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State Of U.P. vs Tara Singh on 29 June, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

                                                         1

     ITEM NO.46                                  COURT NO.11               SECTION XV

                                  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).   15331/2003

     (Arising out of impugned final judgment and order dated 30/10/2002
     in CMWP No. 10108/1997 passed by the High Court Of Judicature at
     Allahabad)

     STATE OF U.P.                                                         Petitioner(s)

                                                        VERSUS

     TARA SINGH                                                            Respondent(s)

     (with appln. (s) for c/delay in filing SLP and interim relief and
     office report)

     Date : 29/06/2016 This petition was called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE KURIAN JOSEPH
                            HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                     Mr. S. R. Singh, Sr. Adv.
                                           Mr. Ardhendumauli Kumar Prasad, Adv.
                                           Ms. Bharti Tyagi, Adv.

     For Respondent(s)                     Ms.   Aishwarya Bhati, Adv.
                                           Mr.   T. Gopal, Adv.
                                           Mr.   Dillip Kumar Nayak, Adv.
                                           Mr.   Anshul Sharma, Adv.
                                           Ms.   Eshita Kapur, Adv.
                                           Ms.   Heena Khan, Adv.
                                           Mr.   Adarsh Kumar Tiwari, Adv.
                                           Gp.   Capt. Karan Singh Bhati, Adv.

                            UPON hearing counsel the Court made the following
                                            O R D E R

Delay condoned.

We find no reason on facts to entertain this Special Leave Petition, which is, accordingly, dismissed.

However, the question of law is kept open.

The petitioner is granted liberty to take appropriate action against the respondent in accordance with law, if so advised,  2 and if required.

Pending interlocutory applications, if any, are disposed of.

     (Jayant Kumar Arora)                (Chander Bala)
           Sr. P.A.                       Court Master