Supreme Court - Daily Orders
State Of Up vs Rajendra Prasad Dwivedi on 12 January, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.34 COURT NO.5 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)......CC No(s).
13830-13831/2014
(Arising out of impugned final judgment and order dated 13/02/2014
in SAD No. 75/2012,13/02/2014 in CWP No. 523/2013 passed by the
High Court Of Judicature at Allahabad, Lucknow Bench)
STATE OF UP Petitioner(s)
VERSUS
RAJENDRA PRASAD DWIVEDI AND ANR. Respondent(s)
I.A. 1-2/2014(with c/delay in filing SLP)
Date : 12/01/2015 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. P.N.Mishra,Sr.Adv.
Mr. Abhisth Kumar,Adv.
Mr. Som Raj Choudhary,Adv.
Ms. Archana Singh,Adv.
For Respondent(s)
Caveator-in-person
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No ground for interference is made out in exercise of jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.01.13 12:00:11 IST Reason: (SUMAN WADHWA) (RENUKA SADANA) AR-cum-PS COURT MASTER