Supreme Court - Daily Orders
Poonam Sharma vs State Of U.P. on 23 November, 2015
\204 ITEM NO.38 COURT NO.9 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). 31661/2015
(Arising out of impugned final judgment and order dated 27/07/2015
in SA No. 425/2015 passed by the High Court Of Judicature at
Allahabad)
POONAM SHARMA Petitioner(s)
VERSUS
STATE OF U.P. & ORS Respondent(s)
(with appln. (s) for exemption from filing O.T. and office report)
Date : 23/11/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE M.Y. EQBAL
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Rana Ranjit Singh,Adv.
Mr. Vivek Kr. Singh, Adv.
Mr. Sidharth Shanker, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption allowed.
The special leave petition is dismissed.
[MALA KUMARI SHARMA] [SUKHBIR PAUL KAUR] COURT MASTER A.R.-CUM-P.S. Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2015.11.23 16:34:41 IST Reason: