Supreme Court - Daily Orders
Omkar Singh & Others vs State Of U.P. Through Principal ... on 24 September, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.34 COURT NO.4 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) No(s).26827/2015
(Arising out of impugned final judgment and order dated 26/08/2015
in SA No.374/2015 passed by the High Court of Judicature at
Allahabad, Lucknow Bench, Lucknow)
OMKAR SINGH & OTHERS Petitioner(s)
VERSUS
STATE OF U.P. THROUGH PRINCIPAL SECRETARY MINOR
IRRIGATION & OTHERS Respondent(s)
(With appln.(s) for exemption from filing O.T. and interim relief)
Date : 24/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr.Sudeep Seth, Adv.
Mr. Anurag Kishore, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. As a sequel to the above, the application for exemption from filing O.T. stands disposed of.
(SATISH KUMAR YADAV)
Signature Not Verified
(RENUKA SADANA)
AR-CUM-PS COURT MASTER
Digitally signed by
Satish Kumar Yadav
Date: 2015.09.24
16:51:58 IST
Reason: