Supreme Court - Daily Orders
Savita Rani vs The State Of Uttar Pradesh on 25 November, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.36 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 32636/2022
(Arising out of impugned final judgment and order dated 25-08-2021
in SAD No. 343/2021 passed by the High Court of Judicature at
Allahabad)
SAVITA RANI & ORS. PETITIONER(S)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.169071/2022-CONDONATION OF DELAY
IN FILING and IA No.169075/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.169074/2022-EXEMPTION FROM FILING O.T.
and IA No.169073/2022-PERMISSION TO FILE PETITION (SLP/TP/WP/..) )
Date : 25-11-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. P. V. Yogeshwaran, Adv.
Mr. Suryodaya Prakash Tiwari, Adv.
Mr. Shachi Pandey, Adv.
Mr. Snajay Kumar Dubey, AOR
For Respondent(s) Mr. Anantha Narayana M.G., AOR
Mr. Vikash Chandra Shukla , AOR
Mr. Tarun Gulia, Adv.
Mr. Rahul Kumar Mishra, Adv.
Aishvary Vikram, Adv.
Mr. Siddharth Relan, Adv.
Mr. M. L. Gopalkrishan, Adv.
Mr. Venkata Krishan Kunduru, Adv.
Mr. Abinash Barik, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Permission to file the special leave petition is allowed.
Delay condoned.
Signature Not Verified Digitally signed by Jagdish Kumar Date: 2022.11.26The special leave petition stands dismissed.
14:24:47 IST Reason:Pending application(s), if any, stand disposed of.
(JAGDISH KUMAR) (RENU KAPOOR)
COURT MASTER (SH) ASSISTANT REGISTRAR