Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Chunni Devi on 17 February, 2021
Bench: A.M. Khanwilkar, Indu Malhotra, Ajay Rastogi
ITEM NO.2 Court 5 (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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 17276/2020
(Arising out of impugned final judgment and order dated 16-10-2019
in MB No. 11077/2017 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
CHUNNI DEVI & ORS. Respondent(s)
(IA No.91574/2020-CONDONATION OF DELAY IN FILING and IA
No.91575/2020-EXEMPTION FROM FILING O.T. AND APPLICATION FOR
PERMISSION TO IMPLEAD THE UNION OF INDIA AS RESPONDENT NO.4 AND
APPLICATION FOR URGING ADDITIONAL FACTS AND GROUNDS)
Date : 17-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. V. Shekhar, Sr. Adv.
Mr. Sharan Singh Thakur, AAG
Mr. Rajeev Kumar Dubey, Adv.
Ms. Sheetal Rajpoot, Adv.
Mr. Ashiwan Mishra, Adv.
Mr. Kamlendra Mishra, AOR
For Respondent(s)
Mr. C.A. Sundaram, Sr. Adv.
Mr. Apoorva Tewari, Adv.
Mr. Paavan Awasthi, Adv.
Mr. Rahul Pratap, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere in this Special Leave Petition. The Special Leave Petition is dismissed accordingly.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2021.02.17 17:06:41 ISTReason: Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)