Supreme Court - Daily Orders
Vibhuti Narayan Singh vs State Of U.P. on 13 September, 2019
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.61 COURT NO.7 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). 21380/2019
(Arising out of impugned final judgment and order dated 19-08-2019
in WA No. 13042/2019 passed by the High Court Of Judicature At
Allahabad)
VIBHUTI NARAYAN SINGH & ORS. Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(IA No. 135492/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 13-09-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Yatish Mohan, Adv.
Mr.Achimtya Tiwari, Adv.
Mr. E. C. Vidya Sagar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere. The special leave petition is dismissed.
Pending applications, if any, shall also stand disposed of.
(INDU MARWAH) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
INDU MARWAH
Date: 2019.09.19
16:49:30 IST
Reason: