Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Jugendra Singh Yadav on 10 October, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.33 COURT NO.11 SECTION II
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 (Crl.) No(s). 9113/2022
(Arising out of impugned final judgment and order dated 29-06-2022
in CRMWP No. 6811/2022 passed by the High Court Of Judicature At
Allahabad)
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
JUGENDRA SINGH YADAV & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.144824/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.144826/2022-EXEMPTION FROM
FILING O.T. and IA No.144821/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 10-10-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Ms. Garima Prasad, AAG/Sr. Adv.
Ms. Ruchira Goel, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment, which we believe is in the nature of an interim order and does not decide any issue or controversy.
Accordingly, the petition for special leave to appeal is dismissed without making any comments on the merits.
Signature Not VerifiedDigitally signed by SONIA BHASIN Date: 2022.10.14
Pending application(s), if any, shall stand disposed 10:13:20 IST Reason: of.
(SONIA BHASIN) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)