATI
Date: 2015.11.24
14:49:07 IST
Reason: