Supreme Court - Daily Orders
Lalmani Yadav vs State Of U.P on 27 November, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.18 COURT NO.12 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.) No(s). 9871/2015
(Arising out of impugned final judgment and order dated
11/09/2015 in CRLM No. 27332/2015 passed by the High Court of
Judicature at Allahabad)
LALMANI YADAV Petitioner(s)
VERSUS
STATE OF U.P AND ANR. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief)
Date : 27/11/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mrs. Mona K. Rajvanshi,Adv.
Mr. Anurag Kashyap, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no merits to entertain this petition, according, the special leave petition is dismissed.
(Neeta) (Tapan Kr. Chakraborty)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.11.27
16:42:08 IST
Reason: