Supreme Court - Daily Orders
The State Of U.P vs Israil on 9 January, 2015
Bench: V. Gopala Gowda, R. Banumathi
ITEM NO.25 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......./2015
CRLMP No(s). 27/2015
(Arising out of impugned final judgment and order dated 12/11/2013
in CRLA No. 40/2001 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
THE STATE OF U.P Petitioner(s)
VERSUS
ISRAIL Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 09/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Piush B., Adv.
Mr. V. Shukla, Adv.
Mr. Aditya Narayan Singh, Adv.
Mr. Harshwardhan Jha, Adv.
Mr. Samir Ali Khan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
Signature Not Verified(S. K. RAKHEJA) Digitally signed by Sushil Kumar Rakheja Date: 2015.01.10 (RENU DIWAN) 10:55:06 IST Reason: COURT MASTER COURT MASTER