Supreme Court - Daily Orders
Vinay Singh vs Union Of India . on 29 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
1
ITEM NO.21 COURT NO.7 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 for Special Leave to Appeal (Crl.)...CRLMP No.3365/2016
(Arising out of impugned final judgment and order dated
12/10/2015 in CRLMC No. 4461/2015 passed by the High Court of
Judicature at Allahabad, Lucknow Bench)
VINAY SINGH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH
SLP(Crl.)...CRLMP No. 3366/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(Crl.)...CRLMP No. 3514/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
Date: 29/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Ababhas Parimal, Adv.
For Mr. Neeraj Shekhar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for permission to file additional documents and exemption from filing Signature Not Verified official translation are allowed. Digitally signed by VINOD LAKHINA Date: 2016.02.29 17:24:03 IST Delay condoned.
Reason:Heard learned counsel for the petitioner(s) and perused the relevant materials.
2We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master