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Maulana Mohd. Riyasat Ali vs State Of U.P. on 9 December, 2022

Author: M.M. Sundresh

Bench: M.M. Sundresh

                                                     1

     ITEM NO.23                             COURT NO.8                 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). 15830/2022

     (Arising out of impugned final judgment and order dated 23-06-2021
     in WC No. 24086/2019 passed by the High Court of Judicature at
     Allahabad)

     MAULANA MOHD. RIYASAT ALI                                          Petitioner(s)

                                                    VERSUS

     STATE OF U.P. & ORS.                                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.154096/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.154095/2022-EXEMPTION FROM
     FILING O.T. and IA No.154092/2022-CONDONATION OF DELAY IN
     REFILING / CURING THE DEFECTS and IA No.154093/2022-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )

     Date : 09-12-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE M.M. SUNDRESH


     For Petitioner(s)
                                       Mr. Rohit Kumar Singh, Adv.
                                       Mr. Guru Sharan Mayura, Adv.
                                       Mr. Rupal Luthra, Adv.
                                       Mr. Tilak Raj Pasi, Adv.
                                       Mr. Satyapal Khushal Chand Pasi, 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 Digitally signed by BABITA PANDEY Date: 2022.12.12 and hence, the special leave petition is dismissed. However, the 11:17:58 IST Reason:

dismissal of the present special leave petition will not come in  2 the way of the petitioner making a fresh representation/ application, along with papers, documents and recommendation. If any representation/application is made, the same will be considered in accordance with law. We clarify that we have not expressed any opinion either way on whether or not such representation/ application should be accepted.

Pending application(s), if any, shall stand disposed of.

       (BABITA PANDEY)                                      (R.S. NARAYANAN)
      COURT MASTER (SH)                                   COURT MASTER (NSH)