Supreme Court - Daily Orders
State Of U.P. vs Amit Pandey on 12 July, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.71 COURT NO.9 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(s). 3295/2013
(Arising out of impugned final judgment and order dated 20/04/2012
in CRLA No. 1093/2007 passed by the High Court of Judicature at
Allahabad)
STATE OF U.P. Petitioner(s)
VERSUS
AMIT PANDEY Respondent(s)
(With appln. (s) for c/delay in filing SLP and exemption from
filing O.T. and permission to file additional documents and office
report)
Date : 12/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Pawanshree Agrawal, Adv.
Mr. Utkarsh Sharma, Adv.
Ms. Pragati Neekhra,Adv.
For Respondent(s) Mr. Vardhman Kaushik, Adv.
Mr. N. Kaushik, Adv.
Mrs Lalita Kaushik,Adv.
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 accordingly. Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2016.07.13 17:06:18 IST Reason: (S. K. RAKHEJA) (SUMAN JAIN)
COURT MASTER COURT MASTER