Supreme Court - Daily Orders
Suraj (Since Deceased) Thr. His Legal ... vs State Of U.P. on 6 December, 2021
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.8 Court 9 (Video Conferencing) 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).19480/2021
(Arising out of impugned final judgment and order dated 03-01-2020
in WB No.3217/2019 passed by the High Court Of Judicature At
Allahabad)
SURAJ (SINCE DECEASED) THR. HIS LEGAL REPRESENTATIVE Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(IA No.153456/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.153457/2021-EXEMPTION FROM FILING O.T.)
Date : 06-12-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Shahbaz Jameel, Adv.
Dr. NBVS Reddy, Adv.
Mr. Kausar Raza Faridi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. In exercise of our jurisdiction under Article 136 of the Constitution, we do not find any ground to interfere with the order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending application(s), if any, stands disposed of accordingly.
Signature Not VerifiedDigitally signed by DEEPAK SINGH Date: 2021.12.06 16:23:24 IST Reason:
(ARJUN BISHT) (PRADEEP KUMAR)
COURT MASTER (SH) BRANCH OFFICER