Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Sambhu on 7 January, 2020
Bench: Arun Mishra, Indira Banerjee
1
ITEM NO.23 + 45 COURT NO.3 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) D. No. 45207 of 2019
(Arising out of impugned final judgment and order dated 27-10-2017
in WA No. 49632/2017 30-09-2019 in CAC No. 6411/2018 25-11-2019 in
CAC No. 6411/2018 29-11-2019 in CAC No. 6411/2018 05-12-2019 in CAC
No. 6411/2018 passed by the High Court Of Judicature At Allahabad)
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
SAMBHU Respondent(s)
(FOR ADMISSION and I.R. and IA No.194682/2019-CONDONATION OF DELAY
IN FILING and IA No.194679/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.194676/2019-EXEMPTION FROM FILING O.T.)
with
Diary No. 45271 of 2019
(FOR ADMISSION and I.R. and CONDONATION OF DELAY IN FILING and
EXEMPTION FROM FILING O.T.)
Date : 07-01-2020 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Ms. Aishwarya Bhati, AAG, U.P.
Mr. T. N. Singh, Adv.
Mr. Rajeev Kumar Dubey, Adv.
Mr. Kamlendra Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The matters are covered by the decision rendered by this Court Signature Not Verified in Prem Singh Vs. The State of Uttar Pradesh & Ors. (Civil Appeal Digitally signed by JAYANT KUMAR ARORA Date: 2020.01.08 16:49:31 IST Reason: No. 6798 of 2019) reported in 2019 (12) SCALE 20.
The Special Leave Petitions are, accordingly, dismissed.
2Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER