Supreme Court - Daily Orders
District Civil Bar Association Hathras vs State Of U.P on 7 April, 2026
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.7 COURT NO.2 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). 14464/2026
[Arising out of impugned final judgment and order dated 29-10-2025
in WRITC No. 36942/2025 passed by the High Court of Judicature at
Allahabad]
DISTRICT CIVIL BAR ASSOCIATION HATHRAS Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
IA No. 97371/2026 - CONDONATION OF DELAY IN FILING
IA No. 97374/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 97373/2026 - EXEMPTION FROM FILING O.T. Date : 07-04-2026 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE SANDEEP MEHTA For Petitioner(s) :Mr. Shashank Pandit, Adv.
Mr. Kedar Nath Tripathy, AOR For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
We are not inclined to interfere with the impugned judgment and order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending application(s) shall stand disposed of.
Signature Not Verified Digitally signed by SHIPRA NARANG Date: 2026.04.07 (SHIPRA NARANG) 17:51:47 IST Reason: (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR